THAGALLA VIDHYADHAR S/O SAMBAIAH Vs. S LOKANADHAM & ANR; SUPERINTENDENT, VIJAYA HOSPITAL (SUPER SPECIALITY CENTRE) RAGHAVA CINE COMPLEX ROAD, POGA THOTA, DISTRICT-NELLORE ANDHRA PRADESH

JUDGEMENT

(1.) The complainant-Thagalla Vidhyadhar filed a complaint before the District Forum, Nellore with the allegation of medical negligence causing death of his wife during the treatment by OP 1/Dr. S. Lokanadham and Superintendent, Vijay Hospital seeking compensation of Rs. 20 lakhs.

(2.) The District Forum held the OPs liable for medical negligence and allowed the complaint in part and directed the OPs to pay Rs. 1 lakh to the complainant with interest @ 9% per annum alongwith costs of Rs.5,000/-.

(3.) Being aggrieved by the meagre compensation, the complainant filed an appeal before Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (in short, 'the State Commission') after the delay of 57 days. The State Commission dismissed the appeal observing that the complainant failed to show sufficient cause for condoning the delay. Hence, being aggrieved, the complainant filed this revision petition.