MALATHI N R Vs. VIDYAMANI

JUDGEMENT

(1.) THIS complaint has been filed before this Commission under Section 17 of the C.P. Act of 1986.

(2.) THE greivance of the complainant is that she was pregnant for the first time which is classified as older primigravida , and this requires the caesarian. But, the opposite party instead of resorting to caesarian has resorted to use of forceps which was not at all indicated. According to the complainant, because of this, she has suffered paralysis of both the lower limbs affecting bowel and also bladder.

(3.) THE further case of the complainant is that proper care was not taken. This according to the complainant has made her to take treatment in several hospitals by sending considerable amount.