SAMEER KAUSHAL Vs. BALJEET KAUR

JUDGEMENT

(1.) When we're sick or hurt, we often rely upon medication to alleviate our symptoms or pain. We trust in doctors, nurses, pharmacists, and hospitals or other health care facilities to give us the right medications in the right dosage to fix what's wrong.

(2.) The District Forum by its order on 6.3.2009 allowed the complaint and directed the OP to pay Rs.2.25 lacs to the LRs of the deceased with interest @ 9% pa w.e.f 4.3.2006 till its realization.

(3.) That aggrieved by the order of District forum, two cross appeals were filed before State Commission, Punjab, Chandigarh, as the petitioner/OP filed first appeal No. 480 of 2009 whereas, the complainant filed F.A. No. 549 of 2009 for enhancement of compensation. The State Commission vide its common order dated 18.12.2013 disposed of the aforesaid first appeals thereby dismissing the FA 480/2009 and allowed the FA 549/2009 of the patient/complainant and enhanced the compensation from 2.25 lacs to 4 lacs.