AL-SHIFA HOSPITAL & ORS Vs. SHABNAM JAMILA

JUDGEMENT

(1.) BOTH the aforesaid appeals have been filed under Section 15 of the Consumer Protection Act, 1986 against the same judgment and order dated 3.5.2010 passed by District Consumer Forum, Mau in Complaint Case No. 10/1996. Hence both the appeals are being taken up together for decision.

(2.) WHEREAS Appeal No. 843/2010 hasbeen filed by Al -Shifa Hospital and others the appellants/opposite parties for setting aside of the impugned judgment and order, the other Appeal No. 921/2010 has been preferred by Smt. Shabnam Jamila, Respondent/ complainant for enhancement of compensation.

(3.) BY way of the impugned order, the complainant has been awarded a sum of Rs. 40,000 to be paid by the opposite parties as compensation towards the medical negligence committed by the opposite parties in respect to the treatment to the complainant.