G. SUSEELA Vs. P.L. CHARY, M.S.

JUDGEMENT

(1.) Being aggrieved by impugned order dated 10.7.2013, passed by Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (for short, 'State Commission'), Petitioners/Complainants have filed the present petition under Section 21(b) of Consumer Protection Act, 1986 (for short, 'Act').

(2.) Brief facts are that Shri V.S. Prasad-Complainant (since deceased) filed a consumer complaint under Section 12 of the Act against the Respondents/Opposite Parties alleging medical negligence on their part.

(3.) The complaint was contested by the respondents who filed their respective written statements before the District Consumer Disputes Redressal Forum-I, Hyderabad (for short, 'District Forum').