National Consumer Disputes Redressal
The President, Van Allen Hospital & Ors. vs J.M. Regina Mary ( Died) & Ors. on 20 April, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI FIRST APPEAL NO. 252 OF 2015 (Against the Order dated 11/02/2015 in Complaint No. 50/2012 of the State Commission Tamil Nadu) 1. THE PRESIDENT, VAN ALLEN HOSPITAL & ORS. NEAR COAKER'S WALK, KODAIKANAL, DINDIGUL DISTRICT TAMIL NADU 2. THE SECRETARY ALLEN HOSPITAL, NEAR COAKER'S WALK, KODAIKANAL, DINDIGUL DISTRICT TAMIL NADU 3. THE CHIEF MEDICAL OFFICER, VAN ALLEN HOSPITAL, NEAR COAKER'S WALK, KODAIKANAL, DINDIGUL DISTRICT TAMIL NADU ...........Appellant(s) Versus 1. J.M. REGINA MARY ( DIED) & ORS. W/O. S. MATHIYAS, 4/L06, ANNA NAGAR, KODAIKANAL, DINDIGUL DISTRICT, TAMIL NADU 2. S. MATHIYAS 4/L06, ANNA NAGAR, KODAIKANAL, DINDIGUL DISTRICT TAMIL NADU 3. M. ANTHONY PARPARAVASANTHI D/O. S. MATHIYAS 4/L06, ANNA NAGAR, KODAIKANAL, DINDIGUL DISTRICT TAMIL NADU 4. M. ANTHORY ASHOK STEPHEN S/O. S. MATHIYAS 4/L06, ANNA NAGAR, KODAIKANAL, DINDIGUL DISTRICT TAMIL NADU 5. M. ANTHONY RAJKUMAR S/O. S. MATHIYAS 4/L06, ANNA NAGAR, KODAIKANAL, DINDIGUL DISTRICT TAMIL NADU 6. M. PRIYA D/O. S. MATHIYAS 4/L06, ANNA NAGAR, KODAIKANAL, DINDIGUL DISTRICT TAMIL NADU ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER HON'BLE MR. DR. S.M. KANTIKAR, MEMBER For the Appellant : Mr. R. Nedumaran, Advocate For the Respondent : OP No. 4 in person Dated : 20 Apr 2015 ORDER Mr. M. Antony Ashok Stephen, Appellant, in peson, in FA/188/2015 and Respondent No. 4, in peson & Auth. Rep. for rest of the respondents in FA/252/2015, is present. Counsel for the respondents in FA/188/2015 & Appellants in FA/252/2015 is present.
The matter has been settled between the parties.The Respondents in FA/188/2015 and Appellants in FA/252/2015 are ready to pay a sum of Rs.8,00,000/- to the Appellants in FA/188/2015 & respondents in FA/252/2015. The said amount be paid within a period of 45 days from today, otherwise, it will carry interest @ 9% p.a., till its realization. This compromise has become a decree and if somebody has grouse, he/she can approach the Executing Court.
Both the cases stand disposed of being compromised.
......................J J.M. MALIK PRESIDING MEMBER ...................... DR. S.M. KANTIKAR MEMBER