THAIKKANDY CHANDRI Vs. DISTRICT MEDICAL OFFICER OF HEALTH; SUPERINTENDENT, GOVERNMENT HOSPITAL; SUPERINTENDENT, DISTRICT GOVERNMENT; M B JUBILEE; SUPERINTENDENT, GOVERNMENT MEDICAL COLLEGE HOSPITAL; STATE OF KERALA, REPRESENTED BY DISTRICT COLLECTOR UNION OF INDIA

JUDGEMENT

(1.) This is an appeal filed by the appellant as an indigent person against judgment in A.S.No.145 of 1992 of this Court confirming the judgment of the Sub Court, Thalassery in O.S.No.174 of 1988.

(2.) The plaint contentions were as follows:-

(3.) In the written statement, the 4th defendant, who was the Associate Professor of Obstetrics and Gynaecology, Medical College Calicut, contended that she had not performed any surgery on the plaintiff and that she had been treated for ruptured ectopic pregnancy in November, 1985 at Medical College Hospital and there was no negligence or carelessness in her treatment.