KRISHNA HOSPITAL Vs. YAKINKUMAR ISHWARBHAI GOHEL

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and order of the learned Consumer Disputes Redressal Forum, Anand in complaint No. 293 of 2011 dated 4-9-2013, the original complainants and the original opponents have filed present appeals. The parties will be referred to as per their original nomenclature.

(2.) Short facts giving rise to the present appeal are as under:

(3.) The opponents were served with the notice. They appeared before the learned District Forum and filed their reply and after having heard both the parties, the learned District Forum was pleased to pass an Award in favour of the complainant and the opponents were ordered to pay compensation of Rs. 2,00,000.00with interest at the rate of 7.5 % from the date of the complaint till its realization. The opponents were also ordered to pay Rs. 2000.00towards mental torture and agony and cost of the complaint.