SANDEP SINGH SANDHU Vs. AMARJIT KAUR

JUDGEMENT

(1.) This Revision Petition has been filed against the impugned Order dtd. 8/5/2018 passed by the Ld. State Consumer Disputes Redressal Commission, Punjab in First Appeal No. 784 of 2017, vide which the Appeal filed by the Petitioner was dismissed and the Order of the Ld. District Forum was affirmed.

(2.) The factual background in brief, is that the Complainant sought medical attention for her knee pain and, attracted by the reputation of the Petitioner Dr. Sandeep Singh Sandhu, she visited his hospital for a consultation. On his recommendation, she underwent surgery on her left knee on 2/3/2016, for which she paid Rs.1,50,000.00. Despite regular post-operative check-ups, the pain in her knee persisted and worsened over time. The Complainant informed the Petitioner of her ongoing discomfort on multiple occasions. However, the Petitioner dismissed her concerns, assuring her that the pain would eventually diminish. Frustrated by the lack of improvement, the Complainant sought second opinions from other hospitals.

(3.) The District Forum vide its Order dtd. 10/10/2017 allowed the Complaint No. 82/2016 and directed the Opposite Parties to jointly and severally pay to the Complainant an amount of Rs.2,00,000.00, along with Rs.25,000.00 towards mental agony, and Rs.10,000.00 towards litigation costs; with further directions as to payment of interest by both the Opposite Parties. The Petitioner filed Appeal against the Order in the State Commission which dismissed it and affirmed the Order of the District Forum. The relevant extracts of the impugned Order are set out as below -