A.K.ANNAMALAI, J. - (1.) Opposite party is the appellant.
(2.) Complainant filed a complaint against the opposite party claiming direction for payment of Rs.1,50,000/- towards medical expenses and Rs.7,50,000/- towards compensation for mental agony and discomfort and Rs.2,000/- as costs for the wrongful treatment given by the opposite party.
(3.) Complainant was admitted in opposite party?s hospital on 3.5.2000 for the treatment of non union fracture right tibia and the operation was conducted after payment of Rs.50,000/- and discharged on 15.5.2000 within a few days since the complainant had pain on the right leg because of the low standard plate fixed by the opposite party and after informing the broken plate found opposite party performed another operation to remove the same on 14.11.2000. He was discharged on 17.11.2000, since the pain continued on 4.12.2002, once again joined with the opposite party hospital for further treatment for removal of cancellous and an operation of cancellous bone grafting and spent more than Rs.80,000/- towards medical expenses and since no improvement was made he had treatment at Jipmer Hospital. There the other left out portions of the broken plate was removed and thereby for the negligence of the opposite party complainant filed this consumer complaint.;