K YOGIRAJ Vs. MANIMEKHALA SREERAGAM

JUDGEMENT

(1.) Heard learned counsel for both sides, and perused the material on record.

(2.) This is a case of alleged medical negligence, resulting in 'whitish patches' and other complications to the patient - complainant.

(3.) The District Forum vide its Order dated 31.07.2014 dismissed the complaint at admission stage as being barred by limitation.