WOODLANDS MULTISPECIALITY HOSPITAL LIMITED Vs. SUSMITA SAHOO SETH

JUDGEMENT

(1.) The petitioner is aggrieved by an order dated December 20, 2019, passed by the West Bengal State Consumer Disputes Redressal Commission in an Interlocutory Application No. IA/199/2019 arising out of Complaint Case No. CC/697/2018. By the order impugned, the application filed by the petitioner under Section 26 of the Consumer Protection Act, 1986 (hereafter referred to as 'the said Act') was rejected.

(2.) It is the contention of the petitioner that the order suffers from perversity and error apparent on the face of record and this Court should invoke the general power of superintendence and interfere with the same. The petitioner has drawn the attention of the Court to the petition of complaint in order to show that the compensation claimed was not computed or quantified. That amount spent by the complainant in other hospitals was also claimed in the proceeding against the petitioner as also two doctors attending the complainant in the petitioner/hospital.

(3.) The petitioner has drawn the attention of the Court to the application under Section 26 in order to drive home the fact that not only did the petitioner take a plea that the Commission lacked jurisdiction to entertain the complaint which was purposely overvalued in order to invoke the jurisdiction of the Commission but the complainant also alleged that the petition of complaint was frivolous and vexatious.