M.THANIKACHALAM, J. - (1.) The opposite parties 1 and 2 are the appellant in F.A.No.260/2009 and 436/2009, respectively.
(2.) The parties are referred in this order, as arrayed in CC.273/2003.
(3.) The complainant having developed pain in the ears, and around the nose, was taking treatment under 1st opposite party from 4.7.2002, but there was no improvement The 1st opposite party advised the complainant to undergo various tests, including scan, and accordingly after investigation, he recommended to go for surgery of FESS/Polypectomy, and he admitted the complainant in the 2nd opposite party nursing home on 25.7.2002, where the surgery was performed on the same day, at 10.30 am., for which the complainant had incurred an expense of Rs.35000/-;