M VIJAYENDRA Vs. A PADMAVATHI & ANR

JUDGEMENT

(1.) For the convenience the parties are placed in their respective position as in the original complaint before District Forum.

(2.) The District Forum dismissed the complaint. The complainant preferred first appeal before the State Commission which was allowed and directed the OP1 and 2 to pay jointly and severally Rs. 2 Lakhs to the complainant along with the cost of Rs. 3,000/-.

(3.) Therefore, against the impugned order of State Commission both the parties preferred these revisions. The Complainant filed Revision Petition No. 2373/2011 for enhancement of compensation whereas the OP Dr. Vijendra filed RP 593/2011 for dismissal of the complaint.