SANTAKSHI DENTAL CLINIC Vs. KRISHNA KUMAR DUBEY

JUDGEMENT

(1.) -THIS appeal arises from the order dated 27. 3. 2006, passed by District Consumer Disputes Redressal Forum, Hoshangabad, directing the Dentist, Dr. V. K. Saxena, to pay Rs. 9,000 as cost of teeth, Rs. 5,000 as compensation and Rs. 1,000 as cost, on the ground of negligence allegedly committed by him in the dental treatment of the complainant.

(2.) THE undisputed facts are that the respondent-complainant consulted the appellant Dentist, Dr. V. K. Saxena, on 1. 6. 2004. He was informed that 7 upper and 6 lower teeth required to be changed. This was done on 8. 6. 2004.

(3.) THE respondent has alleged that the appellant took Rs. 18,000 and assured him that he would have no problem with the teeth for 10 years. When he consulted the appellant again on 8. 8. 2004, he informed him that one filling had come out and the teeth were shaking. The appellant told him that the quality of fillings available these days in the market was poor. He also told him that the teeth would set with time and stop shaking. However, within 2 months all the 7 upper teeth came out. He met the appellant, on 24. 8. 2004, who told him that all the 7 teeth would have to be replaced and it would cost Rs. 11,000, which led to a dispute. Alleging deficiency in treatment the respondent sought compensation of Rs. 81,678.