GURMEET KAUR Vs. DR. TEJ PAL SINGH SANDHU

JUDGEMENT

(1.) The Petitioner has filed the instant Revision Petition filed under sec. 21 (b) of the Consumer Protection Act, 1986, against the Order dtd. 24/1/2011 passed by the State Consumer Disputes Redressal Commission, Punjab in Appeal No. 1438 of 2005, wherein the State Commission dismissed the Appeal filed by the Petitioner.

(2.) Brief facts, that on 7/2/2003 at about 2 P.M. Master Gurjant Singh about 8 years of age met with accident and taken to Sandhu Hospital of Dr. Tej Pal Singh (Opposite Party No.1) with multiple injuries. The Opposite Party No.1 took X- ray and told that no head injury and he will be cured soon. On the next day the condition of Master Gurjant deteriorated, but the Opposite Party No.1 did not provide any further treatment, therefore family members took the patient to Grover hospital in Amritsar, wherein MRI was conducted which revealed multiple head injuries, thus, it was alleged that the Opposite Party No.1 committed negligence and wasted precious time of treatment which would have saved the life of the child, died due to alleged delayed and wrong treatment given by Dr. Tej Pal Singh Sandhu the Opposite Party No.1.

(3.) Being aggrieved, the mother of Master Gurjant Singh the Petitioner/Complainant filed a Complaint before the District Forum, Amritsar and prayed for Rs.15,00,000.00 as compensation.