(1.) This Revision Petition is filed under Sec. 21(b) of the Consumer Protection Act, 1986 (the Act) challenging the U.P. State Consumer Disputes Redressal Commission, Lucknow ('State Commission') order dtd. 16/6/2017 vide which the State Commission partly allowed the Appeal No.338/2017, reduced the rate of interest to 5% per annum and upheld the remaining part of the District Consumer Disputes Redressal Forum, Varanasi ('District Forum') order dtd. 17/1/2017.
(2.) As per the report of the Registry, there is 3 days delay in filing this Revision Petition. For the reasons stated in IA/14890/2017, the delay is condoned.
(3.) For convenience, the parties in the present matter are being referred to as mentioned in the Complaint before the District Forum. Pradeep Kumar Singh is complainant (Respondent) whereas Dr. A.K. Rai Shayama Hospital is the Opposite Party (OP - Petitioner).