M.THANIKACHALAM J. - (1.) The complainant and the opposite party, are the appellants in F.A.No.243/2009 and 370/2009 respectively.
(2.) The parties are referred in the appeal, as arrayed in the consumer complaint.
(3.) The complainant?s case briefly as follows: The complainant?s wife by name Sulochana, after conceivement had taken treatment with the opposite party, and she had undergone periodical checkup, following the instruction given by the opposite party also.;