A.K.ANNAMALAI, J. - (1.) The 1st opposite party is the appellant.
(2.) The complainant filed a complaint against the opposite parties 1 to 3 claiming direction for payment of compensation of Rs.5,00,000/- for mental agony caused to her due to carelessness, deficiency and negligence services in disclosing the wrong blood test result and for costs.
(3.) The complainant approached 1st opposite party for infertility treatment as she had not conceived even after so many years of marriage. The 1st opposite party as a doctor tested blood of the complainant in her own laboratory and gave a report dated 25.6.03 reflecting that the complainant is infected with HIV positive. The complainant was very much stunned and upset and confused regarding the same and on suspicion retested her blood. Once again at Lakshmi Hospital, Tirunelveli on 1.10.03 and also at Arathy advanced CT scan and MRI Diagnostic Centre, Tirunelveli on 13.11.03. Both institutions have given clear report that the complainant was not infected with HIV. Because of the wrong report given by the 1st opposite party turbulence arose in the complainant?s family and she was insulted humiliated and harassed by all and subjected to untold mental agony, cruelty. Hence the complainant come forward with the consumer complaint as above.;