M A GANESH RAO Vs. T M A PAI ROTARY HOSPITAL

JUDGEMENT

(1.) THE complainant has filed this complaint seeking for a direction to the opposite parties (for short, the "O.Ps.") to pay compensation of Rs. 19,00,000 alleging "Deficiency in Service".

(2.) THE facts in this case are as follows:

(3.) THE complainant in the complaint has stated that after the second correctional operation, he could see through his right eye till about August, 1999. But on 13.8.1999, for the first time, the complainant found that his vision in the right eye was totally blocked. This made him to approach again O.P. -1 Hospital on 17.8.1999. On examination by O.P. -2 the complainant was told that a nerve had slipped and due to that his vision had not become clear. This has made the complainant to go for another operation on 19.8.1999. After the operation, the complainant was informed that there was some renal problem in the right eye and that an immediate operation was needed. It is further stated that there was infection in the right eye and, therefore, the complainant was advised to go to Sankara Netralaya, Chennai and, accordingly, he went to Chennai and got himself admitted to the said Hospital. In the Sankara Netralaya, the complainant was operated on 17.9.1999 for buckle removal and with this he had lost his sight.