MAHATMA GANDHI MISSION HOSPITAL Vs. PARSHURAM LANDGE

JUDGEMENT

(1.) The two Revision Petitions (RPs) have been filed by the Petitioner(s) against Respondent as detailed above, under sec. 58(1)(b) of Consumer Protection Act 2019, against the common order dtd. 16/3/2020 of the State Consumer Disputes Redressal Commission, Maharashtra, Mumbai (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 728/2017 in which order dtd. 18/1/2017 of Additional Thane District Consumer Disputes Redressal Forum (hereinafter referred to as District Commission) in Consumer Complaint (CC) no 44/2010 was challenged, inter alia praying to set aside the order passed by the State Commission.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as OP-1 and OP-2) were Respondents before the State Commission and OPs (OP-1 and OP-2) before the District Commission. The Respondent (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Commission. As the RPs 590/2021 and 591/2021 involve similar facts and questions of law and have been filed against the same orders of State Commission, these have been taken up together. RP/590/2021 has been taken as lead case.

(3.) Notice was issued to the Respondent. Parties filed Written Arguments/Synopsis on 26/9/2023 (Petitioner in RP/590/2021/OP-1), 2/11/2023 (Petitioner in RP/591/2021, OP-2) and 16/10/2023 (Respondent/Complainant) respectively.