ANIL KUMAR ARORA Vs. ARUN KUMAR

JUDGEMENT

(1.) THE appeal was heard ex parte which has been filed by the O.P. against the order dated 6.2.2001 passed in Complaint Case No. 42/2000 by District Forum, Begusarai.

(2.) THE brief fact of the case is that he went to Dr. Anil Kumar Arora, Surgeon and Bone Specialist on 10.11.1999 for treatment of his fractured right leg. He was admitted in his clinic and his leg was plastered on the same day who charged Rs. 2,500. He remianed in his treatment from 10.11.1999 to 2.7.2000 but he was always feeling pain in his leg and there was swelling also. He requested Dr. Arora to send him to other specialist for treatment at Patna or Darbhanga but he did not refer and assured him that after removal of the plaster he shall be alright. His plaster was removed after one and half months but his leg was not cured. He was again plastered by same doctor. Thereafter, he came to Patna and got himself treated by Dr. Vijay Narain Singh who told him that he was wrongly treated by Dr. Arora which has caused his right leg useless. Thereafter for negligence and wrong treatment the complainant filed the complaint claiming Rs. four lacs against the O.P. - Dr. Arora.

(3.) IT is further case that the complainant has also filed a criminal case against Dr. Arora an his compounder under various sections including 323 and 325 etc., I.P.C. before C.J.M., Begusarai alleging that Dr. Arora has cheated him by giving wrong treatment and also confined him to his clinic and did not allow him to go Patna or Darbhanga for better treatment. The allegation against compounder is that he assualted him when he tried to leave the clinic. The criminal case is still pending.