DR. SAURABH AMBADEKAR Vs. KALPSHREE NAMDEO PATIL

JUDGEMENT

(1.) This Revision Petition has been filed under sec. 21(b) of the Consumer Protection Act, 1986 by the Petitioners - Dr. Saurabh Ambadekar and Dr. Pankaj Bagde (hereinafter referred to as the "Opposite Parties") against the impugned Order dtd. 15/1/2021 passed by the State Consumer Disputes Redressal Commission, Maharashtra, Circuit Bench, Nagpur (for short "the State Commission") in First Appeal No. RBT 228/2019, whereby the State Commission returned the application of Appointment of the Medical Expert for Medico Legal without passing any Order.

(2.) The issue relates to whether Expert Opinion can be taken in the Appellate Stage.

(3.) Heard the learned Counsel for the Petitioners. The District Forum determined the negligence upon the OPs / Petitioners and allowed the Complaint.