JESSY VATTAYATHIL MELEMURI Vs. MEDICAL SUPERINTENDENT, ST GREGORIOUS MISSION HOSPITAL

JUDGEMENT

(1.) THE appellants in Appeal 94/04 are the complainants i.e., the wife and three -year -old child of the deceased husband of 1st complainant and the appellant in Appeal 143/04 is the opposite party hospital, in OP 183/01 in the file of CDRF, Pathanamthitta.

(2.) THE appellants in Appeal 94/04 has sought for enhancement of the amount of compensation and appellant in Appeal 143/ 04 has sought for setting aside the order of the Forum.

(3.) THE Forum ordered the opposite party to pay a compensation of Rs. 2,75,000 with interest at 9% per annum from the date of petition till the date of the order and thereafter with interest at 6% per annum and also granted a sum of Rs. 15,000 to the minor child to be received by him on attaining majority.