Akasa Pramod vs Dr. Rajeev
2024 Latest Caselaw 28028 Ker

Kerala High Court

Akasa Pramod vs Dr. Rajeev on 23 September, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

OP(C) No.969/2024                             1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Monday, the 23rd day of September 2024 / 1st Aswina, 1946
                               OP(C) NO. 969 OF 2024
        CC 9/2019 OF DISTRICT CONSUMER REDRESSAL FORUM, THIRUVANANTHAPURAM
   PETITIONER(S)/COMPLAINANT:

          AKASA PRAMOD, AGED 7 YEARS, REPRESENTED BY HER FATHER PRAMOD
          GEORGE, AGED 43 YEARS, RESIDING AT CHUNGATHARA, ODANAVATTOM P.O,
          KOTTARAKKARA, KOLLAM, PIN - 691 512

        BY ADVS.M/S.P.M.RAFIQ, RAHUL SUNIL, SRUTHY K.K & ASHWIN V. ANAND,
   RESPONDENT(S)/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 orders on 23-09-2024, and upon
   perusing the letter dated 09-09-2024 of the Secretary & Registrar, Kerala
   State Consumer Disputes Redressal Commission Sisuvihar Lane, Vazhuthacaud,
   Thiruvananthapuram, and this Court's Judgment dated 28-05-2024 in the OP(C),
   the court on the same day passed the following.:




                                         ORDER

Read letter dated 09-09-2024 from the Secretary and Registrar, Kerala State Consumer Disputes Redressal Commission. The extension sought for is granted.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

23-09-2024 /True Copy/ Assistant Registrar