M.THANIKACHALAM J. - (1.) The complainant is the appellant.
(2.) Brief facts leading to the complaint: The complainant was admitted in the opposite party hospital, for second delivery, gave birth to a child on 10.11.93, on which date itself, she had undergone sterlisation, for which a certificate was also issued by the opposite party.
(3.) The complainant had undergone sterlisation only on the assurance, given by the opposite party, that after sterlisation, she will not be conceived, on which basis, she had also obtained leave, but unfortunately in the year 1998, the complainant conceived once again, to her shock, and examination at Perunthurai Medical College, confirmed the pregnancy, and she gave birth to a male baby on 12.12.1998. Because of the negligence committed, followed by deficiency of service, the complainant was conceived, thereby she gave birth to an unwanted child, which she wanted to avoid. Now the complainant find it very difficult to maintain the three children, thereby causing mental agony also, for which the complainant is entitled to a sum of Rs.4 lakhs, claiming said amount, notice was issued, and there was no response, resulting consumer complaint.;