CIVIL HOSPITAL Vs. MANJIT SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in the present appeal is to an Order passed by the National Consumer Disputes Redressal Commission (NCDRC) on 16/1/2020, whereby, the Revision filed by the respondent herein was allowed with direction to pay compensation as per the guidelines of the State to the respondent.

(3.) As per the facts on record, Ms. Baljinder Kaur, respondent No. 2 underwent tubectomy procedure on 23/9/1994 and 27/2/1998. Both the procedures remained unsuccessful. The respondent gave birth to a male child in the year 2003. The respondent filed a complaint before the District Consumer Disputes Redressal Forum alleging medical negligence on account of failed tubectomy surgery. The same was dismissed on 20/1/2005 on the ground that the respondent is not a consumer. The said order was affirmed in an appeal by the State Consumer Disputes Redressal Commission on 3/2/2011. The stand of the appellant is except nominal registration charges, no amount was to be charged from the present respondent.