In legal parlance the term “Volenti Non Fit Injuria” means no injury is done to a consenting party. This doctrine is based on the principle of assumption of risk i.e. assent or consent to the risk of harm. It is a matter of common knowledge whenever a patient is in need of medical aid involving exposure to same kind of risk, doctors seek a consent in writing of non liability as a measure of abundant precaution. However, to what extent consent can be a proper defence for the medical profession (under the doctrine of volenti non fit injuria) is the purpose of this write up. For a deeper study, let us first remind ourselves that the legislative wisdom for enacting the Consumer Protection Act 1986 (as amended upto date) is to provide a cheaper and speedy forum for redressal of grievances and succour to the aggrieved parties, in matters relating to consumer disputes. The Act provides for a three tier machinery viz. : Consumer Disputes Redressal ....