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Question : I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?
Subject : Need guidance in judgment matter.
Answer By Lawyer : Dear Sir,
Yes, you can file second complaint on discovery of new facts.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?
Subject : Need guidance in judgment matter.
Answer By Lawyer : Dear Sir,
In rarest of rare cases such complainant will be entertained.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?
Subject : Need guidance in judgment matter.
Answer By Lawyer : Send the judgement by mail
