HARVINDER SINGH Vs. GANGA RAM HOSPITAL & ORS

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 6.12.2012 passed by the learned State Consumer Disputes Redressal Commission, Delhi (in short, the State Commission ) in Complaint No. C-2012/328 Harvinder Singh Vs. Sir Ganga Ram Hospital & Ors. by which, complaint was dismissed in default.

(2.) Brief facts of the case are that complainant/appellant filed complaint against OP/respondent for claiming compensation of Rs.85,00,000/- on account of medical negligence which was dismissed in default by impugned order against which, this appeal has been filed along with application for condonation of delay of 551 days.

(3.) Heard learned Counsel for the parties finally at admission stage and perused record.