ISHWARAPPA SHANKARAPPA MANE Vs. ANNASAHEB SHIVAPPA SAVEKAR

JUDGEMENT

(1.) Above noted application has been filed by the petitioner for taking "Consent Terms" on record and for passing appropriate order.

(2.) Petitioner as well as respondents no.1 to 3/complainants have placed on record "Consent Terms" with regard to settlement of above noted matter.

(3.) Respondents no.1 to 3 have filed a consumer complaint against the petitioner and the insurance company seeking compensation on account of medical negligence on the part of the petitioner.