DEEP SINGH Vs. SHUBHAM HOSPITAL

JUDGEMENT

(1.) The present Revision Petition has been filed under Sec. 58 1(B) of the Consumer Protection Act, 2019 against the Order dtd. 18/2/2022, passed by the Rajasthan State Consumer Disputes Redressal Commission, Circuit Bench at Jodhpur (in short, the 'State Commission') in Appeal No. 112/2012, whereby the Appeal was dismissed and the Order passed by the District Consumer Disputes Redressal Commission, Jodhpur (First), Rajasthan (in short, the 'District Commission') was affirmed.

(2.) The issue involved in the instant case that the burst appendicitis was due to delay to perform the operation.

(3.) The District Forum dismissed the Complaint. The Appeal preferred by the Complainant before the State Commission was also dismissed. Therefore, the Complainant filed the instant Revision Petition.