REGENT COMPUTRONICS PVT. LTD.

St. Joseph S Hospital Appellant

V/S

JIMMY P. K Respondents

Referred Judgements :-

BANSHI VS. LAKSHMI NARAIN [REFERRED TO]
JASWANT SINGH VS. ASSISTANT REGISTRAR,CO-OPERATIVE SOCIETIES [REFERRED TO]
VICTOR ALBUQUERQUE VS. SARASWAT CO-OPERATION BANK LTD. [REFERRED TO]
R.B. RAMLINGAM V. R.B. BHAVANESHWARI [REFERRED TO]
ANSHUL AGGARWAL V. NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. RAMESH KUMAR [REFERRED TO]
KAMLABAI NARASAIYYA SHRIMAL VS. GANPAT VITHALRAO GAVARE [REFERRED TO]
BHANDARI DAS VS. SUSHILA [REFERRED TO]
CHOWGULE AND GO PVT , LTD VS. SMT FELICIDADE RODRIGUES [REFERRED TO]

JUDGEMENT

(1.) In this revision petition there is challenge to order dated 21.7.2011, passed by Kerala State Consumer Disputes Redressal Commission, Thiruvananthapuram (for short, "State Commission"). Alongwith it an application seeking condonation of delay of 207 days has been filed.

(2.) Respondents/Complainants filed a complaint under section 12 of the Consumer Protection Act, 1986(for short, 'Act') before District Consumer Disputes Redressal Forum, Kannur(for short, 'District Forum') against the Petitioners/O.Ps on the ground of medical negligence. The complaint was contested by the Petitioners.

(3.) District Forum, vide its order dated 28.6.2006, dismissed the complaint on the ground that there is no carelessness and negligence on the part of the petitioners.

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ST. JOSEPH’S HOSPITAL Vs. JIMMY P. K

Referred Judgements :-

JUDGEMENT

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