(1.) -THIS appeal under Section 15 of the Consumer Protection Act, 1986 (hereinafter referred to as "the Act of 1986") has been filed by the appellant (opposite party No. 2 in the original complaint) against the majority order dated 28. 1. 1999 passed by the learned District Forum, Ajmer in Case No. 139/1996 by which the complaint filed by the complainant-respondent No. 1 under Section 12 of the Act of 1986 was allowed in the manner that the appellant was directed to pay to the complainant respondent No. 1 a sum of Rs. 20,000 as compensation for medical negligence and Rs. 1,000 as cost of litigation.
(2.) IT may be stated here that on 16. 2. 1996, the complainant respondent No. 1 Pawan Kumar had filed a complaint under Section 12 of the Act of 1986 before the District Forum, Ajmer against the present appellant (opposite party No. 2) and respondent No. 2 Administrator, St. Francis Hospital, Ajmer (opposite party No. 1) with the following allegations:
(3.) A reply was filed by the appellant admitting the fact that complainant respondent No. 1 was operated by him, but he has denied the allegations of medical negligence. He has replied that he has not committed any medical negligence in performing operation of appendix of complainant respondent No. 1. Hence, it was prayed that complaint be dismissed.