CHANDIGARH NURSING HOME Vs. SUKHDEEP KAUR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 3/1/2022 passed by the National Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as the "National Commission") in Revision Petition No. 4677 of 2013 by which in a revision petition preferred by the appellants herein - original respondents, the National Commission has enhanced the amount of compensation from Rs.1.00 lakh awarded by the District Forum to Rs.10.00lakhs, the original respondents have preferred the present appeal.

(2.) The issue involved in the present appeal is in a very narrow compass.

(3.) The facts leading to the present appeal in nutshell are as under:-