Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by the National Consumer Disputes Redressal Commission (in short 'the Commission') dismissing the petition which was filed by the appellant seeking revision of the order of the State Commission, Rajasthan (in short the 'State Commission')
(3.) The respondent filed a claim petition before the District Consumer Protection Forum - Second, Jaipur (in short the 'District Forum') under Section 12 of Consumer Protection Act, 1986 (in short the 'Act'). It was alleged in the complaint that the present appellant started treatment of the teeth of the complainant's daughter on the basis of the recommendation made by Dr. Anjali Dave Tiwari who was respondent No. 1 in the complaint petition.;