A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) The Complainant/appellant filed a complaint against the opposite party for the negligence on the part of the opposite party in giving treatment to the complainant?s wife Subbulakshmi who subsequently died and thereby claiming Rs.10,00,000/- as compensation for mental agony and sufferings and also for medical expenses with costs.
(3.) Complainant?s wife on 16.9.2003 at about 8 p.m was given treatment by the opposite party for her ailment. The opposite party had not properly examined his wife negligently without knowing what is the disease under which his wife was suffering administered an injection to her and after lapse of two hours, the complainant?s wife felt non availability of sensitive and feeling and once again complainant was taken to the opposite party?s house and she refused to give further treatment and she was taken to the Government Hospital at Tirunelveli on the recommendation letter given by the opposite party and in the Government hospital she was advised to take a scan by spending an amount of Rs.5,750/- and because of the wrong treatment and the injection given due to reaction of medicine resulted in deterioration of the muscles, hip and her health and loss of sense in limbs. She was given treatment for 22 days at the Government?s hospital as an inpatient and as a treatment failed was discharged and she died on 14.3.2004. The complainant spent Rs.4,00,000/- for giving treatment by one another doctor name Prakash. Because of the expense complainant was forced to sell his property for the expenses. Hence he has filed a complaint.;