IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NOS. 3178-3179     OF 2011

(Arising out of SLP(C) Nos. 21582-21583/2010)

NANDINI RASTOGI                           Appellant(s)

                    :VERSUS:

FATEH BAHADUR SINGH AND ORS.              Respondent(s)

O R D E R

Delay condoned.

Leave granted.

The  National  Consumer  Disputes  Rederessal  

Commission, New Delhi found appellant and Kulwanti  

Hospital  &  Research  Centre  jontly  guilty  of  

negligence  and  directed  a  compensation  of  

Rs.2,50,000/-  to  be  paid  to  the  complainant-

respondent No.1, with interest at the rate of 6% per  

annum from the date of complaint till the date of  

payment. The said amount was directed to be borne  

equally by the appellant and the said Hospital -  

respondent No.2 herein.

-2-

We  have  heard  the  learned  counsel  for  the  

parties.  In  the  facts  and  circumstances  of  this  

case, we are of the considered view that the entire  

amount  of  compensation  ought  to  be  paid  by  the  

Hospital. We order accordingly. The order passed by  

the National Commission is modified to that extent.

Learned  counsel  appearing  on  behalf  of  the  

Hospital submits that 50% of the amount has already  

been paid by them and the remaining 50% would be  

paid  by  the  Hospital  to  respondent  No.1  Fateh  

Bahadur  Singh,  within  four  weeks  from  today.  The  

counsel  for  the  Hospital  prayed  that  detailed  

discussion be avoided since the Hospital has agreed  

to  pay  the  balance  amount  of  compensation  as  

directed.   

The complainant – respondent No.1 submits that  

some  amount  has  been  deposited  before  the  Uttar  

Pradesh State Commission for Redressal of Consumer  

Disputes, Lucknow.  We direct that the said amount  

shall be paid to the complainant - respondent No.1  

within two weeks from today.  

-3-

These  appeals  are  disposed  of  with  the  

aforementioned observations and directions.  

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; April 7, 2011.