NIVEDITA SINGH Vs. ASHA BHARTI

JUDGEMENT

(1.) The present appeal is directed against an order passed by National Consumer Disputes Redressal Commission (for short, 'NCDRC') on 26/5/2010 affirming the order passed by the District Consumer Disputes Redressal Forum and the State Consumer Disputes Redressal Commission, dismissing the complaint filed by the appellant inter alia on the ground that the appellant was not a consumer within the meaning of Sec. 2(1)(d)(ii) of the Consumer Protection Act, 1986 (for short, 'the Act').

(2.) Learned counsel for the appellant relies upon a receipt dtd. 27/8/2004 of payment of Rs.266.00 as service charge to the District Women Hospital, Ghazipur. It is admitted by learned counsel for the appellant that no consideration was paid to the doctors who were in fact the Government servants.

(3.) In terms of Sec. 2(1)(d)(ii) of the Act, a consumer is the one who hires or avails of any services for a 'consideration' which has been paid or promised or partly paid or partly promised.