CHIRSTU JAYANTHI HOSPITAL Vs. VICENT ABRAHAM AND ORS

JUDGEMENT

(1.) REVISION petition no. 489 of 2013 has been filed against order of the Kerala State Consumer Disputes Redressal Commission, Vazhuthacaud, Thiruvananthapuram ('State Commission') dated 23.06.2012 in appeal no. 665 of 2011.

(2.) FACTS of the case as per the complaint filed by respondent no.1/complainant are as follows ;

(3.) PETITIONER /Respondent No. 1 in their reply admitted the fact that the petitioner had come to the casualty of the hospital on 8.8.2006 with complaints of fever, severe weakness, stomach upset, poor food intake and stomach distention. After treatment, he was discharged on the 10.8.2006. They further stated that;