LAWS(NCD)-2023-5-80

PARAMJEET KAUR Vs. S.K. BANSAL

Decided On May 30, 2023
PARAMJEET KAUR Appellant
V/S
S.K. Bansal Respondents

JUDGEMENT

(1.) This complaint has been filed under Sec. 21(a)(i) of the Consumer Protection Act, 1986 by Mrs. Paramjeet Kaur, the widow of late Rajinder Singh, (hereinafter referred to as 'the Complainant') against the Maharaja Agarsain Hospital (OP-2), Dr. S.K. Bansal (OP-1), Dr. Kailash Nath Singla (OP-3) and Sunder Lal Jain Hospital (OP-4), for the alleged medical negligence caused by OPs, resulting in the death of the Complainant's husband.

(2.) The Complaint: -

(3.) Defense: