SHREYA MILIND NIMONKAR Vs. SEEMA SHANBHAG & ANR

JUDGEMENT

(1.) This appeal has been filed by the appellant/complainant challenging the impugned order dated 10.04.2017 passed in C.C. No. 327 of 2012 by Maharashtra State Consumer Disputes Redressal Commission, Mumbai (for short "State Commission") whereby the application for amendment of the complaint filed by the appellant was rejected on the ground of delay.

(2.) Brief facts relevant to decide this appeal are that;

(3.) After notice of the complaint, the OP- Dr.Shanbhag had filed her written statement and affidavit of evidence. OP stated that, she was assisting surgeon, and the laparoscopic hysterectomy surgery was performed by Dr.Ujjwal Mahajan,(for short 'Dr. Mahajan') the laparoscopic surgeon. The OP had also filed an expert opinion from Dr. Mahajan, who had performed the laparoscopic hysterectomy.