MARAN GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order, dated 18-11-2011, passed by a learned Judge of this Court, in WP (C) No. 320/2011, under Art. 226 of Constitution of India.

(2.) We have heard learned counsel, Mr. P. Roy Barman, for the appellants, and gone through the impugned judgment and other materials on record.

(3.) Haridhan Ghosh, father of the appellant, was admitted in GB Hospital, on 3-1-2000, at about 11.30 a.m., while he was suffering from Bronco-Asthma and internal respiratory trouble. Doctors attended him and put him on oxygen. The allegations, made in the writ petition, were that the oxygen cylinder was not functioning properly and that some medicines were prescribed, but those were not administered to the patient by the attending nurses, the patient became restless with respiratory trouble and developed other symptoms and despite request of the writ petitioners, the patient was not attended to properly and due to sheer negligence of the doctors and nurses of the hospital, Haridhan died in the hospital. The writ petitioners, therefore, claimed compensation of Rs. 5,00,000/- and also prayed for issuing other directions to the hospital authorities.