APPA SAVLARAM SATREAPPLICA Vs. MATHADI HOSPITAL TRUST

JUDGEMENT

(1.) This application is filed by the original complainant against order dated 12.5.2004 of the District Forum Thane.

(2.) We do not propose to have detailed advertance to the factual aspect, for that matter merit or de-merits involved herein, the complaint is pending final disposal on the file of the District Forum Thane and its present status is that it is part-heard matter. It is noticed that the District Forum has thought it necessary to have oral evidence of the parties. It is noticed that the parties have filed the pleadings in the consumer disputes including affidavits in support of evidence.

(3.) It is noticed that the complainant filed affidavit in support of his claim of an expert one Dr. Brian Cutino on 5.8.2003 which is after the hearing of the complaint and evidence of the complainant was concluded.