(1.) The instant Revision Petition is filed by the Petitioner (Original Complainant) against Order dtd. 6/7/2017 passed by the State Consumer Disputes Redressal Commission, (hereinafter referred to as, 'State Commission) Haryana in First Appeal No. 1493 of 2008, whereby the State Commission allowed the Appeal filed by the Opposite Party and dismissed the Complaint vide Order dtd. 4/4/2008 in Consumer Complaint No. 115 of 2005 filed before the District Consumer Disputes Redressal Forum, (hereinafter referred to as, 'District Forum') Faridabad.
(2.) This case pertains to alleged medical negligence against the Opposite Party wherein it was alleged that the Complainant lost his left eye after the Cataract surgery.
(3.) The District Forum held it was a medical negligence case and awarded compensation of Rs.2,00,000.00 along with 12% interest from the date of filing of the Complaint.