S.K. GUPTA Vs. NEETU TYAGI AND ORS.

JUDGEMENT

(1.) The Petitioner/OP-1 has filed the present Revision Petition under Section 21 of the Consumer Protection Act against the order passed by the Delhi State Consumer Disputes Redressal Commission, (in short, 'State Commission') Delhi in FA No. 463/2006 whereby the State Commission dismissed the Appeal of the Petitioner against the order passed by the District Consumer Disputes Redressal Forum, (in short, 'District Forum'), East Delhi and held the Petitioner entirely responsible to pay the compensation to the Complainant and exonerated the OP-2, who had actually conducted the surgery.

(2.) The brief facts:

(3.) The District Forum allowed the Complaint and directed the OPs to pay a sum of Rs.33,000/-, the charges which both the OPs received on account of operation, plastic surgery or scars revision surgery from the Complainant, to pay compensation of Rs.50,000/- and a sum of Rs.5,000/- as costs of litigation.