M. THANIKACHALAM J. - (1.) The appellant as complainant, unable to get an order before the District Forum, on the basis of medical negligence, has come to this Commission.
(2.) The complainants son aged about 16 years in the year 2002, was admitted for treatment in the respondent / opposite party hospital, where he was treated as inpatient till 15.12.2002, which is also supported by discharge summary.
(3.) As admitted by the learned counsel for the appellant, for nervous disability in both legs, as said above, the complainants son was admitted in the hospital from 2.10.2002 to 15.10.2002. Despite the fact, that the petitioners son was treated in the hospital as inpatient, the reported illness was not properly cured. After discharge the complainants son was admitted elsewhere in a hospital at Bangalore, where the disease was diagnosed as Prolapse inter vertebral disc or discitis, which was not properly diagnosed, according to the petitioner by the opposite party. After surgery at Bangalore, it is said that the boy has recovered. In view of the fact, the respondent hospital has not properly diagnosed and treated the patient, claiming compensation of Rs.50000/- as well as expenses, a case came to be filed before the District Consumer Disputes Redressal Forum, Chennai (South).;