SITA RAM BEHANI Vs. TAPAS SINHA AND ORS.

JUDGEMENT

(1.) Rekha Gupta, Member

(2.) REVISION petition No. 3136 of 2013 has been filed against the judgment dated 12.06.2013 of the West Bengal State Consumer Disputes Redressal Commission, Kolkata ('the State Commission') in Appeal No. 153 of 2012.

(3.) PETITIONER has prayed that the respondents/opposite parties may be directed to pay the claim being the cost of compensation amounting to Rs. 4,25,000/ - to the petitioner together with the cost of proceeding assessed at Rs. 10,000/ - and the treatment expenses estimated at Rs. 15,000/ - thus making a total of Rs. 4,50,000/ - to the petitioner along with any such further or other orders deemed fit and proper.