SURENDRA BHARGAVA Vs. SURENDRA SHARMA

JUDGEMENT

(1.) THIS revision petition has been filed challenging the order dated 4.4.2007 passed by M. P. State Consumer Disputes Redressal Commission, Bhopal (for short ˜State Commission). Vide impugned order, State Commission dismissed the appeal of the petitioner file against order dated 8.9.2006 passed by the District Consumer Disputes Redressal Forum, Guna (for short ˜District Forum).

(2.) THE brief facts of the case are that, respondent/complainant being impressed with an advertisement issued by the petitioner offering to treat the patient of piles through one injection, approached the respondent and respondent charged him about Rs.5,000 for the treatment but the treatment was ineffective. Accordingly, complainant got the treatment from other doctors. Later on, he filed a complaint under Section 12 of the Consumer Protection Act, seeking compensation amounting to Rs.30,000 and cost of Rs.1,000.

(3.) STATE Commission upheld the order of the District Forum and dismissed the appeal of the petitioner. It further directed the District Administration, Guna, M.P. to take appropriate measures and ensure that the petitioner discontinues the practice.