AI Structured Summary
Not yet generated for this judgment
Judgment
THE complainant claimed Rs. 5,50,000/- as compensation from the opposite party on the ground that his wife underwent sterilization operation in the opposite party''s hospital on 6.7.93 but inspite that operation she conceived which fact was discovered when they went for check up as advised. THE complainant''s wife gave birth to a female child on 28th February, 94. Complainant already has 3 children. THE complainant was asked to furnish the broad basis for claiming the aforesaid amount. He has placed the same on record today. According to him he will have to spend that much amount for the up-bringing and maintenance of the daughter for a period of 18 years. THE complainant is a peon working in a private concern getting Rs. 3,200/- per month. He has already 3 children. We are of the view that the claim is grossly inflated. We, therefore, dispose of the complaint with the observation that if so advised the complainant may properly value the claim and approach the District Forum for necessary relief.
A copy of this order be communicated to the complainant. Complaint disposed of.