National Consumer Disputes Redressal
M. Antony Ashok Stephen vs President, Van Allen Hospital & 2 Ors. on 20 April, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI FIRST APPEAL NO. 188 OF 2015 (Against the Order dated 11/02/2015 in Complaint No. 50/2012 of the State Commission Tamil Nadu) 1. M. ANTONY ASHOK STEPHEN S/O. MR. S. MATHEW, C-87, 6TH CROSS STREET, DELTA I, GREATER NOIDA,-201308 ...........Appellant(s) Versus 1. PRESIDENT, VAN ALLEN HOSPITAL & 2 ORS. NEAR COAKER'S WALK, KODAIKANAL, 2. THE SECRETARY VAN ALLEN HOSPITAL, NEAR COAKER'S WALK, KODAILKANAL 3. THE CHIEF MEDICAL OFFICER, VAN ALLEN HOSPITAL, NEAR COAKER'S WALK, KODAIKANAL, ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER HON'BLE MR. DR. S.M. KANTIKAR, MEMBER For the Appellant : In person For the Respondent : Mr. R. Nedumaran, Advocate 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