N R BANSALI Vs. RAJENDRA SINGH & ORS ; VISHUDHANANDA HOSPITAL & RESEARCH INSTITUTE; S PATTNAIK; KOTHARI MEDICAL CENTRE

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 6.3.2009 passed by the West Bengal State Consumer Disputes Redressal Commission, Kolkata (in short, 'the State Commission') in SC Case No. 42/O/2006 Rajendra Singh Vs. Dr. N.R. Bhansali & Ors. by which, complaint was allowed.

(2.) Brief facts of the case are that complainant/respondent no.1 filed complaint against OP No. 1/appellant and OP No. 2 to 4/respondent no. 2 to 4 for medical negligence in treatment of his minor son Manish Kr. Singh. OPs resisted complaint but learned State Commission vide impugned order allowed complaint against OP No. 1 and directed him to pay Rs.3,00,000/- as compensation, Rs.1,00,000/- towards deficiency of service and Rs.50,000/- as cost of litigation against which, this appeal has been filed by OP No. 1.

(3.) None appeared for Respondent No. 2 even after service of notice and he was proceeded ex-parte. None appeared for Respondent No. 3 & 4 inspite of filing Vakalatnama.