DISTRICT CONSUMER DISPUTES REDRESSAL FORUM
THIRUVALLUR
No.1-D, C.V.NAIDU SALAI, 1st CROSS STREET, THIRUVALLUR-602 001
Complaint Case No. CC/70/2014 ( Date of Filing : 24 Nov 2014 )
1. E.Duraisamy s/o Ekambaram, No.48, Seniyar Street, Hazanamapettai village and Post, Cheyyar Taluk, Thiruvannamalai Dist.,-604402
Thiruvannamalai
Tamilnadu ...........Complainant(s)
Versus
1. Dr.A.Murugesan, Lakshmi Hospital & Another No.26-A/1, Hospital Road, OPP-C.S.I. Hospital, Kancheepuram.
Kancheepuram
Tamilnadu
2. Dr.R.Sambamoorthy, M.S, No.46, Nellukara Street, Lakshmi Hospital, Kancheepuram.
Kanchipuram
Tamilnadu ............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:E.Nanthakumar, Advocate for the Complainant 1
M.Senthil OP1, Shanmugam OP2, Advocate for the Opp. Party 1
-, Advocate for the Opp. Party 1 Dated : 31 May 2022
Final Order / Judgement
Date of Filing :
21.11.2014
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.70/2014
THIS TUESDAY, THE 31th DAY OF MAY 2022 E.Duraisamy, S/o.Ekambaram, No.48, Seniyar Street,
Hazanamapettai Village & Post, Cheyyar Taluk.
......Complainant.
//Vs//
1.Dr.A.Murugesan,
No.26A-1, Hospital Road,
Opp. To C.S.I. Hospital, Kancheepuram, 2.Dr.R.Sambamoorthy,
No.46, Nellukara Street,
Lakshmi Hospital, Kancheepuram. .......Opposite parties.
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 in treating his wife resulting in death of the patient and with the direction to pay a sum of Rs.10,00,000/- towards compensation for her death. It is found that this case has been filed in Chengalpattu in 2004 and has been transferred to this Commission in 2014 and renumbered as CC.No.70/2014. It is reported by the complainant's son that the complainant is dead and he has to be impleaded as the legal heir. Though petition was filed and allowed the complainant's counsel or the complainant did not take any steps to amend the complaint in accordance with the CMP. As sufficient opportunities were given and the complainant side never turned up we are of the view that there is no purpose in keeping the complaint on file. Hence, this consumer complaint is dismissed for default. No cost. 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
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