PROVAT KUMAR PAL Vs. NILAABHA BHADURI

JUDGEMENT

(1.) Two appeals have been filed, one appeal (FA/183/2019) by the complainant alleging deficient and disproportionate compensation having been awarded by the State Commission in spite of the findings of medical negligence against the doctor and the hospital, and the other (FA394/2019) has been filed by the doctor running the hospital to set aside the impugned order dtd. 28/12/2018 in its entirety.

(2.) The matter was heard on 6/11/2023, when the following order was passed:

(3.) The parties thereafter advanced their submissions on 5/12/2023, whereupon the orders were reserved.