J.Jayaram, Member (J) - (1.) THIS appeal is filed by the opposite parties against the order of the District Consumer Disputes Redressal Forum, Chennai (South) in C.C. 21/2005, dated 8.2.2010, allowing the complaint. The case of the complainant is that, he approached the opposite parties for medical checkup and medical report for getting visa for going to Malaysia, and that the opposite parties issued an incorrect report stating that he had STD (Sexually Transmitted Disease) and issuing an erroneous report, amounts to deficiency in service on the part of the opposite parties, and hence the complaint against the opposite parties claiming compensation.
(2.) ACCORDING to the opposite parties, they have issued correct report, and there is much delay in filing the complaint, and there is no deficiency in service on their part. The District Forum considered the rival contentions and allowed the complaint holding that there is deficiency in service on the part of the opposite parties in issuing a wrong medical report. Aggrieved by the impugned order, the opposite parties have preferred the appeal.
(3.) THE contention of the appellants/opposite parties would be that they have issued a correct medical report indicating that the respondent/complainant had STD.;