ERNAKULAM MEDICAL CENTRE Vs. P.R.JAYASREE

JUDGEMENT

(1.) The instant first appeal filed by M/s. Ernakulam Medical Centre and its director challenges the quantum of compensation granted by the Kerala State Commission for the alleged negligence and deficiency in service from the hospital who issued wrong dead body of one patient to some other claimant.

(2.) The order dated 05.10.2016 passed by the Kerala State Commission which allowed the complaint 21/2011 and awarded Rs. 25 Lakhs with 12 % interest from the date of complaint till realization together with cost of Rs. 10,000/-.

(3.) Brief facts: