M. G. SADASHIVAIAH Vs. KARNATAKA MEDICAL COUNCIL

JUDGEMENT

(1.) The Petitioner is before this Court seeking for the following reliefs:

(2.) The Petitioner claims to be the Medical Director of Sai Baba Hospital, situated at Laggere, Bangalore, who also claims to have worked in several government hospitals at various locations, as well as a professor of surgery at the Medical College, Bangalore.

(3.) Respondent No.2- Smt.Gayatri had made a complaint before respondent No.1, Karnataka Medical Council, [hereinafter referred to for brevity as KMC], alleging that she underwent a tubectomy operation on 27-11- 2011 in Sai Baba Hospital, which was conducted by respondent No.3, Dr. Jyothi Sriram, and she was discharged on 28/11/2011. It is alleged that inspite of undergoing sterilisation and tubectomy operation and despite assurance of the petitioner and respondent No.3, respondent No.2 conceived and gave birth to a male baby on 19/9/2015 and as such alleged that there was medical negligence on part of the petitioner and respondent No.3.