S. PANDU Vs. M. SUBBA RAO

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 06-06-2008 passed by State Consumer Disputes Redressal Commission, Karnataka (in short, 'the State Commission') in Appeal No. 2441/2007 Dr. Pandu S. Vs. M. Subba Rao, by which appeal filed by the petitioner was dismissed against the order of the District Forum allowing complaint.

(2.) Complainant M. Subba Rao filed complaint before District Forum alleging medical negligence on the part of the opposite party/petitioner while conducting operation of his left eye. Opposite party resisted complaint. Learned District Forum vide order dated 09-08-2005 allowed complaint and directed opposite party no. 1/petitioner to pay Rs. 2 lakhs and opposite party no. 2 to pay Rs.50,000/- with interest. Appeal filed by the petitioner was dismissed by learned State Commission vide impugned order, against which this revision petition has been filed.

(3.) During proceedings respondent/complainant died and his Legal Heir has been taken on record. None appeared for the respondent even after service and respondent was proceeded ex-part.e