National Consumer Disputes Redressal
Kanchi Kamakoti Childs Trust Hospital vs Ragini Premanth on 15 July, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI FIRST APPEAL NO. 31 OF 2010 (Against the Order dated 24/11/2009 in Complaint No. 45/2002 of the State Commission Tamil Nadu) 1. DR. N. PRASAD Paediatic Surgeon,G.G.Hospital,Nungambakkam Chennai ...........Appellant(s) Versus 1. RAGINI PREMANTH No.58/1,8th Cross Street(East) Shenoy Nagar Chennai-600030 ...........Respondent(s) FIRST APPEAL NO. 32 OF 2010 (Against the Order dated 24/11/2009 in Complaint No. 45/2002 of the State Commission Tamil Nadu) 1. KANCHI KAMAKOTI CHILDS TRUST HOSPITAL No.12-A,Nageswara Road,Nungambakkam, Chennai ...........Appellant(s) Versus 1. RAGINI PREMANTH No.58/1, 8th Cross Street(East) Shenoy Nagar Chennai-600030 ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER HON'BLE DR. S.M. KANTIKAR, MEMBER For the Appellant : Mr. S. Hari Haran, Advocate For the Respondent : Mr. Vipin Jai, Advocate Dated : 15 Jul 2015 ORDER Learned counsel for the parties present.
-2-The matter has been settled. The complainant will get ex-gratia compensation from the appellants, which has already been deposited with the State Commission. The State Commission is directed to pay the said amount to the complainant and another sum of Rs.2.5 lakh will be deposited by the petitioners with the State Commission within 15 days from today. The complainant can withdraw the same as well. The complainant has no grouse against the opposite parties/petitioners and the complainant withdraws the complaint subject to the above said compromise. The appeals filed by the opposite parties/petitioners are dismissed and the complaint filed by the respondent/complainant is dismissed as withdrawn. The order passed by the State Commission stands set aside. If the amount is not paid within 15 days, the said amount will carry interest @9% per annum till its realization. This order has become decree and the same can be executed.
Both the appeals stand disposed of accordingly.
......................J J.M. MALIK PRESIDING MEMBER ...................... DR. S.M. KANTIKAR MEMBER