DISTRICT CONSUMER DISPUTES REDRESSAL FORUM
THIRUVALLUR
No.1-D, C.V.NAIDU SALAI, 1st CROSS STREET, THIRUVALLUR-602 001
Complaint Case No. CC/43/2018 ( Date of Filing : 08 Oct 2018 )
1. K.Kannan S/o Late.M.Krishnan, No.43, Tirupurkumaran Street, Thirumazhisai, Chennai-600 124.
Thiruvallur
Tamil Nadu ...........Complainant(s) Versus
1. Public Health Centre & 1 Another 1.Ms.Anjali, (Nurse), Public Health Centre, Thirumazhisai, Chennai-600 124. Thiruvallur
Tamil Nadu
2. Public Health Department, DD 2.The Deputy Director, Public Health Department, Poonamallee, Chennai-600 056.
Thiruvallur
Tamil Nadu ............Opp.Party(s)
BEFORE:
TMT.Dr.S.M.LATHA MAHESWARI, M.A.,M.L.,Ph.D(Law) PRESIDENT
THIRU.J.JAYASHANKAR, B.A.,B.L., MEMBER
THIRU.P.MURUGAN, B.Com MEMBER PRESENT:S.Kannan, Advocate for the Complainant 1
P.Soundara Rajan, OP 1 & 2, Advocate for the Opp. Party 1
-, Advocate for the Opp. Party 1 Dated : 31 May 2022
Final Order / Judgement
Date of Filing :
15.03.2018
Date of Disposal: 31
.05.2022
DISTRICT CONSUMER DISPUTES REDRESSAL COMMISSION
THIRUVALLUR
-1-
BEFORE TMT. Dr.S.M. LATHA MAHESWARI, M.A.,M.L, Ph.D (Law) .….
PRESIDENT
THIRU. J.JAYASHANKAR, B.A, B.L. ..… MEMBER-I
THIRU P.MURUGAN, B.Com., ….. MEMBER-II
CC. No.43/2018
THIS TUESDAY, THE 31th DAY OF MAY 2022 K.Kannan, S/o.Late M.krishnan, No.43, Tirupurkumaran Street, Thirumazhisai, Chennai -600 124. ......Complainant.
//Vs//
1.Ms.Anjali, (Nurse), Public Health Centre, Thirumazhisai, Chennai -600 124. 2.The Deputy Director,
Public Health Department,
Poonamallee, Chennai 600 056. .......Opposite parties.
Counsel for the complainant : Mr.S.Kannan, Advocate. Counsel for the opposite parties : Mr.P.Soundararajan, Advocate.
ORDER
PRONOUNCED BY TMT. Dr.S.M. LATHA MAHESWARI, PRESIDENT. The complaint has been filed by the complainant U/S 12 of Consumer Protection Act 1986 alleging medical negligence against the opposite party in treating her Daughter during her second delivery along with the direction to pay a sum of Rs.7,00,000/- towards the negligent act of the opposite parties and to pay a sum of Rs.1,00,000/- towards mental agony and loss suffered and to pay a sum of Rs.1,00,000/- towards further to be expenses incurred and to pay a sum of Rs.20,000/- towards cost of this proceedings.
No representation for complainant inspite of information given by this Commission and hence sufficient opportunities provided for appearance and to prosecute the complaint. Hence we are of the view that no purpose will be solved by keeping the complaint on file. Hence, complaint dismissed for non prosecution. No costs.
This order has pronounced by us in the open Commission on this 31th May 2022. Sd/- Sd/- Sd/-
MEMBER-II MEMBER-I
PRESIDENT
[ TMT.Dr.S.M.LATHA MAHESWARI, M.A.,M.L.,Ph.D(Law)]
PRESIDENT
-2-
[ THIRU.J.JAYASHANKAR, B.A.,B.L.,]
MEMBER
[ THIRU.P.MURUGAN, B.Com]
MEMBER
-3-
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