MANOJ KUMAR SAXENA Vs. LOKPRIYA HOSPITAL

JUDGEMENT

(1.) The present Revision Petition has been filed by the Complainants being aggrieved by the order passed by the State Consumer Disputes Redressal Commission, U.P. (hereinafter referred to as "State Commission") which had dismissed the Appeal No. 211/2009 and upheld the Order passed by the District Consumer Disputes Redressal Forum, Meerut (hereinafter referred to as "District Forum") dismissing the Complaint.

(2.) Brief Facts:

(3.) The OPs -1 to 4 have filed their written version and denied any negligence during treatment. The OPs denied that the patient developed septicaemia due to instruments, however the OPs alleged that it might have developed at Apollo Hospital. It was further submitted that the patient did not pay hospital charges and due to good relations with Dr. Atul Bhatnagar (OP-2), the Director of Apollo Hospital, the OP-1 waived off the hospitalisation bill on humanitarian ground.