RAGHUVEER SINGH Vs. NARAYANA HRIDAYALAYA LTD.

JUDGEMENT

(1.) This Order shall decide both the appeals arising out from the impugned Judgment /Order dtd. 30/7/2019 passed by the State Consumer Disputes Redressal Commission, Rajasthan (hereinafter referred to as the "State Commission") in Complaint No. 157/2017, wherein the State Commission partly allowed the complaint.

(2.) For convenience, the parties are referred per the Complaint before the State Commission. Mr. Raghuveer Singh is referred as the Appellant/ Complainant in FA No. 1178/ 2019 and Narayana Hridayalaya Ltd. (Narayana Multispecialty Hospital) is referred as Opposite Party No. 1 (OP-1), Dr. Ankit Mathur is referred as OP-2 and Dr. Anshu Kabra (Cardiac Consultant) is referred as OP-3.

(3.) Brief facts of the case as per the Complainant are that he and his wife visited Soni Hospital for a routine check for her. As he had some dental issue, the Complaint consulted a dentist at the hospital. On inspection by the dentist, he was advised tooth extraction and scheduled the extraction for 23/3/2017 at the same Hospital.