M.THANIKACHALAM, J. - (1.) The opposite parties 1 and 2 and 4th opposite parties are the appellants in F.A.No.390/2008 and 736/2008, respectively.
(2.) The parties are referred in this order as arrayed in COP.No.16/2004, on the file of District Forum, Karur.
(3.) Facts behind the dispute (brief) :- The complainant was admitted for delivery, in the 2nd opposite party hospital on 23.11.00, since she had periodical checkup, prior to that also, with the 1st opposite party. The 1st opposite party, suggested LSCS, since liquor and amniotic fluid was low. Accordingly LSCS was performed at 8.30 p.m on 24.11.00, and the complainant delivered a male alive baby.;