PREM Vs. SATYAM HOSPITAL PVT LTD

JUDGEMENT

(1.) THIS appeal by the complainant (hereinafter referred to as the Appellant) is directed against the order dated 3.3.2008 passed in complaint case no. 675/2005 by the District Forum, V (North West ) Shalimar Bagh, Dehli dismissing the complaint of the appellant.

(2.) THE case of Appellant, briefly stated, is that the Appellant was suffering from some uterine problem and as such she contacted the Respondent/OP -1 on 13.08.2004 for treatment of the said problem and the Respondent/OP -2 conducted the operation on 14.08.2004. The appellant was discharged on 17.08.2004 and was advised to come up for post operative check -up on 21.08.2004. When the appellant turned up for check -up on 21.08.2004, the catheter which was placed on the appellant after operation was removed. After the removal of the catheter, the appellant started continuous dribbling of urine. The problem was reported to the Respondents on the same day. She was told that it was a routine problem which might occur to some patients in such operation. On 02.09.2004 and 10.10.2004 the appellant alongwith her husband again approached the Respondents and complained of the said problem. The Respondent No. 2 directed the appellant to deposit Rs. 25,000/ -

(3.) THE appellant therefore, went to Shrivatava Hospital, Sector -8, Rohini, Delhi on 13.10.2004 and the doctors of the said hospital disclosed to the appellant that the said operation conducted by Respondents was not successful; and that due to Vesico Veginal Fistula, the urine was dribbling continuously.