DAVIS V.C Vs. LOURDES HOSPITAL

JUDGEMENT

(1.) This Order shall decide both the Appeals filed under Sec. 21(a)(ii) of the Consumer Protection Act, 1986 against the Order passed by the Kerala State Consumer Disputes Redressal Commission, Thiruvananthapuram (hereinafter referred to as the 'State Commission'), which directed the Opposite Parties to pay a compensation of Rs.3,00,000.00 to the Complainant.

(2.) The Opposite Parties filed the joint written version and denied entire allegations. It was submitted that there was no surgical accident during the FESS and no surgery was done on fontal sinus. It was done in the maxillary and ethmoid sinuses and he was advised to continue medicines.

(3.) On hearing the parties and evidence on record, the State Commission partly allowed the Complaint and directed the Opposite Parties to pay a compensation of Rs.3,00,000.00 to the Complainant.