K PATRA Vs. GHANASHYAM DAS (RUIDAS) & ANR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 31-05-2013 passed by the West Bengal State Consumer Disputes Redressal Commission, Kolkata (in short, 'the State Commission') in S.C. Case No. FA/492/2012 Dr. K. Patra Vs. Gyanashyam Das (Ruidas) & Anr. by which, while allowing appeal partly order of District Forum allowing complaint was modified.

(2.) Brief facts of the case are that Complainant/respondent filed complaint pertaining to of his younger brother Bijoy Das alias Ruidas aged 24 years negligent medical treatment by opposite party no. 1 /petitioner. Opposite parties resisted complaint and learned District Forum after hearing both the parties allowed complaint and directed opposite party no. 1 to pay Rs.9 lakhs to the complainant as well his brother Bijoy Das and further directed to pay cost of Rs.10,000/-. Appeal filed by opposite party no. 1 was partly allowed by learned State Commission vide impugned order and compensation was reduced from Rs.9 lakhs to Rs.3 lakhs and State Commission further allowed litigation cost of Rs.10,000/- to the complainant, against which this revision petition has been filed.

(3.) Heard learned counsel for the parties and perused record.