GURVINDER KAUR Vs. BHARTI GUPTA

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner under Sec. 21(b) of the Consumer Protection Act, 1986 (the 'Act') against a common Order dtd. 26/7/2012, passed by the Punjab State Consumer Disputes Redressal Commission, Chandigarh ('for short 'State Commission') in First Appeal No. 1472 of 2009 and First Appeal No. 1480 of 2009 respectively. In the impugned order dtd. 26/7/2012, the Respondent / OP Doctor's appeal was allowed, thereby setting aside the Order dtd. 2/9/2009, passed by the District Consumer Disputes Redressal, Forum, Bhatinda ('District Forum') in Consumer Complaint No. 256 of 2008, wherein the Complaint filed by the Complainant was partly allowed.

(2.) As per report of the Registry, there is 4 days delay in filing the present Revision Petition. Vide order dtd. 8/10/2013 passed by this Commission, the said delay was condoned.

(3.) For convenience, the parties in the present matter are denoted as per their positions in the Consumer Complaint before the District Forum. Mrs. Gurwinder Kaur is identified as the Complainant. Meanwhile, Dr. Bharti Gupta is referred to as Opposite Party (OP no.1 in the original complaint).