RAM NIHAL Vs. C.G. AGARWAL MEDICAL OFFICER

JUDGEMENT

(1.) The revision petition No. 2330 OF 2012 is filed against the impugned order dated 14.12.2011 passed by the Uttar Pradesh State Consumer Disputes Redressal Commission, Lucknow ( 'the State Commission') in appeal no. 1505 of 2009 in original complaint case no. 106 of 2011 before the District Consumer Disputes Redressal Forum, Faizabad ('the District Forum').

(2.) The facts of the case as per the petitioner was as follows: The deceased Devendra Kumar Yadav was the son of petitioner/complainant no. 1, husband of petitioner no. 2 and father of petitioner no. 3. The facts of the case are as follows:

(3.) The petitioner rushed Shri Devendra Kumar Yadav to Medical College, Lucknow where late Shri Devendra Kumar Yadav was admitted in ward no. III Bed no. 10 on the same day at about 12.00 Noon. Again there too Dr C G Aggarwal, respondent herein attended the patient and referred him to Dr A K Pandey for obtaining C T Scan and on the same day C T Scan was done in the clinic of Dr A K Pandey, 5 Subhash Marg, Near J G Medical College, Lucknow who gave report that there was impression of Intraventricular Haemorrhage. The late Devendra Kumar Yadav was required to be given correct medicines and other treatment for a poisoning case but it was not done.