MANAGING DIRECTOR, ROHINI HOSPITAL Vs. L.SUNIL REDDY

JUDGEMENT

(1.) THE opposite parties in C.D. No. 134/1994 on the file of the District Consumer Forum, Warangal are the appellants.

(2.) THE case of the complainants is that complainants 1 and 3 are son and daughter respectively while complainants 2 and 4 are widow and mother of late Narasimha Reddy, who was working as Head Master, Z.P. High School, Gavicherla. He was admitted in the first appellant hospital on 13.6.1993 at about 5.00 p.m. as he was suffering from vomitings and motions with blood. Dr. Narender Kumar, who was present in the casualty -ward attended on him. He was discharged on 16.6.1993 after treating for 3 days as he was in Coma and was in a very bad state of health referred him to Medwin Hospital where he died on 17.6.1993 at 8.45 a.m. Even while he was under the treatment of opposite party No. 1 hospital, Dr. Rami Reddy, M.S., F.R.C.S. who had come from Nalgonda having examined the deceased expressed that the treatment given to him was not appropriate, however, he suggested some medicines but it was too late. Hence this complaint.

(3.) THE District Forum found that there is deficiency in service on the part of the appellants and accordingly directed them to pay compensation of Rs. 3,60,000/ - with interest at the rate of 15 per cent p.a. from 2.3.1994 from the date of filing the complaint till payment. Hence this appeal.