MADHURI AHERWAR Vs. GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE complainant aggrieved by dismissal of his complaint for compensation for death of his wife due to deficiency in rendering medical service by the respondents has filed this appeal. One of the reasons for dismissal of the complaint is mentioned as under:

(2.) IN addition to above, there are certain observations holding that the respondent doctors could not be held guilty of professional negligence, and that the complainant/appellant have inflated the value of the claim so as to pick and choose Consumer Forum.

(3.) ONE month after the death of Smt. Parveen Grover, FIR No. 152 on 31.5.1994 was lodged against both the doctors in Police Station Mandi Dabwali, under Section 304/316/384/465/468 and 120 -B of the Indian Penal Code. The case was pending before the Sessions Judge, Sirsa. On the request of the complainant a panel of senior medical experts consisting of the following Doctors was constituted by the Director General Health Services, Haryana on 11th June, 1994: