A.K.ANNAMALAI, J. - (1.) Opposite party is the appellant.
(2.) Complainant filed a complaint against the opposite party claiming compensation of Rs.43,130/- incurred towards medical expenses Rs.80,000/- towards loss of pay and Rs.5,00,000/- towards mental agony and disabilities and Rs.5,000/- as costs for the deficiency of service in rendering medical service to the complainant by opposite party.
(3.) Complainant taken tests in the well women medical check up conducted by the opposite party on 20.3.06 being a physically handicapped person she was assisted by her husband for her movement. After the clinical examination is over when the complainant attended for Radiological test for scan test she was negligently mishandled by the opposite party that resulted in her falling from a foot stool at around 11.30 am and sustained injury in the right hand elbow. Opposite party themselves immediately took X-ray are revealed posterior dislocation of right elbow fracture radial neck and thereby she was admitted in the Soundarapandian bone and joint hospital for surgery and further treatment and was discharged on 25.3.06 she has spent Rs.45,130/- towards hospitalization charges since she has availed long earned leave from 21.3.06 to 24.7.06 she claimed loss of earning up for Rs.80,000/- and thereby the complainant after issuing legal notice on 23.9.06 filed this consumer complaint claiming the reliefs as above.;