MANDA NIRMALA KUMARI Vs. SENIOR STATE MEDICAL COMMISSIONER

JUDGEMENT

(1.) The present First Appeal (FA) has been filed by the Appellant against Respondent(s) as detailed above, under Sec. 19 of Consumer Protection Act 1986, against the order dtd. 6/9/2017 of the State Consumer Disputes Redressal Commission, Telangana, Hyderabad (hereinafter referred to as the 'State Commission'), in Consumer Complaint (CC) no. 208/2015 inter alia praying to pass orders allowing the prayers made in CC/208/2015 and pass order awarding a further compensation of Rs.70,00,000.00.

(2.) The Appellant was Complainant and the respondent(s) were OPs in the said CC/208/2015 before the State Commission. Notice was issued to the Respondents. Respondents filed counter affidavit on 29/9/2022; Parties filed Written Arguments/Synopsis on 21/2/2022 (Petitioner/Complainant) and 23/11/2023 (Respondents/OPs) respectively.

(3.) Brief facts of the case, as emerged from the FA, Order of the State Commission and other case records are that:-