M SHANTHA KUMAR Vs. CAPT V P MOHAN

JUDGEMENT

(1.) -THE "deficiency in Service" alleged by the complainant is that the Security Staff and the Nurses of the opposite party hospital did not allow an accident victim even to enter the hospital premises leave alone providing treatment.

(2.) FOR the sake of convenience, the parties in this order are referred to according to their position in the complaint filed before the District Forum.

(3.) THIS appeal is by opposite parties (for short, "ops") Nos. 1 and 2 challenging the order dated 21. 6. 2005 passed by the District Consumer Forum, Bangalore Urban IV Additional, in Complaint No. 121/2004, by which the District Forum has allowed the complaint of the complainant in part.