BUSHAN CHIMANLAL JAIN Vs. CHANDRU K M

JUDGEMENT

(1.) Complaint:

(2.) Complainant no. 1 further alleged that one senior heart specialist perused the Post-Mortem (PM) report of the deceased patient and affirmed about patient's alarming heart related signals. Thus OP-1 doctor had wasted 4-5 days' valuable time to treat the patient. During period of 4 months i.e. 24.10.2016 to 29.01.2017, the OP-1 doctor could have advised patient for whole body check-up, the patient could have survived and alive today. He further alleged that he visited to the OP-1 doctor's clinic to show the patient's PM report, but the greedy OP-1 doctor charged him Rs. 100/- as consultation fee without showing any sympathy towards his dead patient.

(3.) Being aggrieved by the alleged negligent and deficient act of the OPs No. 1 and 2, a consumer complaint under section 21(a)(i) of the Consumer Protection Act, 1986 (for short ' the Act,1986) has been filed by the complainants against the opposite parties praying compensation of Rs. 1,25,00,000/- along with cost of Rs. 25,00,000/- towards harassment and mental agony etc. The complainant No. 2 Mr. Sandeep Jain, the son of the deceased patient, gave power of attorney to his father i.e. complainant no.1 to represent him in this matter.