MOHINDER KAUR Vs. PAWAN AGGARWAL

JUDGEMENT

(1.) THIS order will dispose of First Appeal No. 801 of 2005 as also First Appeal No. 812 of 2005 as both these appeals have been filed against the same impugned order dated 21.4.2005 passed by District Consumer Disputes Redressal Forum, Ferozepur (hereinafter called the 'District Forum').

(2.) BY order dated 21.4.2005, the District Forum has allowed the complaint of Smt. Mohinder Kaur in the following terms: 'In view of what has been discussed above, this complaint is accepted against opposite party Nos. 1 and 3 with Rs. 5,000 as costs and they are directed to pay a sum of Rs. 1,00,000 to the complainant as compensation for the removal of her uterus as well as the money spent by her on her treatment and operation charges. This complaint is dismissed against opposite party No. 2. This order is directed to be complied with within a period of thirty days from the date of receipt of its copy. Copies of this order be communicated to the parties concerned free of costs.'

(3.) FIRST Appeal No. 812 of 2005 has been filed by Dr. Pawan Aggarwal and National Insurance Company Ltd., Ferozepur (Opposite Party Nos. 1 and 3 in the complaint) for setting aside the impugned order dated 21.4.2005.