M.AIYAPPAN AND OTHERS Vs. LAKSHMI

JUDGEMENT

(1.) THIS revision petition is filed against the order dated 17.1.2006 passed by the State Commission, Chennai in Appeal No.190 of 2001 whereby the State Commission dismissed the appeal of the petitioners. In the original complaint No. 87 of 1999, District Forum, Tirunelveli allowed the complaint of Smt. Lakshmi against the petitioners by order dated 20th December, 2000 for deficiency in service and medical negligence.

(2.) THE complainant(respondent herein), Smt. Lakshmi, resident of Tirunelveli, Tamil Nadu filed a complaint against the Petitioners Dr. M. Aiyappan(petitioner No.1) Assistant Civil Surgeon, Dr. G. Thangiah(petitioner No. 2), Civil Surgeon, Dr. R. Gopinath(petitioner No.

(3.) ), Civil Surgeon and the Dean(petitioner No. 4), who are working with Tirunelveli Medical College Hospital, Tirunelveli. 3. This revision petition requires to be decided mainly on two issues:(a) whether there is obstructive jaundice, and(b) if so, whether the petitioners are justified in delaying the surgery which is the remedy in this situation.