INDRAPRASTHA APOLLO HOSPITALS SARITA VIHAR Vs. PAWAN KUMAR

JUDGEMENT

(1.) This Order shall decide both the First Appeals arising from the impugned Judgment /Order dtd. 26/11/2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (hereinafter referred to as the "State Commission") in Consumer Complaint No. 24/2006, wherein the State Commission allowed the complaint and awarded Rs.6.00 lakh compensation to be paid by all the OPs.

(2.) For the convenience the parties are referred to be as in the Complaint before the State Commission.

(3.) The Complainants are legal heirs of deceased Smt. Asha Rani Gurdhar. The Opposite Parties are OP-1 -Kakkar Maternity and Nursing Home (OP-1), Dr. Rajesh Kakkar (OP-2), Dr. Abhishek Kakkar (OP-3) and Dr. Sunil Bajaj-The Medical officer of Kakkar Hospital (OP-4). Dr. Anant Ram Janta Hospital Barwala (OP-5) and Indraprastha Apollo Hospital, New Delhi (OP-6), both were impleaded as a proforma party.