NEERAJ SUD Vs. JASWINDER SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both the above appeals arise out of the common judgment and order dtd. 24/8/2011 passed by National Consumer Disputes Redressal Commission, Hereinafter referred to as 'NCDRC', New Delhi deciding First Appeal No.245/2005 filed by the complainants against Dr. Neeraj Sud and the Post Graduate Institute of Medical Education & Research, Hereinafter referred to as 'PGI', Chandigarh.

(3.) The complaint of the complainants i.e. Complaint Case No.29/1998 regarding medical negligence against Dr. Neeraj Sud and the PGI was dismissed by the State Commission vide judgment and order dtd. 27/5/2005. Aggrieved by the above decision, the complainants preferred appeal before the NCDRC. After remand in the first round, the matter again came up before the NCDRC wherein the present impugned order has been passed and the complaint has been partly allowed. The judgment and order of the State Commission dismissing the complaint has been set aside holding that Dr. Neeraj Sud and the PGI are jointly and severely liable for payment of compensation of Rs.3,00,000.00 and Rs.50,000.00 as costs with 6% interest from the date of the complaint for the negligence in treatment.