PULI RAJU Vs. GOVERNMENT OF A. P.

JUDGEMENT

(1.) It is opt to begin this judgment with following statement of law made by Supreme Court in Gujarat Steel Tubes Ltd. v. Gujarat Steel Tubes Mazdoor Sabha, 1980 AIR(SC) 1896:

(2.) Heard learned counsel for petitioner, learned Government Pleader for Medical and Health, Government Pleader for Home and Sri Chandrasekhar, learned counsel appearing for 5th respondent.

(3.) According to petitioner, his mother Puli Veera Laxmi died on 7.3.2002 in C.K.M. Government Maternity Hospital, Warangal as she was complaining of prolapsed uterus. Having regard to the seriousness of the ailment, surgery was performed on 6.3.2002 and on the same day by evening she complained stomach-ache. In the intervening night of 6/7-3-2002 at about 2.00 A.M, another surgery was performed. However, immediately there after she was declared dead. Petitioner suspected negligence of the Doctors for death of his mother and lodged a complaint with the police. Petitioner and his family members also organized protest at the hospital. On 8.3.2002 post-mortem was performed by Dr C.Rami Reddy and Dr K Sudhakar Reddy, Professors, Forensic Medicine, Osmania Medical College. They opined that death was caused due to post operative hemorrhage from the pedicles consequent to Hysterectomy operation.