DIGUMURTHY KRISHNA MURTHY Vs. APOLLO HOSPITALS

JUDGEMENT

(1.) The Appellant / Complainant has filed the instant Appeal under Sec. 19 of the Consumer Protection Act, 1986 (in short 'the Act'), against the Order dtd. 19/3/2018 passed by the State Consumer Disputes Redressal Commission, Telangana (hereinafter referred to as the 'State Commission') in Consumer Complaint No. 65 of 2012, wherein the State Commission, dismissed the Complaint filed by the Complainant.

(2.) For the convenience, the Parties are being referred to as the position held by them in Consumer Complaint before the State Commission.

(3.) Brief facts that on 18/7/2011 the Complainant Digumurthy Krishna Murthy, a senior citizen underwent Executive Health Check-up Apollo Hospital (OP-1). His status of heart revealed as below: