Akasa Pramod vs Dr. Rajeev
2024 Latest Caselaw 13923 Ker

Kerala High Court

Akasa Pramod vs Dr. Rajeev on 28 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                   OP(C) NO. 969 OF 2024
  IN CC NO.9 OF 2019 OF DISTRICT CONSUMER REDRESSAL FORUM,
                     THIRUVANANTHAPURAM
PETITIONER/COMPLAINANT:

         AKASA PRAMOD
         AGED 7 YEARS
         REPRESENTED BY HER FATHER PRAMOD GEORGE,
         AGED 43 YEARS, RESIDING AT CHUNGATHARA,
         ODANAVATTOM P.O, KOTTARAKKARA,
         KOLLAM, PIN - 691512
         BY ADVS.
         P.M.RAFIQ
         RAHUL SUNIL
         SRUTHY K.K
         ASHWIN V. ANAND


RESPONDENTS/OPPOSITE PARTIES:

    1    DR. RAJEEV
         S/O LATE G. SADASIVAN, DIRECTOR, VIJAYA HOSPITAL,
         PULAMON P.O., KOTTARAKKARA, KOLLAM - 691531
         RESIDING AT 'KAVYASANU' PULAMON P.O.
         KOTTARAKKARA, KOLLAM - 691531.
    2    DR. MUHAMMED ASLAM
         AGED 60 YEARS, VIJAYA HOSPITAL, KOTTARAKKARA,
         KOLLAM -, PIN - 691531
     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(C) NO. 969 OF 2024

                                - : 2 :-




                         JUDGMENT

This Original Petition has been filed seeking expeditious

disposal of C.C.No.9 of 2019 pending before the State Consumer

Disputes Redressal Commission, Thiruvananthapuram.

2. I have called for a report from the State Consumer

Disputes Redressal Commission. The State Consumer Disputes

Redressal Commission reported that the case could be disposed of

within a period of three months.

Hence, this Original Petition is disposed of with a direction to

the State Consumer Disputes Redressal Commission to dispose of

C.C.No.9 of 2019 pending before the State Consumer Disputes

Redressal Commission, Thiruvananthapuram within a period of three

months from the date of receipt of a copy of this judgment.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE AS OP(C) NO. 969 OF 2024

- : 3 :-

APPENDIX OF OP(C) 969/2024

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE LEGAL NOTICE SENT BY THE PETITIONER ON 26.11.2018 EXHIBIT P2 TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE CONSUMER DISPUTES REDRESSAL STATE COMMISSION, THIRUVANANTHAPURAM ON 14.01.2019 IN CC

EXHIBIT P3 TRUE COPY OF THE WRITTEN VERSION FILED BY THE RESPONDENTS IN CONSUMER DISPUTES REDRESSAL STATE COMMISSION, THIRUVANANTHAPURAM NUMBERED ON