MANPREET KAUR Vs. SUMAN

JUDGEMENT

(1.) This Order shall decide three Appeals arising from the same impugned Order passed by the State Consumer Disputes Redressal Commission, Chandigarh (hereinafter referred to as the 'State Commission') in Consumer Complaint No. 6/2011.

(2.) The State Commission passed Order against the Opposite Parties. The State Commission held the Opposite Parties negligent jointly and severally, and awarded compensation of Rs.4,00,000.00 alongwith the cost of litigation Rs.50,000.00. The OP No. 1 was also directed to bear all the expenses, which may be incurred on the future treatment of Complainant No. 1 in any Government hospital/ health center/dispensary etc.

(3.) For the convenience, the parties are being referred to as position held in Consumer Complaint before the State Commission.