DR. INA JAIN Vs. PARO DEVI

JUDGEMENT

(1.) This Revision Petition has been filed, under Sec. 21(b) of the Consumer Protection Act, 1986 against the Order dtd. 11/10/2012 passed by the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the 'State Commission') in First Appeal No. 761/2005, whereby the Appeal filed by the Petitioners was dismissed and the Order passed by the District Consumer Disputes Redressal Forum (East), Govt. of NCT of Delhi (hereinafter referred to as the 'District Forum') allowing the Complaint was confirmed.

(2.) The issue involved is post cataract Endophthalmitis whether it was due to alleged negligence during cataract surgery.

(3.) The District Forum partly allowed the complaint and directed the petitioner (Opposite Party) to pay Rs.1,76,392.00 along with interest @ 9% per annum from the date of filing.