M.THANIKACHALAM J. - (1.) The opposite party is the appellant.
(2.) Facts leading to this appeal: The complainant/respondent had taken medical treatment for his ailment namely head ache and fever with the opposite party on 20.08.2003. The headache and fever have not come down and therefore once again on 21.08.2003, he went to the opposite party, for medical check up, taking various tests and the tests report revealed Dengue fever on 26.08.2003.
(3.) On 22.08.2003, the complainant had stomach disorder, for which, enema was given, but the problem continued. Because of the non-improvement, the complainant requested the opposite party to discharge him on 24.08.2003, whereas, he was discharged only on 26.08.2003, informing that the complainant was suffering from jaundice and Dengue fever. Thereafter, the complainant admitted in the Gopi Memorial Hospital, Salem and took treatment as inpatient, got cured completely, for which, he had to incur a sum of Rs.62,000/-, which should be reimbursed, by the opposite party since because of the wrong diagnosis and treatment given by the opposite party, amounting to medical negligence, he has suffered monetary loss, mental agony, for which, he is entitled to a sum of Rs.2 lakhs as compensation. Hence, the complaint.;