SRAVANI DENTAL HOSPITAL Vs. ANITHA TANGELLAMUDI

JUDGEMENT

(1.) The instant Revision Petition has been filed under Sec. 21(b) of the Consumer Protection Act, 1986 (in short "the Act") against the impugned Order dtd. 4/6/2012 passed by the Andhra Pradesh Consumer Disputes Redressal Commission, Hyderabad (hereinafter referred to as the "State Commission") in First Appeal No. 126/2012 filed by the Respondent was allowed and set aside the Order of the District Consumer Disputes Redressal Forum - II, Hyderabad (hereinafter referred to as the "District Forum").

(2.) The issue relates to alleged dental negligence, wherein the dentists at the Opposite Party hospital unnecessarily performed the Root Canal Treatment (RCT) of 4 teeth and provided metal ceramic crowns causing disfigurement of face of the Complainant.

(3.) The District Forum dismissed the Complaint filed by Ms. Anitha Tangellamudi, the Complainant.