State Consumer Disputes Redressal Commission
A. Raman vs S. Shanmugasundaram, K.S. Hospital on 31 January, 2023
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, CHENNAI BEFORE Hon'ble THIRU. JUSTICE R. SUBBIAH :: PRESIDENT Thiru.R.VENKATESA PERUMAL :: MEMBERCC. No. 9/2013
DATED THIS THE 31st DAY OF JANUARY 2023 A.Raman, No.1/610, Nakkeran Street, Mugappair(East), Chennai And having permanent Address at No.2/359, T.Pudur, Sivaganga ..Complainant Vs
1.Dr.S.Shanmugasundaram, M.D.D.M (Cardiology), M/s K.S.Hospital, No.442, (Old No 747) E.V.R.Periyar High Road, Kilpauk, Chennai 600 010 ..1st opposite party
2. M/s K.S.Hospital, No.442, (Old No 747) E.V.R.Periyar High Road, Kilpauk, Chennai 600 010 ..2nd opposite party
3. M/s Bilroth Hospitals Ltd, Rep.by its Managing Director, No. 3, Lakshmi Talkies Road, Shenoy Nagar, Chennai 600 030 ..3rd opposite party
4. M/s Madras Medical Mission Hospital, Rep.by its Managing Director, No.4-A, Dr.J.Jayalalitha Nagar, Mogappair, Chennai 600 037 ..4th opposite party Counsel for the complainant : M/s B.Jayakumar Counsel for the opposite parties 1 & 3 : M/s King and Partridge Counsel for the 2nd opposite party : M/s Paislobo & Alvares Counsel for the 4th opposite party : M/s Paul & Paul This complaint is coming on before us for hearing, this commission made the following order in open court :
Docket order No representation for complainant . Opposite parties present. This complaint is posted today for appearance of complainant and 2nd opposite party and for arguments or for dismissal. When the matter was called at 11.00 A.M, the complainant was not present hence, passed over and called again at 12.30 noon, then also the complainant has not appeared. Hence we are of the view that keeping the complaint pending is of no use as the complainant is not interested in prosecuting the case. The complaint is dismissed for default. No order as to cost.
Sd/- Sd/- R VENKATESAPERUMAL R.SUBBIAH MEMBER PRESIDENT