SAVITA LUTHRA Vs. RAMBALI

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. 11/12/2017 passed by the U.P. State Consumer Disputes Redressal Commission, Lucknow (the "State Commission") in Consumer Complaint No. 58 of 2001, wherein the State Commission partly allowed the Complaint filed by the Complainant (Respondent herein) against the Opposite Parties (Appellants herein).

(2.) There is 7 days delay in fling the present appeal and for the reasons stated the same is condoned.

(3.) For Convenience, the parties in the present matter are being referred to as position held in Consumer Complaint before the State Commission. Sh. Ram Bali (since Deceased) is identified as the Complainant who was the Husband of Smt. Kamla alias Kamlesh Kushwaha (patient or the deceased). Dr. Savita Luthra and Dr. SK Luthra are identified as OP-1 & OP-2 respectively (OPs).