SIR GANGA RAM HOSPITAL Vs. SITA OMER

JUDGEMENT

(1.) These two cross Appeals have been filed by the Appellant as well as the Respondents under Sec. 19 R/w. Sec. 21(a)(i) of the Consumer Protection Act, 1986 against the order dtd. 23/10/2018 passed by the State Consumer Disputes Redressal Commission, New Delhi in Complaint Case No. 147 of 2009, whereby the Complaint was allowed.

(2.) Brief facts:

(3.) The Opposite Parties, in their written version, denied the allegations. The question of maintainability was raised that the complaint was filed by the patient's wife, which is not maintainable.