M.THANIKACHALAM, J. - (1.) The unsuccessful complainant before the District Forum in O.P.166/2003 on the file of the District Consumer Disputes Redressal Forum, Trichy, is the appellant.
(2.) The complainant/appellant claiming the following reliefs namely; (a) a sum of Rs.5 lakhs as compensation for medical treatment and extra nourishment, Transport; (b) another sum of Rs.5 lakhs for continuing disability, pain and suffering, rendering deficiency service, professional negligence, damages, mental torture, nervous shock and hardship; has filed a consumer complaint on the following grounds.
(3.) The complainant/appellant, after conceivement for the first time, approached the opposite party-doctor, for consultation and treatment since she was a leading Gynecologist, with vast experience. She informed that the expected date of delivery was 7.4.2002. When the complainant had consulted the opposite party on 24.12.2001, the complainants weight was 43 kgs., and even after several months, there was no increase in the weight.;