ROHIT CHARAN Vs. RAJENDRA SINGH KANDHAL

JUDGEMENT

(1.) This First Appeal challenges the order dtd. 13/8/2018 in complaint no.80 of 2014 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, 'the State Commission') allowing the complaint of the respondent and directing payment of Rs.1.00 lakh towards hospitalization, medicines and treatment of the respondent with interest @ 9% per annum from the date of the complaint till realization along with Rs.5.00 lakh towards mental agony with similar interest and Rs.25,000.00 towards cost of litigation along with 9% rate of interest for the period.

(2.) IA No.4869 of 2019 praying for condonation of delay of 51 days is allowed and the delay is condoned in the interest of justice for the reasons stated in the IA.

(3.) We have heard the learned counsel for the parties and have carefully perused the material on record.