- (1.)The complainant-appellant, aggrieved by the order dated May 27, 2011 passed by the National Consumer Disputes Redressal Commission (hereinafter referred to as 'the National Commission'), setting aside the Order dated July 14, 2006 of the Punjab State Consumer Disputes Redressal Commission (hereinafter referred to as 'the State Commission') granting her compensation of Rupees five lacs, has preferred this Special Leave Petition.
(2.)Leave granted.
(3.)Bereft of unnecessary details, facts giving rise to the present appeal are that the complainant-appellant Mrs. Kanta, aged about 55 years at the relevant time, suffered acute chest pain in the last week of August, 1999. She consulted a medical practitioner at Amritsar who found her symptoms to be of heart attack. Accordingly, she was advised to obtain opinion and treatment of a cardiologist and cardio vascular surgeon. She was taken to Jalandhar by her family members where they consulted Dr. Raman Chawla (Respondent No.2 herein), attached to Tagore Heart Care and Research Centre Pvt. Ltd., hereinafter referred to as 'the Research Centre', (Respondent No.1 herein). Dr. Chawla examined the complainant clinically on September 1, 1999 and conducted Echo test. Dr. Chawla noticed that there was possibility of blockages which needed appropriate confirmation and medical treatment and accordingly he advised for admission of the complainant in the Research Centre for conducting angiography. It was made known by the complainant that she is allergic to almost all the antibiotics except few. Dr. Chawla with the consent of the complainant's son, a medical practitioner, decided to conduct angiography on September 2, 1999.