Dr. Ambadi Ramakrishnan vs Manju P
2024 Latest Caselaw 15764 Ker

Kerala High Court

Dr. Ambadi Ramakrishnan vs Manju P on 6 June, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

OP(C) No.1196/2024                           1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                 Thursday, the 6th day of June 2024 / 16th Jyaishta, 1946

                                 OP(C) NO. 1196 OF 2024

FA 49/ 2012 IN CC 13/2007 OF THE NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
                                  ,NEW DELHI

   PETITIONER(S)/ 2ND RESPONDENT PARTY NO. 2:

          DR. AMBADI RAMAKRISHNAN, AGED 73 YEARS, S/O. T.C. GOPALA
          MENON,AMBADI COLOUR DOPPLER SCANNING CENTRE, SKVC ROAD, KANATTUKARA
          P.O, THRISSUR DISTRICT, KERALA., PIN - 680011

   RESPONDENT(S)/ APPELLANTS/ COMPLAINANTS & 1ST OPPOSITE PARTY:

      1. MANJU P, AGED 50 YEARS, W/O JITHESH, VADAKKUMCHERRY (H), ENGANDIYOOR
         VILLAGE ,ENGANDIYOR VILLAGE, CHAVAKKAD TALUK, THRISSUR DISTRICT,
         KERALA, PIN - 680615
      2. JITHESH, AGED 57 YEARS, S/O DHARMAPALAN, VADAKKUMCHERRY
         (H), ENGANDIYOOR VILLAGE, ENGANDIYOR VILLAGE, CHAVAKKAD TALUK,
         THRISSUR DISTRICT KERALA, PIN - 680615
      3. DEVADAT, AGED 17 YEARS, S/O JITHESH (MINOR), REPERESENTED BY HIS
         FATHER, JITHESH, VADAKKUMCHERRY (H), ENGANDIYOOR VILLAGE, ENGANDIYOR
         VILLAGE, CHAVAKKAD TALUK, THRISSUR DISTRICT KERALA, PIN - 680 615.
      4. THE MANAGING DIRECTOR, MOTHER HOSPITAL (PVT LTD ), P.O PULLAZHI
         ,OLARI , THRISSUR ,KERALA, PIN - 680 012.


        OP (Civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to stay
   the operation of the impugned order dated 03-01-2024 of National Consumer
   Dispute Redressal Commission, New Delhi pending disposal of this Original
   Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   Sri. S.GOPAKUMARAN NAIR (Senior Advocate)     along with M/S S.PRASANTH,
   HELEN P.A, STEPHANIE SHARON, ATHUL ROY & INDRAJITH DILEEP, Advocates for
   the petitioner, the court passed the following:

                                        O R D E R

Admit.

Issue notice to the respondents.

Post on 07-08-2024 along with OP(C) No. 828/2004. Till then, the impugned judgment shall stand stayed on condition that the petitioner shall deposit 50% of compensation amount awarded by the Kerala State Consumer disputes Redressal Commission before the commission within a period of one month from today.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

06-06-2024 /True Copy/ Assistant Registrar