MAHADEO SINGHI NETRA CHIKITSALAYA Vs. RAMESHWAR LAL

JUDGEMENT

(1.) These six RPs, the three sets of cross RPs, have been filed by the Parties, as detailed below, under Sec. 21(1)(b) of Consumer Protection Act 1986, against the orders dtd. 16/9/2019 of the State Consumer Disputes Redressal Commission, Rajasthan, Jaipur, (hereinafter referred to as the 'State Commission'), in various First Appeals (FAs) in which order dtd. 11/9/2018 District Consumer Disputes Redressal Forum, Jhunjhunu (hereinafter referred to as District Forum) in various Consumer Complaints were challenged.

(2.) Three complaints viz. CC/366/2013, CC/365/2013 and CC/364/2013 were filed before the District Forum by three complainants viz. Sh. Rameshwar Lal, Mr. Khayali Ram and Smt. Revati Devi respectively and were disposed off by a common order dtd. 11/9/2018 of the District Forum. Nine Appeals were filed challenging the said common order in the three consumer complaints as per following details:-

(3.) As the issues involved in six RPs are same/ related, arising out of allegations of medical negligence by the three complainants Mr. Rameshwar Lal, Mr. Khayali Ram and Smt. Revati Devi against the three OPs viz. Mahadeo Netra Chikitsalaya, Dr. Pramod Kr. Sehgal and Dr. Amitabh Chakrabarti, these are being dealt together. United India Insurance Company Ltd. was OP-4 in the three consumer complaints.