JWALA PRASAD Vs. DR. SUSHIL RUNGTA & ORS.

JUDGEMENT

(1.) The case of the petitioner-complainant, Mr. Jwala Prasad, a technician at Bhilai Ispat Plant is that he took treatment from Dr. Sushil Rungta, the OP-1 on 22-02-2005 for the cataract surgery. During cataract surgery on 27-02-2005, the OP-1 put some medicine in right eye. It caused severe pain. Thereafter, bleeding started in that eye. Therefore, the OP did not perform the operation and called the patient after few days. On 11-03-2005, the operation was conducted at Sri Aurobindo Hospital, Raipur by the OP-2 but it was not successful. After six months another operation was conducted on the left eye. It was also failure and the petitioner became blind. Hence, he took voluntary retirement from his service on 04-01-2006. Therefore, alleging negligence in the treatment from OPs 1,2 & 3, that complainant lost his vision as well as source of income, the complainant filed a complaint before the Durg District Consumer Disputes Redressal Forum (for short, the District Forum)

(2.) The District Forum dismissed the complaint. Aggrieved by the order of the District Forum complainant filed first appeal before the Chhattisgarh State Consumer Disputes Redressal Commission (for short, the State Commission). The State Commission dismissed the first appeal.

(3.) Hence, this revision petition.