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Question : Hon’ble Supreme Court of India has held in Om Prakash Singh v. State of Bihar CRIMINAL APPEAL NO.857 OF 2018 (Arising from SLP(Crl.) No.387/2018) that Second Complaint is Maintainable If There Is Discovery Of New Fact After Disposal Of First Complaint, taking this into account can a medical negligence victim file a fresh complaint against the doctors in consumer court if there is new discovery of facts in his/her medical negligence matter?
Subject : Fresh complaint in medical negligence case.
Answer By Lawyer :
Dear Sir,
You are correct Sir. It a natural justice that a lower court must entertain second complaint if some new discovery made. You can file a second complaint on the basis of new discovery. You can make use of above judgment.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : Hon’ble Supreme Court of India has held in Om Prakash Singh v. State of Bihar CRIMINAL APPEAL NO.857 OF 2018 (Arising from SLP(Crl.) No.387/2018) that Second Complaint is Maintainable If There Is Discovery Of New Fact After Disposal Of First Complaint, taking this into account can a medical negligence victim file a fresh complaint against the doctors in consumer court if there is new discovery of facts in his/her medical negligence matter?
Subject : Fresh complaint in medical negligence case.
Answer By Lawyer : Sir,
You can file second consumer complaint.
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : Hon’ble Supreme Court of India has held in Om Prakash Singh v. State of Bihar CRIMINAL APPEAL NO.857 OF 2018 (Arising from SLP(Crl.) No.387/2018) that Second Complaint is Maintainable If There Is Discovery Of New Fact After Disposal Of First Complaint, taking this into account can a medical negligence victim file a fresh complaint against the doctors in consumer court if there is new discovery of facts in his/her medical negligence matter?
Subject : Fresh complaint in medical negligence case.
Answer By Lawyer : Under the settled law there is always an opportunity to the complainant to explore all aspects of the case particularly in criminal negligence cases.When new facts were discovered during the pendency of a case on adducing before the trail court to establish the negligence in medical & against a medical practitioner. You can take up the case for second complaint before the trail court.
Question : Hon’ble Supreme Court of India has held in Om Prakash Singh v. State of Bihar CRIMINAL APPEAL NO.857 OF 2018 (Arising from SLP(Crl.) No.387/2018) that Second Complaint is Maintainable If There Is Discovery Of New Fact After Disposal Of First Complaint, taking this into account can a medical negligence victim file a fresh complaint against the doctors in consumer court if there is new discovery of facts in his/her medical negligence matter?
Subject : Fresh complaint in medical negligence case.
Answer By Lawyer : Yes
Question : Hon’ble Supreme Court of India has held in Om Prakash Singh v. State of Bihar CRIMINAL APPEAL NO.857 OF 2018 (Arising from SLP(Crl.) No.387/2018) that Second Complaint is Maintainable If There Is Discovery Of New Fact After Disposal Of First Complaint, taking this into account can a medical negligence victim file a fresh complaint against the doctors in consumer court if there is new discovery of facts in his/her medical negligence matter?
Subject : Fresh complaint in medical negligence case.
Answer By Lawyer : File complaint before national commission directly you will get claim above 1 crore
Question : Hon’ble Supreme Court of India has held in Om Prakash Singh v. State of Bihar CRIMINAL APPEAL NO.857 OF 2018 (Arising from SLP(Crl.) No.387/2018) that Second Complaint is Maintainable If There Is Discovery Of New Fact After Disposal Of First Complaint, taking this into account can a medical negligence victim file a fresh complaint against the doctors in consumer court if there is new discovery of facts in his/her medical negligence matter?
Subject : Fresh complaint in medical negligence case.
Answer By Lawyer : Yes you can file fresh complaint after discovery of new facts
Rajeev Srivastava
Kavi Nagar , Ghaziabad
Question : Hon’ble Supreme Court of India has held in Om Prakash Singh v. State of Bihar CRIMINAL APPEAL NO.857 OF 2018 (Arising from SLP(Crl.) No.387/2018) that Second Complaint is Maintainable If There Is Discovery Of New Fact After Disposal Of First Complaint, taking this into account can a medical negligence victim file a fresh complaint against the doctors in consumer court if there is new discovery of facts in his/her medical negligence matter?
Subject : Fresh complaint in medical negligence case.
Answer By Lawyer : You can also file appeal against that order and present your new fact in front of court
Prashant kumar
Mansarovar , Jaipur
Question : Hon’ble Supreme Court of India has held in Om Prakash Singh v. State of Bihar CRIMINAL APPEAL NO.857 OF 2018 (Arising from SLP(Crl.) No.387/2018) that Second Complaint is Maintainable If There Is Discovery Of New Fact After Disposal Of First Complaint, taking this into account can a medical negligence victim file a fresh complaint against the doctors in consumer court if there is new discovery of facts in his/her medical negligence matter?
Subject : Fresh complaint in medical negligence case.
Answer By Lawyer : Yes, once there is new Discovery of facts in your case,
You can lodge 2nd complaint
Soumya Kundu
Esplanade , Kolkata
Question : Hon’ble Supreme Court of India has held in Om Prakash Singh v. State of Bihar CRIMINAL APPEAL NO.857 OF 2018 (Arising from SLP(Crl.) No.387/2018) that Second Complaint is Maintainable If There Is Discovery Of New Fact After Disposal Of First Complaint, taking this into account can a medical negligence victim file a fresh complaint against the doctors in consumer court if there is new discovery of facts in his/her medical negligence matter?
Subject : Fresh complaint in medical negligence case.
Answer By Lawyer : Yes, once there is new Discovery of facts in your case,
You can lodge 2nd complaint
Soumya Kundu
Esplanade , Kolkata
Question : Hon’ble Supreme Court of India has held in Om Prakash Singh v. State of Bihar CRIMINAL APPEAL NO.857 OF 2018 (Arising from SLP(Crl.) No.387/2018) that Second Complaint is Maintainable If There Is Discovery Of New Fact After Disposal Of First Complaint, taking this into account can a medical negligence victim file a fresh complaint against the doctors in consumer court if there is new discovery of facts in his/her medical negligence matter?
Subject : Fresh complaint in medical negligence case.
Answer By Lawyer : yes, definitely you can file a fresh complaint with the new facts of the case.
