OPAL HOSPITAL Vs. DAMYANTI SINGH

JUDGEMENT

(1.) Heard Ms. Namrata Chandorkar, Advocate, for the hospital and doctors and Mr. Akshya Ringe, Advocate, for Smt. Damyanti Singh.

(2.) The office has submitted report that FA/502/2023 has been filed with delay of 24 days. The appellant has filed IA/5850/2023 for condoning the delay in filing the appeal. In this IA, the appellant has stated that certified copy of the impugned order was received on 13/3/2023. Thereafter, the appellant collected the papers and handed over the counsel on 20/3/2023 for filing the appeal. The appeal was filed on 2/5/2023. For the reasons given in the IA and as cross appeal has already been filed, we condoned the delay in filing the appeal. IA/5850/2023 is allowed.

(3.) Opal Hospital, Dr. Pramod Kumar Rai and Dr.(Smt.) Smrita Rai (the opposite parties) have filed FA/402/2023 and Smt. Damyanti Singh (the complainant) has filed FA/502/2023 from the order of Uttar Pradesh State Consumer Disputes Redressal Commission, dtd. 9/3/2023 passed in CC/38/2016, allowing the complaint and directing Opal Hospital and others (the OPs) to pay Rs.15.00 lacs as compensation, Rs.10.00 as doctor's fees and other medical expenses, Rs.One lac for extra nourishment, Rs.60/- lacs, for permanent burning, sensation, pain, suffering, disfigurement of right leg, physical and mental agony and litigation cost with interest @10% per annum from 1/1/2019 till the date of payment to the complainant.