SHER SINGH Vs. BILLU KHAN

JUDGEMENT

(1.) DESPITE issue of notice by Registered post, none appears for the revision petitioner.

(2.) IN this case complainant had approached Dr. Sher Singh for treatment of fewer and swollen lips. Dr Khan an Ayurvedic physician, Vaidya administered an injection to his left arm which resulted in swelling, pain and numbness. The District Forum awarded Rs. 50,000 as compensation. State Commission confirmed the order of the District Forum and dismissed the appeal. Hence the revision petition.

(3.) THIS case is squarely covered by the judgment of the Apex Court in Poonam Verma v. Ashwin Patel & Ors. wherein the Honble Supreme Court has held that Homeopathic practicing Allopathy is a contravention of the Indian Medical Council Act and is an actionable negligence. Accordingly, revision petition is dismissed. Revision petition dismissed.