LIFELINE LABORATORY Vs. ANJANA AGRAWAL

JUDGEMENT

(1.) The Appellant has filed the instant Appeal under Sec. 51 of the Consumer Protection Act, 2019 (in short "the Act"), against the Order dtd. 21/12/2021 passed by the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the "State Commission") in Consumer Complaint No. 114 of 2013, wherein the State Commission partly allowed the complainant and held OPs negligent.

(2.) For the convenience, the parties are being referred to, in the instant Appeal, as position held in Consumer Complaint before the State Commission. The Complainant No. 1- Anjana Agrawal was a prospective kidney donor for her husband Sunil Agrawal (Complainant No.2). The Opposite Parties (OPs) are Lifeline Laboratory (OP-1) and its four doctors (OP-2 to 4).

(3.) The issue involved in the instant case that due to alleged wrong blood group report of the Kidney donor, the proposed renal transplantation had to be cancelled. Therefore the Complainants incurred huge financial loss and mental agony.