C UNNEEN Vs. C SUDHA

JUDGEMENT

(1.) This is a twin revision petition against order of the Kerala State Consumer Disputes Redressal Commission, Appeal No. 194 of 2009 and 196 of 2009 passed on 25.3.2010. The present revision petitioners were the two appellants in Appeal No. 194 of 2009. Respondent No. 1 before us was the appellant before the State Commission in other appeal No. 196 of 2009 and the complainant before the District Forum Mallapuram. The revision petition has been moved against the common judgment of the State Commission in these two appeals.

(2.) There has been a delay of 14 days in filing this petition. Reasons given in the condonation application are accepted and the matter is considered on merits. Counsels for the two parties have been heard.

(3.) R-1/Complainant had undergone operation of hysterectomy. She was discharged on 27.5.1999 and was readmitted the same day due to acute abdominal pain and fever. An emergency operation was also performed and she was discharged on 3.6.1999, with a reference letter to Dr. Varghese of West Fort Hospital, Thrissur. At West Fort she was diagnosed with an infected surgical wound for which the closure surgery was performed and she was finally discharged on 2.8.1999.