K. ADITYA Vs. IMAGES DIGNOSTIC & PATHOLOGY CENTRE

JUDGEMENT

(1.) The Petitioners/Original Complainant has filed the instant Revision Petition under Sec. 21(b) of the Consumer Protection Act, 1986, against the Order dtd. 15/11/2016 passed by the State Consumer Disputes Redressal Commission, Chhattisgarh in First Appeal No.393 of 2016, wherein the State Commission allowed the Appeal filed by the Respondent No.1 / Opposite Party No. 1 and set aside the judgement passed by the District Forum, Durg, Chhattisgarh.

(2.) For the convenience, the parties are referred to as placed in the original Complaint filed before the District Forum.

(3.) On March 29, 2015, K. Aditya (for short, the 'patient'), the son of the Complainant, was taken to Dr. P.C. Aggarwal for his ill-health who advised to get some pathology tests done. The tests were carried out at the Images Diagnostic & Pathology Centre (OP) on March 30, 2015. The reports were normal, but K. Aditya's health did not improve. On April 2, 2015, he was taken to Pandit Jawahar Lal Nehru Medical and Research Centre (for short 'PJLNM') and admitted in ICU. The pathological tests were done again and found to be diabetic. His blood sugar was 520 m.g.% dangerously high. He was treated there and discharged on April 9, 2015. It was alleged that the OP's Centre was negligent, it reported normal sugar level, and therefore, treatment for diabetes was delayed. The life of Aditya was in danger. The Complainant alleged that the OP was responsible for the mental agony and financial losses. Being aggrieved the Complainant filed a Complaint to claim Rs.50,000.00 for the treatment expenses and Rs.1,00,000.00 towards mental agony, and costs etc.