CH RAGHURAM Vs. KASULADEV ANUSHA

JUDGEMENT

(1.) THE opposite party No. 3 is the appellant. The appellant challenges the order of the District Forum directing him to pay the amount of Rs. 3 lakh with interest @ 9 % p.a. from 26.3.2004 together with compensation and costs of Rs. 2,500.

(2.) FOR the sake of convenience the parties are referred to as they have been arrayed in the complaint.

(3.) THE complainant being a minor has filed the complaint through her father, Rama Rao who, on 25.8.2002 took her to the opposite party No. 3 for treatment of bulging of her throat. The opposite party No. 3 after examining the complainant advised her to undergo tonsillectomy and informed the complainant s father that he has to pay an amount of Rs. 1,000 towards operation charges. The complainant was admitted on 15.8.2002 for operation in Dutta Sai Nursing Home of opposite party No. 3 and on the same day the opposite party Nos. 2 and 3 performed the operation and after completion of the operation the opposite party No. 3 informed the father of the complainant that the complainant requires a major operation for the removal of the tonsils. On the advice of the opposite party No. 3, the father of the complainant admitted the complainant in the nursing home of the opposite party No. l at Sompeta on 30 .8.2002 and the second operation was conducted on the same day by the opposite party Nos. l to 3.The complainant was discharged after three days of the operation.