V N SHRIKHANDE Vs. ANITA SENA FERNANDES

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order of the National Consumer Disputes Redressal Commission (for short, 'the National Commission') whereby the order passed by the Maharashtra State Consumer Disputes Redressal Commission (for short, 'the State Commission') dismissing the complaint filed by the respondent as barred by limitation was reversed and the case was remitted for disposal of the complaint on merits.

(3.) The respondent was employed as a Nurse in Government Hospital, Goa. In 1993, she complained of pain in abdomen. The doctors in Goa advised her to consult the appellant, who was having a hospital at Dadar, Mumbai. After examining the report of the pathologist, which revealed that the respondent had stones in her gall bladder, the appellant performed 'Open Cholecystectomy' on 26.11.1993. The respondent was discharged from the appellant's hospital on 30.11.1993.