SURESH GUPTA Vs. VINOD KUMAR RAWAT

JUDGEMENT

(1.) THE Petitioners have filed the instant Petition under Section 21(b) of the Consumer Protection Act, 1986 against the impugned order dated 09.08.2012 passed by the Hon 'ble State Consumer Disputes Redressal Commission, Rajasthan, Jaipur in Appeal No. 1996 of 2005.

(2.) THE brief facts ;

(3.) THE State Commission after hearing counsel of both parties and relying upon the report of medical board held the respondent doctors for medical negligence. The State Commission in it 's relevant observation stated in ;