G.B.PANT HOSPITAL Vs. AVTAR KISHAN

JUDGEMENT

(1.) THIS revision petition challenges the order dated 31.10.2011 passed by the State Consumer Disputes Redressal Commission, Delhi (for short, 'the State Commission ') in F.A. no.08/543 by which the State Commission dismissed the appeal filed by the petitioners against the order dated 05.02.2008 passed by the District Forum (Central), Kashmere Gate, Delhi by which the complaint filed by the respondents was allowed directing the petitioners no.1 and 2 jointly or severally to pay a sum of Rs.3 Lakhs (including the charges taken by the petitioners) as compensation to the respondents and also to pay them a sum of Rs.5,000/ - as cost of litigation. The State Commission vide its impugned order also imposed cost of Rs.10,000/ - on the petitioners while dismissing their appeal. The petitioners, thus, have approached this Commission challenging the concurrent finding of the District Forum and the State Commission holding the petitioners no.1 and 2 guilty of deficiency in service and directing them to pay compensation/cost as per the impugned order. There is a delay of 153 days in filing the revision petition for which the petitioners have filed an application for condonation of delay. Notices were, therefore, issued to the respondents on the application for condonation of delay as well as on the revision petition.

(2.) WE have heard learned Ms.Bindya Savara, Advocate for the petitioners and learned Mr.Madhurendra Kumar, Advocate for the respondents on the request of the petitioners for condonation of delay in filing this revision petition.

(3.) WE have considered the submissions of learned counsel for the parties and perused the record.