M.THANIKACHALAM, J. - (1.) Opposite parties are the appellants.
(2.) The respondent, in this appeal as complainant, approached the District Forum, claiming a sum of Rs.15 lakhs, against the opposite parties, towards damages and compensation, alleging negligent and improper treatment, on the following grounds (in brief).
(3.) The complainant being a smoker, suddenly stopped that habit, on the advise of his family doctor Dr. Devrajan, which resulted development of mild giddiness, restlessness and sleeplessness, for which, as advised by the family doctor, he approached the 1st opposite party, a leading Neuro Psychiatrist, for treatment on 25.8.2003, at about 11.00 a.m. The 1st opposite party advised the complainant to take out a brain mapping scan, from the 2nd opposite party, and accordingly, paying a total sum of Rs.800/-, EEG brain mapping was taken, which was handed over to the 1st opposite party. On the basis of the EEG done, even without examining the complainant, the 1st opposite party prescribed certain tablets for 30 days, advising to come for review, on 24.9.2003, further advising to take the pills, without any break, handing over EEG mapping also.;