State Consumer Disputes Redressal Commission
Muthu Vijayan (Minor,Rep.By Father ... vs Dr.Viswanathan.M.S. on 11 August, 2023
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION THIRUVANANTHAPURAM Execution Application No. EA/10/2021 ( Date of Filing : 11 Oct 2021 ) In Complaint Case No. CC/01/50 1. Muthu Vijayan (Minor,Rep.by father Vijayan,Pullampallil Puthen Veedu,Karimulukkal,Komallor P.O Ajayan,Pullampallil Puthen Veedu,Karimulackal,Komallur ...........Appellant(s) Versus 1. Dr.Viswanathan.M.S. St.Thomas Mission Hospital,Kattanam ...........Respondent(s) BEFORE: HON'BLE MR. SRI.AJITH KUMAR.D PRESIDING MEMBER SMT.BEENAKUMARI.A MEMBER SRI.RADHAKRISHNAN.K.R MEMBER PRESENT: Dated : 11 Aug 2023 Final Order / Judgement
KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, VAZHUTHACAUD, THIRUVANANTHAPURAM E.P. No. 10/2021 in O.P. No. 50/2001 ORDER DATED: 11.08.2023 PRESENT:
SRI. AJITH KUMAR D. : JUDICIAL MEMBER SMT. BEENA KUMARY. A : MEMBER SRI. RADHAKRISHNAN K.R. : MEMBER DECREE HOLDER/COMPLAINANT:
Muthu Vijayan, represented by Power of Attorney Holder Ajayan Nair P.K., S/o Krishnan Nair, Pullampallil Puthenveedu, Karimulackal, Komallur, Alappuzha-690 505.
(By Adv. S. Reghukumar) Vs. JUDGMENT DEBTORS/OPPOSITE PARTIES:
Dr. Viswanathan M.S., St. Thomas Mission Hospital, Kattanam, presently working at Orchid Hospital, Malappuram-676 505.
St. Thomas Mission Hospital, Kannanakuzhi-Meppallikutty Rd, Kattanam-690 503 represented by its Administrator.
(By Advs. Mridul John Mathew & N.G. Mahesh for JD2) ORDER SRI. AJITH KUMAR D. : JUDICIAL MEMBER Decree Holder and 2nd Judgment Debtor represented through counsel. Both counsel submit that the matter stands settled and the decree has been satisfied. Since the decree is fully satisfied the E.P is closed. The Decree Holder shall file a memo to that effect.
AJITH KUMAR D. : JUDICIAL MEMBER BEENA KUMARY. A : MEMBER RADHAKRISHNAN K.R. : MEMBER jb [HON'BLE MR. SRI.AJITH KUMAR.D] PRESIDING MEMBER [ SMT.BEENAKUMARI.A] MEMBER [ SRI.RADHAKRISHNAN.K.R] MEMBER