LAWS(NCD)-2019-11-36

SACHHIKANT TRIPATHI Vs. VIKASH SINGH

Decided On November 11, 2019
Sachhikant Tripathi Appellant
V/S
VIKASH SINGH Respondents

JUDGEMENT

(1.) The dispute in the instant revision petition relates to alleged medical negligence against the opposite party- doctor.

(2.) The allegation was that the doctor did not perform the surgery for removal of gall stone.

(3.) The District Forum allowed the complaint and directed the OP to pay Rs.59,000/- along with interest @10% per annum from the date of filing of the complaint.