SANJEEVANI EMERGENCY HOSPITAL Vs. P. NARSAIAH

JUDGEMENT

(1.) The Appellant filed the instant Appeal under Sec. 19 of the Consumer Protection Act, 1986, (in short 'the Act"), against the Order dtd. 4/1/2019 passed by the A.P. State Consumer Disputes Redressal Commission, Vijayawada (the 'State Commission') in CC No. 68 of 2012, wherein the State Commission partly allowed the Complaint filed by the Complainants (Respondents herein) against the Opposite Party (Appellant herein).

(2.) There is 9 days delay in filing the present appeal. For the reason stated in IA No. 4259/2019 the delay is condoned.

(3.) For convenience, the parties in the present matter are being referred to as per the position held in Consumer Complaint before the State Commission. Complainant No.1 P Narsaiah is a Govt Teacher working in AP Residential School (BC) at Nagarjuna Sagar of Nalgonda District and Complainant No. 2 is his son, pursuing higher education. The wife of Complainant No. 1 and mother of Complainant No. 2 Smt P. Vljaya Lakshmi (the Patient or deceased) was a School Assistant in Zilla Parishad High School, Tirmalgiri, Anumula Mandal, Nalgonda District drawing salary of Rs.25,000.00. Sanjeevani Emergency Hospital is the Opposite Party (OP).