INSCOL HOSPITAL & ANR. THROUGH ITS DIRECTOR MR. DALJIT SINGH, SCO NO. 18 Vs. INDERJIT ARORA AND ORS. RESIDENT OF 6183, MODERN HOUSING COMPLEX, MANIMAJRA CHANDIGARH

JUDGEMENT

(1.) Challenge in these Revision Petitions under section 21(b) of the Consumer Protection Act, 1986 (in short the Act), is to the order dated 06.12.2010 in Appeal Nos. 48, 49 and 50 of 2010 passed by the State Consumer Disputes Redressal Commission, U.T. Chandigarh (in short the State Commission). By the impugned order, the State Commission dismissed all the three appeals preferred by the Opposite Parties, confirming the order passed by the District Consumer Disputes Redressal Forum-II, U.T. Chandigarh(in short the District Forum).

(2.) For the sake of convenience, the Opposite Parties are hereinafter referred to as they had been arrayed in the main Complaint viz. 1. Inscol Hospital, 2. Mr. Daljit Singh Gujral, 3. Dr. Jayant Banerjee, 4. Sh. P.S. Mann, 5. Mrs. Alveena Samson and 6. Unite India Insurance Co.

(3.) The facts, material to the case, are that the Complainant, aged 61 years, a diabetic for the last 10 years, was under the medical supervision of the third Opposite Party for the last 7 years. The Complainant visited the clinic of the third Opposite Party at 4 p.m. on 01.08.20105 with a complaint of fever, breathlessness and severe pain in her left leg for which she was prescribed certain preliminary tests to be carried out at Prime Diagnostic Centre. A high resolution Harmonic Echo Cardiology was performed on the Complainant. Thereafter she was referred by the third Opposite Party to Cardiologist, Dr. Sudhir Saxena, who advised hospitalization and conduction of investigations viz. D-Dimer Test, Repeat Echo Test and Spiral CT Chest Scan for confirming suspected Pulmonary Embolism. He prescribed some medicines and left the rest of the treatment to the third Opposite Party.