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I-was-off-loaded-from-the-British-Airways-flight-from-British-Airways-flight-on-23rd-November-I-Had-valid-ticket-from-New-Delhi-to-New-York-I-am-Permanent-Resident-of-USA-holding-Green-Card-My-Green-Card-was-initially-valid-till-24th-October-2017-but-its-validity-was-extended-by-fixing-a-high-security-sticker-The-Air-line-officer-at-the-Delhi-Airport-said-that-he-does-not-accept-the-validity-extended-by-sticker-and-he-treats-my-Green-Card-Expired-After-being-off-loaded-a-few-minutes-later-I-made-on-the-spot-purchased-Qatar-Airways-ticket-and-reached-home-USA-But-the-Qatar-ticket-was-twice-more-costly-being-spot-purchase-Can-I-sue-the-air-line-for-wrongful-off-loading-I-purchased-the-ticket-at-Ludhiana-Punjab-Can-I-sue-the-airline-at-Ludhiana-Or-I-should-do-so-in-USA-Consumer-court

Hello-SirI-am-physically-challenged-person-by-birth-and-I-have-filed-a-medical-negligence-case-in-NCDRC-which-is-pending-from-long-time-I-want-to-know-if-I-can-ask-for-an-early-hearing-and-disposal-of-my-case-in-NCDRC-there-is-any-provision-in-law-for-early-hearing-and-disposal-of-cases-in-medical-negligence-cases-for-physically-challenged-people-if-yes-can-you-tell-me-the-under-which-section-and-sub-section-I-can-demand-for-an-early-hearing-and-disposal-of-my-complaint-in-NCDRC

I-want-to-know-as-per-consumer-protection-non-advocate-regulation-act-2014-formed-by-NCDRC-if-an-advocate-has-taken-accreditation-of-any-state-consumer-forum-on-that-basis-can-he-appear-in-National-consumer-forum

Which-is-the-right-time-to-file-an-early-hearing-request-petition-in-a-medical-negligence-case-Whether-it-should-be-filed-when-the-paper-procedure-is-going-on-like-filing-rejoinder-affidavit-in-support-of-evidence-interrogatory-exchange-of-papers-or-early-hearing-request-should-be-given-after-all-the-paper-procedure-is-over-I-am-a-handicap-person-and-I-have-filed-a-medical-negligence-case-in-NCDRC-I-want-to-know-which-would-be-the-right-time-to-ask-for-early-hearing-and-its-advantage-Presently-my-case-is-admitted-and-I-am-getting-the-hearing-after-every-6months-in-NCDRC

Honble-Supreme-Court-of-India-has-held-in-Om-Prakash-Singh-v-State-of-Bihar-CRIMINAL-APPEAL-NO857-OF-2018-Arising-from-SLPCrl-No3872018-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-hisher-medical-negligence-matter

I-want-to-know-if-I-can-produce-online-doctors-opinion-from-medical-website-in-medical-negligence-case-pertaining-to-the-procedure-to-be-followed-before-going-for-an-operation-There-is-any-precedence-wherein-NCDRC-or-Honble-Supreme-Court-has-accepted-online-doctors-opinion-as-evidence-Can-anybody-give-me-case-citation-in-this-matter

In-Balendra-Kumar-vs-Ministry-Of-Labour-Employment-on-20-April-2017-central-information-commission-has-given-its-decision-that-file-not-traceable-cannot-be-a-valid-reason-for-not-providing-information-under-RTI-act-I-want-to-know-whether-I-can-give-the-citation-of-this-judgment-in-NCDRC-in-a-medical-negligence-case-wherein-the-hospital-is-not-giving-information-to-the-complainant-patient-giving-the-reason-that-the-said-file-is-not-traceable

How-i-can-prove-the-maintainability-of-my-second-time-complaint-in-NCDRC-in-medical-negligence-case-which-has-been-admitted-already-and-when-all-the-paper-procedure-is-completed-and-case-is-mature-for-final-argument-But-the-court-is-asking-now-to-prove-the-maintainability

