SR. AROGYAM M., JULIA HOSPITAL Vs. K.KAVITHA

JUDGEMENT

(1.) THE Doctor who suffered an adverse order, as opposite party in O.P.28/2001 on the file of the District Consumer Disputes Redressal Forum, Tiruvallur, is the appellant. The facts leading to the complaint:

(2.) THE complainant/respondent herein approached the appellant/opposite party on 16.12.2000, for medical check up and for confirmation of pregnancy, which was confirmed. Thereafter, for general check up, the complainant went to the hospital on 26.12.2000 to the opposite party and she was advised to be in the hospital for observation, to conduct test, for which, medicines also given. On the advice given by the opposite party, scan was taken and the complainant was informed that she is suffering incomplete abortion, thereby, evacuation was done under sedation on 26.12.2000 itself. On the same day, the complainant was also discharged as per the advise given by the opposite party.

(3.) AFTER two days i.e. on 28.12.2000, the complainant had severe abdominal pain, for which, immediately she went to the opposite party, who after physical examination said that there is nothing found incrementing in the uterus, prescribing general medicines which had no effect of reducing the pain, whereas, she continue to suffer abnormal pain.