ESI HOSPITAL Vs. RAVINDER GUPTA

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioners - ESI Hospital and ESI Dispensary (hereinafter referred to as the Opposite Parties Nos. 1 & 2 respectively) under Section 21(b) of the Consumer Protection Act, 1986 against the Order dated 27.08.2013, wherein the State Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as the State Commission ) dismissed the Appeal and confirmed the Order of the District Consumer Disputes Redressal Forum - III, Janakpuri (hereinafter referred to as the District Forum ) in Consumer Complaint No. 890/06

(2.) Brief facts of the case are that the Complainant's daughter Ms. Neelam (hereinafter referred to as the patient ) suffered injury to her left hand and approached ESI Dispensary at Jwalapuri (hereinafter referred to as the Opposite Party No.-1 ) on 26.04.2006. On the next day she was further referred to ESI Hospital, Basaidarapur (hereinafter referred to as the Opposite Party No. 2 ). It was alleged that the doctors applied plaster to her left hand despite no fracture being seen in the X-ray. Thereafter, she developed pus discharge and complications in her left hand for which she underwent several operations at the Opposite Party No. 1 Hospital. On 08.11.2006 she was referred to AIIMS, New Delhi (hereinafter referred to as the 'Opposite Party No. 3') however she did not get completely cured and became handicapped.

(3.) Being aggrieved by the negligent treatment, the Complainant filed a Consumer Complaint against both the Opposite Parties before the District Forum, Janakpuri, New Delhi claiming compensation of Rs. 4,50,000/-.