M.THANIKACHALAM J. - (1.) The complainant is the appellant.
(2.) The complainants daughter by name Vanitha, hereinafter called patient, who was hale and healthy, after conceivement, consulted the 1st opposite party, from 23.10.2000, regularly and was strictly following the instructions given by the 1st opposite party, including taking of the medicine also, for which the 1st opposite party collected fees. In the opposite parties hospital, the patient was subjected to various tests, and at no point of time, the patient deviated from the directions of the 1st opposite party.
(3.) The patient consulted the 1st opposite party on 9.4.2001, for swelling in her legs, which was not properly attended by the 1st opposite party, taking care. Once again on 8.5.2001, for routine checkup, the patient complaining tiredness, as well swelling of her legs, approached the 1st opposite party, on which date ultra sonogram test was taken, and in the routine manner, not hearing the patients problem, as well as analyzing the critical symptoms, the patient was requested to come, after a month.;