HAMZA M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st petitioner is a kidney patient undergoing treatment at the West Fort Hospital, Thrissur. The 2nd petitioner is a person who has come forward to donate his kidney to the 1st petitioner. The petitioners are aggrieved by Exts.P7 and P10 orders.

(2.) The 1st petitioner states that he has no close relative, who is medically fit to transplant kidney. The petitioners were working together in a Service Station belonging to the cousin of the 1st petitioner. They are close friends and are family friends. The 2nd petitioner therefore expressed his willingness to donate his kidney.

(3.) Ext.P2 is the identification certificate of the donor and his wife. Ext.P3 is the certificate issued by the President of the Oorakam Grama Panchayat. The 2nd petitioner has given Ext.P4 consent. Ext.P5 is Form-3 application for organ donation. Ext.P6 is Form-11 application.