AASISH CHOUDHURY Vs. CALCUTTA MEDICAL RESEARCH INSTITUTE

JUDGEMENT

(1.) Appellant Ashish Choudhary has challenged the order dated 18.09.2017 and further orders dated 20.12.2017, 11.05.2018, 24.08.2018 and 13.09.2018 passed in consumer complaint No. CC/192/2012 by the West Bengal State Consumer Disputes Redressal Commission, Kolkata ('the State Commission') in the present appeal.

(2.) The brief facts of the case are that the Complainant's wife was admitted in the Calcutta Medical Research Institute (the OP No.1) on 20.08.2012 under Dr Basudeb Mukherjee (the OP No.4) for M.T.P. (Medical Termination of Pregnancy) and Laparoscopic ligation. The patient was taken to O.T., on that date and had undergone the said surgical operation.

(3.) The said Doctor and the said Hospital asked the Complainant to pay a hefty amount towards their respective charges and the Complainant had paid Rs.2,14,500/- towards the same.