SUREKHA ARUN SANKHE Vs. JITENDRA P BHAYADE

JUDGEMENT

(1.) This Order shall decide both the Revision Petitions filed against the Order dtd. 10/10/2017 passed by the Maharashtra State Consumer Dispute Redressal Commission (hereinafter referred to as 'State Commission') in First Appeal Nos. A/14/23 and A/14/38 respectively.

(2.) For the convenience, parties are being referred to as placed in the Original Complaint filed before the District Forum.

(3.) The case of Complainant that the nurse - Surekha Arun Sankhe (OP-4) negligently administered diclofenac injection to the Complainant's left arm, damaging the Radial nerve, which led to paralysis of left hand.