VIRENDRA SINGH Vs. NATIONAL INSTITUTE OF MEDICAL SCIENCES

JUDGEMENT

(1.) THIS complaint under Section 17 of the Consumer Protection Act, 1986 (hereinafter referred to as "the Act of 1986") has been filed by the complainant on 1.7.2003 against the opposite party with the prayer that amount of Rs. 25 lacs be awarded to the complainant on account of medical negligence on the part of the opposite party.

(2.) THE necessary facts giving rise to this complaint are as follows :

(3.) WE have heard the learned Counsel appearing for the complainant and the learned Counsel appearing for the opposite party and gone through the entire materials available on record.