SUNDER RAJ Vs. P P K MEMORIAL HOSPITAL

JUDGEMENT

(1.) The complainant in C. O. P. No.6/2001 on the file of the District Forum, Nagercoil is the appellant herein. He had direct inguinal hernia, for which he was advised to undergo surgery. He underwent surgery on 11.3.2000 in the opposite parties. He was discharged on 17.3.2000. Even after discharge, he did not get relief. He consulted the doctors at Government Hospital, Parassala on 26.8.2000. The doctors there found that the disease had not cured but had recurred and suggested re-surgery. Attributing deficiency in service and negligence on the part of the opposite parties, the complaint came to be filed.

(2.) The opposite parties resisted the complaint saying that there was no deficiency in service on their part, nor was there any negligence that they had done the surgery properly that they had also advised the complainant not to lift heavy objects and apparently because he had not followed their advise, it had recurred. The complaint was, therefore, liable to be dismissed.

(3.) The District Forum accepted the case of the opposite parties and dismissed the complaint.