SATISH KUMAR DABAS; CHIEF SECRETARY, GOVT OF NCT & 2 ORS ; DIRECTOR OF ANIMAL HUSBANDRY, GOVT OF NCT Vs. SHAMBU DAYAL & 6 ORS ; E K CHAKI AND DEWAN; TRIPATHY & DEVENDER SINGH; VIDYAVIR; CHIEF SECRETARY, GOVT OF NCT OF DELHI; DIRECTOR OF ANIMAL HUSBANDRY, GOVT OF NCTM; COMMISSIONER OF DEVELOPMENT (ANIMAL HUSBANDRY)

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 11.03.2015, passed by the Delhi State Consumer Disputes Redressal Commission (in short "the State Commission"), in First Appeal No. 689 of 2009. By the impugned order, the State Commission has dismissed the Appeal filed by the Opposite Parties and enhanced the compensation awarded by the District Consumer Disputes Redressal forum (in short "the District Forum") from Rs. 5,00,000/- to Rs. 9,40,000 with interest at 18% p.a. from the date of filing of the Complaint i.e. 26.02.2004, till the date of realization. The District Forum has fastened the liability on Opposite Parties No. 1,5,6 and 7 which has been confirmed by the State Commission.

(2.) For the sake of convenience, the first Opposite Party is hereinafter referred to as 'the treating doctor'.

(3.) Both the treating doctor and the Chief Secretary, Govt. of NCT of Delhi together with the Director Animal Husbandry and the Commissioner of Development have preferred Revision Petition Nos. 1858 of 2015 and 1869 of 2015 respectively.