Dhananjaya Y. Chandrachud, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The National Consumer Disputes Redressal Commission [NCDRC] "NCDRC" has set aside an order of the MP State Consumer Disputes Redressal Commission "SCDRC" holding the respondents guilty of medical negligence in the treatment of the spouse of the appellant which eventually led to her death on 15 November 2009. In consequence, the award of compensation of Rs. 6,00,000 awarded, together with interest, has been reversed.;