J. DOUGLAS LUIZ Vs. MANIPAL HOSPITAL

JUDGEMENT

(1.) Delay condoned in Petition for Special Leave to Appeal (Civil) No.3206 of 2024.

(2.) Leave granted.

(3.) The appellant is aggrieved by the common impugned judgment and order dtd. 15/11/2017 passed by the National Consumer Disputes Redressa [For short 'NCDRC'] Commission, New Delhi1 whereby the revision petitions [Revision Petition No.3766 of 2007 and 2300 of 2008] filed by the sole appellant and the respondent were dismissed while upholding the common order dtd. 24/8/2007 [In Appeals No.1479/2006 and 1481/2006] by the Karnataka State Consumer Disputes Redressal Commission, Bangalore [For short 'the State Forum'] that had confirmed the order dtd. 10/5/2006 passed by the District Consumer Disputes Redressal Forum, Bangalore [For short 'the District Forum']. Vide order dtd. 10/5/2006 the District Forum had allowed the complaint [In Complaint No.992/2005] filed by the appellant and it had directed the respondent-Hospital to pay a sum of Rs.5,00,000.00 (Rupees Five lakhs only) to the appellant as compensation along with Rs.5,000.00 (Rupees five thousand only) as litigation expenses. However, the complaint against opposite parties Nos.2 to 4 and 6 namely, the doctors concerned, was dismissed.