SHAZIA AND ORS. Vs. THE COMMISSIONER OF GREATER MUMBAI MUNICIPAL CORPORATION AND ORS.

JUDGEMENT

(1.) THIS is a consumer complaint under Consumer Protection Act, 1986 [hereinafter to be referred to as 'C.P. Act']. Complainant No. 1 is mother of the infant who died in the hospital because of cardiac arrest resulted by septicemia.

(2.) WE have heard the learned Advocates of the parties.

(3.) A core question raises in is as to whether complainants are consumers and there was deficiency in service on the part of the opponents?