LAWS(NCD)-2019-7-34

RAHUL Vs. ARVIND

Decided On July 08, 2019
RAHUL Appellant
V/S
ARVIND Respondents

JUDGEMENT

(1.) Heard learned counsel for the revisionist doctor and the respondent complainant in person.

(2.) This is the case of alleged medical negligence, resulting in the death of the patient (wife of the complainant).

(3.) The District Forum vide its Order dated 10.07.2002 passed the following Order: