C.P.SURESH,MEMBER - (1.) THE unsuccessful opposite parties in O.P. No. 549/95 on the file of the District Forum, Visakhapatnam, are the appellants before this Commission.
(2.) THE facts in brief are the complainant met with an accident on 13.6.1995 at about 10.00 p.m. and was admitted in the hospital of the first opposite party. After admitting the complainant, the hospital authorities rendered first aid and informed him that an Orthopaedic doctor, the second opposite party, would attend on him on the next day. On 14.6.1995 after examining the X -rays the complainant was asked to purchase plaster bandage, padding, cotton, crape bandage for applying bandage to the injured parts and informed him that there was a fracture of left collar bones and left side ribs and the fractures were bandaged and he was kept under observation till 19.6.1995. The second opposite party asked him to come to his residence and after taking Rs. 2,000/ - from the complainant issued a receipt for Rs. 500/ -.
(3.) ON 5.7.1995 (sic) as the pain was unbearable and the bandage has become loose, he went to the first opposite party hospital for checkup. Another X -ray on the left collar bone was taken and was informed that there was not expected change in the position of the fractured collar bone and was asked to come on 10.7.1995 for a minor operation.;