HARSHITA Vs. ARUNA KULKARNI

JUDGEMENT

(1.) Revision Petition nos. 1763 1764 of 2010 has been filed under section 21 (B) of the Consumer Protection Act, 1986 against the order dated 24.06.2009 passed by the Uttarakhand State Consumer Disputes Redressal Commission, Dehradun ('the State Commission') in Appeal nos. 96 and 111 of 2008.

(2.) The brief facts of the case as per petitioner/ complainant is that petitioner filed a consumer complaint no. 41 of 2007 for award of compensation of Rs.4,80,000/-, inclusive of anticipated expenses of Rs.2,00,000/- towards future medical treatment from the respondent/ opposite parties based on the allegation of medical negligence, which was partly allowed with cost of Rs.2,000/- and for compensation of Rs.50,000/- per order dated 16.04.1008 passed by the District Forum, Haridwar. Petitioner felt aggrieved by inadequacy of the compensation awarded, hence, filed first appeal no. 96 of 2008, seeking enhancement of the amount of compensation and whereas, the opposite parties, namely Dr Aruna Kulkarni and Ramakrsihna Mission Sevashrama, Kankhal, Haridwar where the said lady doctor was employed filed first appeal no. 111 of 2008 challenging the legality and propriety of the impugned order and prayed for dismissal of the consumer complaint.

(3.) The State Commission in their order dated 24.06.2009 has held as under: