SEEMA KUMARI Vs. DR. R.N. JAIN

JUDGEMENT

(1.) This Revision Petition has been filed under sec. 21(b) of the Consumer Protection Act, 1986 by the Petitioner Mrs. Seema Kumari (hereinafter referred to as the "Complainant") against the Impugned Order dtd. 18/5/2018 passed by State Consumer Disputes Redressal Commission, Bihar (for short "the State Commission") in First Appeal No. 345 of 2016 which was filed against Order dtd. 9/9/2016 passed by District Consumer Disputes Redressal Forum, Khagaria in Complaint No. 85/2015.

(2.) Heard the arguments from the learned Counsel for both the sides. Perused the material on record inter-alia the Orders of District Forum and State Commission.

(3.) The District Forum held the Opposite Party liable for Medical Negligence and allowed the Complaint.