Details-about-my-caseI-am-aged-42-years-patient-of-Spina-Bifida-by-birth-and-its-associated-problems-like-incontinence-of-urine-and-bowels-and-walking-with-elbow-crutches-In-the-year-2002-when-I-was-25-years-old-I-went-to-consult-a-pediatric-urologist-in-children-hospital-as-it-was-by-childhood-problem-After-consulting-the-doctor-he-advised-me-to-undergo-bladder-augmentation-with-appendicular-vasicostomy-operation-for-urinary-incontinence-which-will-be-beneficial-for-managing-with-urinary-incontinence-He-had-performed-only-MCU-test-before-going-for-the-operation-and-no-other-pre-operative-test-were-done-which-was-compulsory-as-per-the-medical-literatures-On-7th-November-2002-the-surgery-was-performed-with-a-special-permission-in-a-childrens-hospital-For-performing-this-operation-doctor-did-not-take-my-consent-only-consent-of-my-mother-was-taken-For-performing-this-operation-lumbar-puncture-was-done-to-give-epidural-analgesia-anesthesia-which-is-contraindicatory-in-spina-bifida-cases-HAVING-PROOF-OF-MEDICAL-LITERATURE-After-the-lumbar-puncture-I-lost-sensation-in-both-my-legs-below-knees-whereas-before-the-operation-the-loss-of-sensation-was-only-below-ankles-The-doctor-had-promised-the-above-said-surgery-but-he-performed-only-bladder-augmentation-and-I-was-left-with-Suprapubic-catheter-lifelong-to-drain-urine-I-was-discharged-from-the-hospital-on-30-11-2002-without-treating-the-loss-of-sensation-and-giving-any-solution-for-half-hazard-operation-done-by-doctor-it-was-a-government-hospital-managed-by-the-trust-and-I-was-admitted-in-paid-wardAfter-getting-discharged-I-got-the-IPD-papers-in-2004-by-the-intervention-of-Maharashtra-Human-Rights-Commission-after-getting-IPD-papers-I-filed-a-case-in-Maharashtra-State-Consumer-Disputes-Redressal-Commission-in-February-2005-The-case-got-dismissed-in-limine-in-March-2006-there-after-I-appealed-to-National-Consumer-Dispute-Redressal-Commission-The-Complaint-was-reverted-back-in-December-2007-to-the-State-Commission-again-There-after-the-return-submission-were-filed-by-OPs-the-doctor-and-the-hospital-In-March-2009-the-case-got-dismissed-relying-upon-doctors-wrong-statements-CAN-BE-PROVED-BY-THE-JUDGMENT-COPIES-OF-THE-COURT-ON-RECORD-Further-again-I-appealed-to-National-Consumer-Dispute-Redressal-Commission-On-14-10-2014-the-National-Commission-passed-the-order-holding-the-doctor-guilty-for-uninformed-consent-and-imposed-a-fine-of-Rs25000-against-my-claim-of-4200000-I-filed-the-Review-Petition-as-the-doctor-had-appeared-and-heard-by-the-judges-next-day-after-final-arguments-were-over-and-the-case-was-reserved-for-judgment-which-is-against-the-Supreme-Court-guidelines-CAN-BE-PROVED-ON-RECORD-I-further-appealed-to-Supreme-Court-by-SLP-in-April-2015-the-SLP-was-also-dismissed-on-July-2015In-the-year-2013-I-had-to-undergo-amputation-of-my-right-leg-through-knee-due-to-loss-of-sensation-and-non-healing-wound-in-2014-my-left-leg-got-infected-due-to-cellulitis-because-of-loss-of-sensation-In-2015-16-a-huge-bladder-stone-was-detected-in-the-urinary-bladder-due-to-the-incomplete-operation-and-long-term-retention-of-Supra-Pubic-catheter-In-May-2016-the-bladder-stone-was-operatedBased-on-the-above-facts-and-with-the-doctors-written-opinion-I-have-filed-a-fresh-complaint-in-NCDRC-under-the-discovery-of-new-fact-and-fresh-and-continues-cause-of-action-and-I-am-complainant-in-person-representing-my-own-case-in-court-My-case-got-admitted-and-the-notice-have-been-issued-to-all-the-OPs-All-Papers-exchange-and-interrogatory-is-over-between-all-the-OPs-and-the-complainant-and-now-the-court-has-passed-the-order-to-prove-the-maintainability-of-the-second-complaint-in-NCDRCHow-I-can-prove-the-maintainability-of-the-second-complaint-in-medical-negligence-matter-in-NCDRC-What-steps-I-can-take-so-that-my-case-does-not-get-dismissed-in-NCDRCAwaiting-your-early-replyThanking-youYours-truly

