LISI Vs. ARUMAIRAJ DEVADAS

JUDGEMENT

(1.) The appellant/complainant has taken out the civil miscellaneous petition in A. P. No.414/2001 for directing a doctor of Urology Department to investigate her son and give a detailed report on the condition of his penis.

(2.) The affidavit filed in support of the civil miscellaneous petition says as follows: The main original petition had been filed alleging deficiency in service and for compensation against the opposite party/respondent for his negligence in performing the operation on the petitioner's son, Mr. Rajesh, and the same was dismissed by the District Forum.

(3.) According to the petitioner/appellant, medical examination of her son was not conducted and an expert opinion is needed so as to find out the real loss suffered by her son and in the circumstances, it is necessary to have one of the doctors in the Urology Department to examine her son and to give an expert opinion on the following points: (a) The size of the penis before and after erection. (b) Whether he will be able to do his marital obligations. (c) Whether he will be able to father children.