DAMYANTI BHATNAGAR Vs. INDU ARORA

JUDGEMENT

(1.) This order shall decide the above said two revision petitions. The facts are taken from revision petition No. 3373 of 2009.

(2.) The complainant, Smt. Damyanti Bhatnagar, got operated from the OP/Dr. Indu Arora, for cataract of right eye and suffered injury and loss of her eye. Alleging negligence against the OP, the complainant filed a complaint before the District Forum, Jaipur, which was dismissed on the ground that the complainant was not a consumer of the OP and there was no medical negligence.

(3.) Whereas the appeal preferred by the complainant before the State Commission, Jaipur was allowed and the State Commission passed the following order: