AASHUTOSH PRAMOD SRIVASTAVA Vs. RAHUL PATIL

JUDGEMENT

(1.) The present Complaint has been filed under Sec. 21 of the Consumer Protection Act, 1986 by Aashutosh Pramod Srivastava and his brother Savivek Pramod Srivastava (hereinafter referred to as the 'Complainants') against the Opposite Parties Dr. Rahul Patil (OP-1) and Ruby Hall Clinic (OP-2), for the alleged medical negligence and wrong treatment which resulted into untimely death of their mother.

(2.) The Complaint

(3.) Defence: -