SANJEEV SODHI Vs. DARSHAN KAUR

JUDGEMENT

(1.) The appellants were the opposite parties before the State Commission, where the respondent/complainant, Smt. Darshan Kaur had filed a complaint alleging a case of medical negligence against the appellants.

(2.) Very briefly the facts of the case are that the respondent/complainant got ultrasound test of abdomen done by the appellants for a consideration and report was supplied to the complainant. The report reads as follows:

(3.) Since the report showed multiple shadows of stones, the complainant got herself admitted for removal of stones and operation was carried on, on 11.6.1996 by one Dr. N.S. Sandhu, but in the reality no stones were found. Thus, alleging a case of medical negligence, a case was filed before the State Commission, who after hearing the parties allowed the complaint and directed the appellants to refund Rs. 400 charged for the examination along with cost of Rs. 1,000. Aggrieved by this order, this appeal has been filed before us.