SATYA NARAIN CHITLANGIA Vs. SUKHRAJ KHANDELWAL

JUDGEMENT

(1.) SINCE both the appeals are directed against the order dated 23.7.2002 passed by the District Forum, Jodhpur, both the appeals have been heard together and are being decided by this common order.

(2.) IN Appeal No. 1172/02 the hospital and the concerned doctors have challanged the findings of medical negligence and also award of Rs.1 lakh as compensation to the complainant whereas in Appeal No. 1105/02 the complainant has prayed for enhancement of compensation awarded by the District Forum.

(3.) AFTER having considered the submissions of Counsel for the parties, we have carefully gone through the material on record.