RAMAIAH INSTITUTE OF CARDIOLOGY Vs. M PUNDALIK SHENOY

JUDGEMENT

(1.) Present appeal has been filed by the appellants against order dated 25.7.2005 , passed by Karnataka State Consumer Disputes Redressal Commission, Bangalore (for short 'State Commission').

(2.) Brief facts are that Sri Pundalik Shenoy, complainant (since deceased) filed complaint before the State Commission against appellants and respondent no.4 seeking compensation of Rs.19,82,853/, along with interest @ 24% p.a. from the date of receipt of notice dated 21.11.1996, and such other relief deemed fit.

(3.) During the proceedings, complainant died and his legal representatives have been brought on record. Dr. Nityananda Shetty (who was respondent no.3 in State Commission) expired during the proceedings and was deleted from the complaint, vide order dated 18.11.2004, of the State Commission.