RAMKUMARI SHRIVAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present petition is filed for the reason that the petitioner while was undergoing a treatment in the government hospital i.e. Dr. B.R. Ambedkar Memorial Hospital, Raipur had passed through a trauma of accident at hospital during M.R.I. scan due to negligence of the hospital staff.

(3.) The facts as been pleaded in the nutshell is that on 09.07.2014, the petitioner was hit by a sharp tin which caused cut injury on her waist and other parts of the body. She was admitted to Narayani Multispecialty hospital at Bilaspur on 09.07.2014 and she was operated there. The petitioner had cut through and through muscles of back abdomen and lumber spine. She had deep cut from lower rib cage and cut had encircled up till upper portion. All the muscles were cut in the area and intestinal loop had come out of body. She had injury over left arm and fore-arm. Surgical repairs were done and M.R.I. spine revealed fracture of L-4 with discontinuity of finale terminale. It cause monoplegia of left lower limb and grade I power of right lower limb. She was advised for fixation of L-4 spine with repair of nerves. She was referred to specialized neuro surgical and orthopedic team and was referred to neuro surgery for further treatment.