UMA KANT GUPTA Vs. GIRIJA DEVI

JUDGEMENT

(1.) This revision petition has been filed in challenge to the Order dtd. 23/11/2023 in Appeal No. 278 of 2007 of the State Commission Uttar Pradesh arising out of Order dtd. 4/1/2007 of the District Commission in Complaint no. 203 of 2003.

(2.) It appears that the complaint was filed before the District Commission which proceeded in the matter in accordance with law and eventually allowed the complaint passing the following award which reads as follows:-

(3.) Feeling aggrieved by the same the petitioners seem to have filed an appeal before the State Commission unsuccessfully. The State Commission finding no fault in the Order passed by the District Commission dismissed the appeal and confirmed the Order passed by the District Commission. Thus the present petition has been filed against the concurrent findings of deficiency of service and negligence which made the husband of the complainant suffered irredeemably who eventually expired.