RAJESHWAR SHAH Vs. ARUN KUMAR RAI

JUDGEMENT

(1.) We heard learned counsel for the appellants - opposite parties no. 1 and no. 2 (hospital and one doctor) and learned counsel for the respondents no. 1 and no. 2 - complainants no. 1 and no. 2, and perused the material on record.

(2.) This is a case of alleged medical negligence, which resulted in the death of the patient.

(3.) Consumer complaint no. 161 of 2007 was filed before the State Commission by the complainants. The State Commission vide its impugned Order dated 01.06.2010 allowed the complaint ex parte against the opposite parties no. 1 to no. 3 (hospital and two doctors).