DARSHNI DEVI Vs. KAMAL BHUSHAN JAIN

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner who was original complainant before the District Forum, against the order dated 21.2.2012 passed by the State Consumer Disputes Redressal Commission, Haryana, Panchkula ('State Commission', for short).

(2.) BRIEFLY stated, the petitioner had filed a complaint before the District Forum (Complaint No.415 of 2006) relating to alleged medical negligence and deficiency in service on the part of the respondent No.1/OP-1 while conducting surgery on the petitioner at Surya Hospital, Karnal. The District Forum disposed of the complaint by granting the following reliefs:-

(3.) NOT satisfied with the aforesaid relief granted by the District Forum, the petitioner went to the State Commission by filing an appeal for enhancement of compensation. The State Commission by its impugned order dismissed the appeal of the petitioner both on ground of limitation and on merits and upheld the order of the District Forum and hence the revision petition.