D H KUMARI WIFE OF D CHANDRA SEKHAR Vs. DIRECTOR NIZAM INSTITUTE OF MEDICAL SCIENCES

JUDGEMENT

(1.) This appeal challenges the order dated 02.05.2003 of the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (in short, 'the State Commission') in complaint case no. 83 of 1998 by which the State Commission dismissed the complaint. The appellants were the complainants and the respondent the opposite party before the State Commission. On the complainants filing this appeal, this Commission first dismissed it by its order dated 21.04.2004. The complainants/appellants went up in appeal against that order by way of special leave petition before the Supreme Court and the Court, by judgment dated 16.09.2005, set aside the said order of this Commission and remanded the matter back for disposal according to law after giving opportunity of hearing to the parties.

(2.) The essential facts, gleaned from the pleadings, evidence and documents on record before the State Commission, are as follows:

(3.) Against this background, we may notice the main allegations and claims in the complaint: