NAJRUL SEIKH Vs. SUMIT BANERJEE

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The Appellant before us, a BPL card holder, is the father of Master Irshad, a 13-year-old boy who lost complete vision in his right eye following an allegedly negligent cataract surgery undertaken by the Respondents. The complaint preferred by the Appellant under Sec. 12 of the Consumer Protection Act, 1986 was allowed by the District Consumer Disputes Redressal Commission ('DCDRC') However, the order of the DCDRC was set aside by the West Bengal State Consumer Disputes Redressal Commission ('SCDRC') and thereafter, the revision petition preferred by the Appellant before the National Consumer Disputes Redressal Commission (the 'NCDRC') was also dismissed vide order dtd. 9/6/2016, which is impugned before this Court.