GEETU SAPRA Vs. B L KAPOOR MEMORIAL HOSPITAL
LAWS(SC)-2003-10-63
SUPREME COURT OF INDIA
Decided on
October 31,2003
GEETU SAPRA
Appellant
VERSUS
B L KAPOOR MEMORIAL HOSPITAL
Respondents
JUDGEMENT
-
(1.) Appeal admitted.
(2.) Heard learned counsel for the parties.
(3.) Briefly stated, the facts are as follows: On 1.11.1992, one Mr. Rajeev Sapra was travelling in a Maruti car. The car was hit by a tempo as a result of which the said Mr. Sapra became unconscious and was rushed to Safdarjung Hospital. The appellants who are the wife and children filed a claim before the National Consumer Disputes Redressal Commission (for short "the National Commission") for damages on the ground of negligence of the hospital and the doctors. By the impugned judgment, the National Commission dismissed the claim merely on the ground that in view of the Judgement of this Court in the case of Chairman, Thiruvalluvar Transport Corpn. V/s. Consumer Protection Council they had no jurisdiction. ;
(2.) Heard learned counsel for the parties.
(3.) Briefly stated, the facts are as follows:
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