I-want-to-know-whether-the-orders-and-judgments-passed-by-Supreme-Court-of-India-in-Civil-Cases-and-Criminal-cases-are-applicable-to-consumer-protection-act-that-too-in-medical-negligence-casesAlong-with-this-I-want-to-know-whether-CPC-and-CrPC-acts-are-applicable-to-consumer-cases-also

I-want-to-know-if-the-medical-negligence-complaint-has-gone-from-state-commission-to-Supreme-Court-and-got-dismissed-because-of-no-proper-merits-then-can-a-second-complaint-be-filed-on-discovery-of-new-facts-due-to-past-medical-negligence-as-per-the-fresh-and-continuous-cause-of-action

I-ordered-a-milkshake-from-a-very-well-known-restaurant-in-Bengaluru-through-one-of-the-major-food-delivery-chains-right-now-Neither-the-restaurant-nor-the-food-delivery-chain-has-responded-my-complaint-regarding-the-same-I-want-to-take-this-to-court-and-get-the-necessary-damages-kindly-guide-regarding-the-process-for-the-same

A-flat-was-purchased-from-a-builder-Whe-n-handed-over-leakage-prioblem-And-now-the-buider-is-not-able-to-rectify-the-problem-and-is-not-givig-the-possession-of-the-flat

I-had-filed-a-medical-negligence-case-for-2nd-time-in-NCDRC-in-2016-Under-Fresh-and-Continues-cause-of-action-and-discovery-of-new-facts-due-to-past-medical-negligence-which-was-admitted-but-later-it-was-dismissed-on-maintainability-2019-Again-I-filed-a-Review-Application-in-NCDRC-against-the-Judgement-passed-by-NCDRC-Last-week-NCDRC-has-dismissed-the-Review-Application-also-Now-what-are-the-legal-options-available-for-me-to-proceed-in-this-matterPlease-guide

My-consumer-complaint-at-NCDRC-is-coming-up-for-virtual-hearing-but-I-want-physical-hearing-What-should-I-do-Should-I-file-an-application-seeking-physical-hearing-What-ground-should-I-take

A-consumer-filed-a-complaint-against-the-opposite-party-infront-of-State-Commission-and-the-judgement-was-in-his-favour-of-the-consumerNow-the-opposite-party-filed-an-appeal-in-the-NCDRC-but-its-pending-and-stay-on-the-state-commission-judgement-has-been-taken-Now-the-consumer-wants-to-withdraw-the-original-complaint-which-was-filed-in-the-state-commission-Is-it-possible

I-am-a-decree-holder-for-an-order-passed-by-district-forum-during-2018-subsequently-State-consumer-forum-has-up-held-the-decision-judgement-debtor-is-likely-to-approach-the-national-forum-the-order-is-issued-on-250122-The-deposit-for-appeal-is-50-of-the-decree-value-in-my-case-it-is-105-lakhs-in-the-CPC-ACT-2019-max-limit-of-2500000-is-not-applicable-what-is-the-legal-stand-the-case-will-be-treated-on-CPC-1986-or-2019-Can-i-get-legal-help-at-resonable-cost-as-iam-of-age-80-stay-in-bengalore

Abhay-filed-a-divorce-case-in-Jaipur-July-2017-Every-hearing-date-went-waste-till-March2018-as-notice-was-not-delivered-to-Jyoti-his-wife-by-court-His-wife-came-to-the-courtfor-the-first-time-on-April-10-2018-but-again-the-judge-was-absent-that-day-Now-Abhaywants-to-approach-Lok-Adalat-for-his-divorce-Can-he-do-so-if-the-opposite-party-agrees-todo-so-No-proceeding-has-started-in-the-court-till-now-Throw-a-light-on-the-relevantprovisions-with-the-help-of-decided-case-laws