ANIL KUMAR Vs. INDRAPRASTHA APOLLO HOSPITAL

JUDGEMENT

(1.) MR . J.K. Bhola, Counsel for complainant and Mr. A.K. Shukla, Counsel for opposite party have been heard at length. There is a preliminary objection about maintainability of complaint which has to be decided as rightly argued by both learned Counsel.

(2.) AN unfortunate incident happend in the District Badaun when while travelling from Ujhani to Bilsi the vehicle carrying the late Himanshu Rai met with an accident and the condition ultimately became precarious. He was admittedly taken to Badaun Hospital and then another hospital in Bareilly where no treatment is said to have been extended but immediate treatment was available at Delhi. He was shifted to Delhi as his condition was precarious.

(3.) IN view of what has been claimed above, the relevance of the place of the accident loses significance.