SANJEEV BANSAL Vs. INDRAPRASTHA APOLLO HOSPITAL AND ORS

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying as under:

(2.) The petitioner impugns an order dated 26.06.2018 (hereafter "the impugned order") passed by the Medical Council of India (MCI). The impugned order was passed in an appeal preferred by the petitioner against an order dated 09.05.2017 passed by the Delhi Medical Council (hereafter "DMC") rejecting the petitioner's complaint of professional misconduct against the respondents in the treatment of his father.

(3.) The petitioner states that on 31.01.2016, his father - Late Shri Jai Prakash Bansal - accidently fell from his chair and suffered injury on his right hip, causing a fracture. Thereafter, on 02.02.2016, the petitioner's father was brought to Indraprastha Apollo Hospital (respondent no.1) where he was examined by Orthopaedic doctors, namely Dr. Raju Vaishya (respondent no.2) and Dr. Amit Aggarwal (respondent no.7). On the recommendation of the said doctors, the petitioner's father was operated on 03.02.2016 for cemented bio-polar hip arthroplasty. Subsequently, the petitioner's father expired on 11.02.2016. It is alleged by the petitioner that his father's death was the result of negligence on the part of the respondent no. 1 hospital in treating him.