SHYAM SINGHTHAPA Vs. WYETH LTD

JUDGEMENT

(1.) The short point to be decided in this case is whether an employee and his family members of Visakhapatnam Port Trust who are entitled to receive free-medical treatment as per their service conditions can be considered as consumers under Consumer Protection Act. The simple answer is yes.

(2.) The complainant No. 1 Shri G. Kondala Rao, an employee of Visakhapatnam Port Trust claimed compensation for medical negligence and deficiency in service due to the action and inaction of the first and second opposite parties which led to the death of his wife. Complainant's wife was treated at the dispensary and hospital run by the Visakhapatnam Port Trust and also at King George Hospital and the latter had charged Rs. 118 towards H.S. Charges. The District Forum held as follows:

(3.) Aggrieved by the order of District Forum the complainant had filed, an appeal before the State Commission. The State Commission confirmed the order of District Forum.