MANOJ KR BHAGAT Vs. MASOMAT KANCHAN DEVI

JUDGEMENT

(1.) This commission vide its order dated 01.06.2016 allowed this Revision Petition and set aside the orders of both the fora below (State Commission and the District Forum), consequently dismissed the complaint. Being aggrieved the Complainant challenged the order of this commission before Hon'ble Supreme Court by filing Special Leave Petition(Civil) No.27633 of 2016.

(2.) The Hon'ble Supreme Court remanded this Revision Petition vide order dated 28.3.2018 with the following observations:

(3.) On hearing the parties the District Forum allowed the complaint and awarded Rs.1 lakh with 12% interest per annum as compensation to the complainant to be directly by the OP. The OP- doctor appealed before the State Commission, it was dismissed and the order of District Forum was affirmed.