LAWS(MEGHCDRC)-2014-2-1

UTTAM SARKAR Vs. MANAGEMENT OF TURA CHRISTIAN HOSPITAL

Decided On February 07, 2014
Uttam Sarkar Appellant
V/S
Management Of Tura Christian Hospital Respondents

JUDGEMENT

(1.) HEARD Mr. R.P. Kakoti, learned senior counsel assisted by Mr. T. Das, learned counsel for the Complainant. Also heard Mr. S. K. Goswami along with Mr. A. Acharjee, learned counsel for the Opposite Parties.

(2.) THE Complainant, a businessman by occupation and a resident of Dolgaon in the district of Darrang, Assam married Smt. Chandrani Sarkar who hailed from Tura Garopahar in Meghalaya. She got conceived sometime in the month of November, 2003 and as per her attending physician, she was expected to deliver child in the first week of August, 2004. As at the relevant time the Complainant's wife was residing at his permanent residence at Dolgaon, necessary medical advice and treatment was given to her by Dr. B.C. Kalita, a specialist in Obstetrics and Gynecology of Mangaldoi. On the advice of the said doctor he got his wife's pregnancy test/investigation done mostly at Tohbildar Clinical Laboratory and Radhika X -ray and Imaging Centre at Mangaldoi. As per various test reports, his wife was carrying normal pregnancy with single foetus and maintaining healthy physical and mental state.

(3.) THE Complainant in his petition has broadly brought the following allegations against the OP Hospital management -