V.C.RAWAT Vs. AKSHAYA HOSPITAL

JUDGEMENT

(1.) Heard Mr. Arun Singh Tomar, Advocate, for the appellants, Mr. Deepesh Joshi, Advocate, for respondent-1 and Ms. Sweta Sinha, Advocate, for respondent-2.

(2.) Above appeal has been filed against the order of State Consumer Disputes Redressal Commission, Madhya Pradesh, dtd. 15/2/2023, dismissing CC/10/2010 filed by the appellants.

(3.) V.C. Rawat, Shishir Rawat, Sumit Rawat and Sachin Rawat (the appellants) filed CC/10/2010, for directing the respondents to pay (i) Rs.60.00 lakhs with interest @18% per annum from 1/4/2009 till the date of realisation, as the compensation; (ii) litigation costs; and (iii) any other relief which is deemed fit and proper in the facts and circumstances of the case.