M.THANIKACHALAM, J. - (1.) The opposite parties 1 and 2, in C.C.No.63/2005, on the file of District Forum, Theni, are the appellants.
(2.) The 1st respondent/ complainant, who is the father of minor Prem, filed the case, claiming a total sum of Rs.9 lakhs, as compensation under three heads, on the following grounds.
(3.) The complainant took his son Prem, aged about 5, since he had some problem while passing urine, for consultation with the opposite party, who is running a clinic called Ambal Clinic. At her request, scan was taken on 13.5.2004, after seeing the scan, the 1st opposite party informed the complainant, that his son requires immediate operation, failing danger to his life, for which the complainant agreed.;