K L BHOLA Vs. KHERA HOSPITAL

JUDGEMENT

(1.) THERE cannot be a worst case of inhuman and professionally unethical approach of a member of medical profession qua the patients. Medical profession has down the ages been held as most noble profession and rightly so as the members of medical profession not only serve humanity but also provide succour to the persons suffering from physical ailments.

(2.) THIS case demonstrates the highly unethical and unscrupulous conduct of the respondents. It is because of such malpractices by the medical profession that it is day -by -day getting disrupted. Mere complaint of pain in the right chest landed the complainant in the hospital of the O. Ps. He was subjected to a large number of ECG tests. His condition though improved on the first day but he was kept in the hospital for ulterior motive to extract money by putting him and his son and family members under the pall of constant fear of having suffered severe heart attack whereas heart function was normal and without any problem. He was administered injections and given unnecessary medicines and that too with dubious design and ill intentions of making money.

(3.) THROUGH this complaint, the complainant has claimed compensation of Rs.9,76,000/ - towards various heads arising out of medical negligence on the part of the opposite parties. Allegations giving rise to this complaint, in brief, are as under: