RAJNI & ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) RAJNI appellant No. 1 is the wife of Karnail Singh appellant No. 2. They are poor people and are labourers.

(2.) IT was further pleaded that appellant No. 1 went to the Senior Medical Officer, Civil Hospital, Ropar respondent No. 3 for tubectomy operation as the appellants had already completed their family. The tubectomy operation was conducted by the respondents on 8.6.2006 vide CR No. 163/TO 145. Certificate to that effect was also issued to the appellants by the respondents.

(3.) IT was further pleaded that the tubectomy operation conducted by the respondents remained unsuccessful. Complaint was lodged to the higher authorities but to no effect. Because of the medical negligence by the respondents, appellant No. 1 became pregnant and delivered a female child. It became expensive for the appellants to bring up the child and to provide her education. It created great mental tension and torture to the appellants. Hence the complaint for compensation amount of Rs. 30 lakh. Version of the respondents.