USHA LAKSHMAN Vs. N. CHANDRASHEKAR NEURO SURGEON

JUDGEMENT

(1.) Appellant has filed this appeal against the order dated 5.11.2008 passed by the Karnataka State Consumer Disputes Redressal Commission, Bangalore (in short, 'the State Commission') in Consumer Complaint No. 64 of 2005 Usha Lakshman & Ors. Vs. Dr. N. Chandrashekar & Anr., by which, complaint was dismissed.

(2.) Complainants/Appellants filed complaint before State Commission for compensation due to negligence in conducting second surgery of deceased S. Lakshmana Swamy. Both parties led evidence before the State Commission and after hearing both the parties, complaint was dismissed against which, appellant filed this appeal and also filed application under Order 41 Rule 27 CPC for seeking permission to lead additional evidence.

(3.) Respondents did not appear and submitted reply by post.