LAWS(NCD)-2019-10-64

DOMINIC ANTO Vs. SANDHYA MOL

Decided On October 24, 2019
Dominic Anto Appellant
V/S
Sandhya Mol Respondents

JUDGEMENT

(1.) The present Revision Petition has been filed by Dr. Dominic Anto (hereinafter referred to as "the treating Doctor"?) against the order dated 26.04.2016, passed by the Kerala State Consumer Disputes Redressal Commission, Thiruvananthapuram (hereinafter referred to as "the State Commission"?), whereby the separate Appeals preferred by the Adminstrator, Pushpagiri Medical College Hospital, Thiruvalla (hereinafter referred to as "the Hospital"?) and the treating Doctor, against the order dated 13.11.2013, passed by the Consumer Disputes Redressal Forum, Pathanamthitta (hereinafter referred to as "the District Forum"?) had been dismissed.

(2.) The District Forum, while allowing the Complaint filed by the Respondents 1 to 5/ Complainants has held as follows:

(3.) The State Commission, while dismissing both the Appeals and confirming the order of the District Forum had made certain modifications. It has set aside the order of the District Forum, apportioning the compensation between the Hospital and the treating Doctor and made the liability of both of them joint and several. The operative portion of the order passed by the State Commission is reproduced below: