POORAN CHAND AGARWAL, A3/98, JANAKPURI, NEW DELHI Vs. CHIEF MEDICAL SUPERINTENDENT, RLY. HOSPITAL, S.P.M. MARG, DELHI

JUDGEMENT

(1.) This is an appeal wherein challenge is made to order dated 20.11.15 passed by the Consumer Disputes Redressal Forum (West), Janakpuri, New Delhi (in short, "the District Forum ") in M-8616/2014. By the aforesaid order, the Ld. District Forum has dismissed the petition for execution of the order dated 7.5.14 passed by CDRF(North) in CC No.211/13.

(2.) The relevant facts are as under:

(3.) The aforesaid order was not challenged by the respondents/OPs and had become final.