RAVI Vs. DR. RAM SINGH SURGICAL HOSPITAL

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under sec. 58(1)(b) of Consumer Protection Act 2019, against the order dtd. 18/11/2021 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur, (hereinafter referred to as the 'State Commission'), in First Appeal (FA) 663 of 2019 and FA 666 of 2019 in which order dtd. 11/6/2019 of District Consumer Disputes Redressal Commission, Sawai Madhopur (hereinafter referred to as District Commission) in Consumer Complaint (CC) no 378 of 2016 was challenged, inter alia praying for setting aside the said order dtd. 18/11/2021 of the State Commission and reinstating the said order of the District Commission dtd. 11/6/2019.

(2.) Revision Petitioner herein was Respondent No.1 in FA 666/2019 and FA 663/2019 and complainant in CC 378/2016 (hereinafter also referred to as the complainant). Respondent No.1 herein was Appellant in FA 666/2019, Respondent No. 2 in FA 663/2019 and OP-1 in CC 378/2016 (hereinafter also referred to as the Respondent Hospital). Respondent No.2 herein was Appellant in FA 663/2019, Respondent No. 2 in FA 666/2019 and OP-2 in CC 378/2016 (hereinafter also referred to as Respondent Insurance Company. Notice was issued to the Respondents herein on 16/7/2022. Petitioner herein filed Written Arguments/Synopsis on 20/3/2023. Respondent Hospital and Respondent Insurance Company did not file Written Arguments/Synopsis.

(3.) Brief facts of the case, as emerged from the RP, Order of the State Commission, Order of the District Commission and other case records are as follows: -