SONI BHARTI Vs. PRABHA SINHA

JUDGEMENT

(1.) This Appeal under Sec. 19 of the Consumer Protection Act, 1986 (for short, the "Act") assails the order dtd. 16/3/2018 in Complaint No.08 of 2007 of the Bihar State Consumer Disputes Redressal Commission, Patna (for short, "the State Commission") whereby the State Commission dismissed the Complaint filed by the Appellant/Complainant with the finding that the Appellant has failed to establish medical negligence as alleged against the Opposite Parties on the ground that no expert opinion was brought on record.

(2.) We have heard learned Counsel for the parties and perused the records.

(3.) For the reasons stated in IA No.11368 of 2018 seeking condonation of delay, the delay of 57 days was condoned in the interest of justice.