BINITA SINGH Vs. ADMINISTRATOR, KURJEE HOLY FAMILY HOSPITAL

JUDGEMENT

(1.) The Revision Petition has been filed under sec. 21 of the Consumer Protection Act, 1986 by the Petitioner Binita Singh (hereinafter referred to as the "Complainant") against the impugned Order dtd. 10/5/2011 passed by State Consumer Dispute Redressal Commission, Bihar (for short "the State Commission") in First Appeal No. 413/2107 for enhancement of compensation, wherein the State Commission modified the Impugned Order dtd. 31/5/2007 passed by District Consumer Dispute Redressal Forum, Patna(for short 'District Forum') in Consumer Complaint No. 359/2005.

(2.) The facts in brief are that the Complainant delivered a male baby through Caesarean Operation on 24/8/2005. After the discharge on 1/9/2005, she was complaining about pain in swelling in abdomen, it was alleged due to a foreign body left in the abdomen after the Caesarean operation. Ultrasound was done on 23/9/2005, wherein some foreign body (i.e. Tetra Sponge) was found and she was operated again at Shayog Hospital. Being aggrieved the Complainant filed the Consumer Complaint before the District Forum,Patna

(3.) The District Forum partly allowed the Complaint with following observation: