A. NARAYANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed for a Mandamus to direct the respondents to pay a provisional compensation of Rupees Two lakhs for the medical negligence committed by them in embedding a broken needle in the petitioner's lower jaw and also for the mental agony suffered by him, as a result of the alleged medical negligence.

(2.) It is the case of the petitioner that the second and third respondent Hospitals are funded and managed by the Government of Tamil Nadu and are instrumentalities of the State and amenable to the Writ jurisdiction.

(3.) According to the petitioner, on 29.01.2012, he had a severe fall at Rajaji Main Road, Nungambakkam, Chennai. As a result of the said fall, he suffered bleeding injuries on his chin, jaws and left heel. As a result of the same, he felt dizzy and reached his house after some time with the help of his wife. According to him, he was suffering from severe pain and there was a swelling on his chin and lower jaw, but he hoped that he would regain good health in a couple of days, after he takes rest at home.