CHANDRASHEKHAR NAMDEO BIRLE Vs. DR. SACHIN RANGRO CHAVAN

JUDGEMENT

(1.) This Revision Petition has been filed under Sec. 21 of the Consumer Protection Act, 1986 against the Order dtd. 24/6/2019 in Appeal No. 456/2017, passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai, Circuit Bench at Aurangabad(hereinafter referred to as the 'State Commission').

(2.) The Complainant Chandrashekhar Birle filed the Complaint before the District Forum, Latur for alleged medical negligence wherein heavy doses of Dexamethasone were advised by Dr. Sachin Chavan (OP-1) which caused damage to his vision.

(3.) The District Forum dismissed the Complaint and the First Appeal filed by the Complainant before the State Commission was dismissed and the Order of District forum was affirmed.