SUKHDEV GILL Vs. ROTARY EYE HOSPITAL

JUDGEMENT

(1.) -WE propose to dispose of both these appeals by this order because they are directed against the decision of the District Forum, Una in Consumer Complaint No. 244/2001 dated 1. 4. 2005.

(2.) COMPLAINT filed by Shri Sukhdev Gill, hereinafter referred to as the 'complainant', has been allowed in the following terms:

(3.) HE has filed the appeal alleging that compensation awarded is on lower side, whereas the other appeal has been filed by the Rotary Eye Hospital and Dr. Rajat Mathur, hereinafter referred to as the 'opposite parties', as according to them, they are not liable for payment of any compensation and have thus prayed for allowing the appeal.