AMAN HOSPITAL Vs. AMARJIT KAUR

JUDGEMENT

(1.) This Revision Petition is filed under Sec. 21(b) of the Consumer Protection Act, 1986 (the "Act") against the Order dtd. 14/7/2017, passed by State Consumer Disputes Redressal Commission, Punjab ('State Commission') in FA No. 181/2016 vide which the OP appeal was dismissed upholding the District Consumer Disputes Redressal Forum, Hoshiarpur ('District Forum') order dtd. 2/2/2016 in CC No 07/2015.

(2.) As per report of the Registry, there is a delay of 16 days in filing the present Petition. For the reasons mentioned in IA/18698/2017, the same is condoned in the interest of justice.

(3.) For convenience, the parties are referred to as placed in the original Complaint filed before the District Forum.