MEHRAJ HUSSAIN Vs. U T ADMINISTRATION AND ANR

JUDGEMENT

(1.) The son of the petitioner, namely Sakib Hussain, who was born on 16.12.2004 was suffering from heart ailment "Trauma-Arterosis". He was taken to General Hospital, Sector 16, Chandigarh on 09.02.2005. But the petitioner was advised to take the child to the PGI. It is the case of the petitioner that doctors in PGI referred the child to Max Devki Devi Hospital, New Delhi as he required emergency surgery. In terms of the reference made by the doctors of PGI, the petitioner took his two and a half months old child at Delhi hospital in February, 2005 where the child had undergone surgery i.e. "VSD Closure" and "Tissue Conduit" but unfortunately the son of the petitioner died on 06.03.2005.

(2.) It is also pointed out that earlier a girl child of the petitioner was born on 16.10.2001. She also suffered from same disease called "Trauma-Arteriosis". The child was referred for surgery to All India Institute of Medical Sciences in New Delhi by the PGI doctors where she was to undergo surgery for "Conduit Repair" but before the surgery could be performed the daughter of the petitioner died.

(3.) The petitioner has produced final bill dated 06.03.2005 (Annexure P-9) in the sum of Rs. 1,50,226/- in respect of the surgery performed on the son of the petitioner. The details of the amount claimed by the petitioner read as under: VSD Closure : 1,10,000/- Tissue Conduit : 40,000/- Blood Bank Charges : 7,200/- Pathology : 500/- Consultation : 400/- Consumable : 1,976/- Draw sheet : 150/- ------------- Gross Total : 1,60,226/- ------------- Discount : 10,226/- New total : 1,50,000/- Less Advance : 1,40,000/- Amount to be paid/refund : 10,000/-