HEMANT GUPTA Vs. RAM JANAM TRIPATHI

JUDGEMENT

(1.) The matter relates to whether an amendment application of original written statement is admissible during proceedings before the District Forum.

(2.) We have heard the learned counsel for both the sides. Perused the entire material on record.

(3.) The Complaint of alleged medical negligence was filed before the District Forum (now 'District Commission'), Varanasi on 10/6/2015 wherein the Opposite Party filed Written Statement on 7/6/2016 alongwith the documents related to treatment of the patient. During the stage of arguments on 4/1/2018, the District Commission accepted the application to amend the written statement and accordingly the Petitioner filed amendment application on 12/1/2018. But, the Complainant filed objections on 5/3/2018. However, the District Commission without considering the documents rejected the amendment application on 5/10/2020.