CONCERNED NURSE Vs. LALAN PRASAD SHARMA

JUDGEMENT

(1.) This Order shall decide both the Revision Petitions filed under Sec. 21(b) of the Consumer Protection Act, 1986 (for short 'the Act, 1986) against the common impugned Order dtd. 21/7/2017 passed by State Consumer Disputes Redressal Commission, Delhi (for short 'the State Commission') in First Appeal No. 906/2012, wherein the State Commission dismissed the appeal and affirmed the Order of District Forum.

(2.) For the convenience, the parties are referred to as placed in the original Complaint filed before the District Forum. The CMO of LBS Hospital was OP-1, the Concerned Nurse was OP-3 and the Chairperson of Inquiry Committee was OP-2.

(3.) The District Forum partly allowed the Complaint and held OP-1 and 3 liable and directed the OP-1 and 3 to pay Rs.5,00,000.00. The CMO of LBS Hospital (OP-1) was given liberty to recover the said amount from the salaries of the doctor and the nurse, who were responsible for the paralysis of the Complainant's hand.