BHARAT SHASTRI Vs. ANAND KRISHNAMURTHY

JUDGEMENT

(1.) The Revision Petition has been filed under Sec. 21 of the Consumer Protection Act, 1986 by the Petitioner Bharat Shastri (hereinafter referred to as the "Complainant or Appellant") against the Impugned Order dtd. 20/10/2016 passed by State Consumer Dispute Redressal Commission, Maharashtra, Mumbai (for short "the State Commission") in First Appeal No. 203/2015 for enhancement of compensation as the State Commission has partly modified the Order dtd. 7/5/2014 passed by District Forum.

(2.) The issue relates to the alleged medical negligence during the dental treatment of the Complainant / Petitioner.

(3.) The case of the Complainant that he underwent dental treatment i.e. Crown, Composing filling, Scaling and Polishing Lower RPD from Dr. Anand Krishnamurthy ( the OP) at Citizen Dental Clinics in Navi Mumbai.