Supreme Court - Daily Orders
Ayush Dhar .(As Now Major) vs K.C.Garg . on 17 August, 2021
Bench: Hemant Gupta, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7367 OF 2009
AYUSH DHAR (AS NOW MAJOR) & ANR. APPELLANT(S)
VERSUS
K.C. GARG & ORS. RESPONDENT(S)
O R D E R
We have heard Ms. Akansha Singh, learned counsel for the appellant who put across her point of view very well.
We find no error in the order passed by the National Consumer Disputes Redressal Commission (for short ‘NCDRC’). The appellant was 7 years old child who got injury on his eye with wooden stick resulting into eye perforation. The child lost eye even after surgery was performed. The facts have been examined in great detail. We find no reason to take a different view that what has been taken by NCDRC.
The appeal is dismissed.
Pending application(s), if any, also stand disposed of.
…………………………………………J.
[HEMANT GUPTA]
Signature Not Verified
Digitally signed by R …………………………………………J.
Natarajan
Date: 2021.08.18
18:28:53 IST [A.S.BOPANNA]
Reason:
New Delhi
17TH AUGUST, 2021
ITEM NO.107 Court 12 (Video Conferencing) SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 7367/2009
AYUSH DHAR (AS NOW MAJOR) & ANR. Appellant(s)
VERSUS
K.C. GARG & ORS. Respondent(s)
Date : 17-08-2021 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE A.S. BOPANNA For Appellant(s) Ms. Akansha Singh, Adv.
Mr. Pankaj Singh, Adv.
Mr. Ritesh Agrawal, Adv.
Mr. Ritesh Agrawal, AOR For Respondent(s Ms. Aarohi Bhalla, Adv.
Ms. Sujata Kurdukar, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order. Pending application(s), if any, also stand disposed of.
(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)