MONTU Vs. PT. BHAGWAT DAYAL SHARMA

JUDGEMENT

(1.) THIS present revision petition is filed against the impugned order passed by State Consumer Disputes Redressal Commission (in short, State Commission), Haryana, Panchkula in First Appeal No. 770/2012 by the said order, the State Commission dismissed the appeal and set aside the orders of the District Consumer Disputes Redressal Forum (in short, District Forum), Haryana, Rohtak passed in a Compliant Case No. 227 of 2005.

(2.) THUS , alleging it a case of the medical negligence and deficiency in service on the part of the Opposite Parties, the Complainant filed complaint No. 227/2005 before the District Forum on 14.6.2005 seeking compensation of Rs. 20 lakhs from the Opposite Parties.

(3.) ON appraisal of the pleadings and evidence on record, the District Forum accepted the complaint and passed an order as: