- (1.) THIS petition has been filed by the petitioners for quashing the proceedings of complaint No. 105 of 1998 pending before State Consumer disputes Redressal Commission, U. P. Lucknow (hereinafter referred to as 'consumer Forum') for compensation filed by the respondent No. 2.
(2.) WE have heard Sri R. B. Singhal, learned Counsel for the petitioners. None-appeared for the respondents.
(3.) FROM the contents of the writ petition, it appears that Shuja Alia, the grandson of respondent No. 2 fell ill and was treated by the petitioners free of cost because the respondent No. 2 was their family friend and when his condition deteriorated, he was advised to be shifted to some better hospital in meerut. He was admitted in Lok Priya Hospital, Meerut and in the intervening night of 14-15. 9. 1996 he died there. The respondent No. 2 lodged a criminal complaint No 502/9/1997 against the petitioners in the Court of judicial magistrate, Muzaffarnagar, who summoned them for trial vide order dated 13. 2. 1997. The petitioners moved High Court under section 482 Cr. P. C. for quashing the proceedings of criminal case- Proceedings No. 3641 of 1998 is pending before the High Court, Allahabad. In the meantime, the respondent No. 2 filed complaint before the Consumer Forum for compensation and refunds of the amount spent on the treatment.;