RAVINDER KUMAR Vs. BINAY KUMAR

JUDGEMENT

(1.) THE original opposite party before the District Consumer Disputes Redressal Forum, Gaya (in short ˜the District Forum) has filed this petition seeking to challenge the order dated 18th February 2009 of the Bihar State Consumer Disputes Redressal Commission, Patna (in short ˜the State Commission). By this order, the State Commission had confirmed the order dated 29th August 2005 passed by the District Forum by which it held the opposite party/ petitioner guilty of deficiency in service in treating the son of the complainant/ respondent for dislocation of his left elbow and directed the opposite party to pay compensation of Rs.50,000/ - to the complainant/ respondent.

(2.) I have heard Shri Sharma, learned counsel for the petitioner who has also submitted his argument in writing.

(3.) THE facts of the case have been discussed in detail in the orders of both the Fora below and need not be recounted.