M.THANIKACHALAM, J. - (1.) The opposite party is the appellant.
(2.) The opposite party, who suffered an adverse exparte order, in the hands of the District Forum, in CC No.90/2008, on the file of District Forum, Salem, is the appellant.
(3.) The respondent herein as complainant, had taken treatment in the opposite party hospital for the loss of vision, in his right eye. The opposite party who conducted the operation, has not performed the surgery properly, having qualified doctors, thereby they have committed medical negligence, resulting in the total loss of his vision in the right eye. Because of the loss of vision, he was unable to persuade his avocation properly, lost the job, deprived of the income, in addition to suffering, mental agony, stress etc. Thus alleging medical negligence, deficiency in service, a total sum of Rs.5 lakhs was claimed against the opposite party/ appellant.;