SOU SHEVANTA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) AN unfortunate lady underwent an operation of laparoscopic which has resulted in serious malady is in appeal. Her suit for claiming damages for medical negligence has been dismissed by the trial court on the ground that she is unable to attribute the required degree of negligence to defendant-4, namely, the doctor who performed the operation.

(2.) FACTS that are necessary to appreciate the controversy in question can be stated briefly as under:

(3.) DURING the course of the judgment the appellant would be referred to as the plaintiff and the respondents as the defendants.