ARCEES MATERNITY Vs. HEMALATHA

JUDGEMENT

(1.) THE opposite parties before the District Forum, Madurai, in CC No.305/2005, who were unable to succeed, in resisting the claim of the complainant have come to this commission as appellants.

(2.) THE respondent/ complainant, who conceived twice, had abortion on both occasions, when conceived again, had undergone frequent antenatal checkup, at 1st opposite partys nursing home, which is owned and maintained by the 2nd opposite party. On 12.5.2005, when the complainant went to the 1st opposite party hospital, the 2nd opposite party advised to have a scan, which revealed missed abortion. Therefore, the 2nd opposite party, perusing the scan, advised the complainant for expulsion of the foetus.

(3.) THE complainant was admitted in the hospital on 13.5.05, and after expulsion of foetus, by the 2nd opposite party, discharged from the hospital on 17.5.2005. While discharging, the complainant was informed that all the contents of the uterus, including placenta evacuated, and therefore as advised by the 2nd opposite party, the complainant went to her parents place, for convalescence and care. There bleeding started. The parents of the complainant contacted the opposite arty, who assured that there was nothing to worry, advising to continue the medicine. But the bleeding has not stopped, and therefore a doctor at Cumbam was consulted, who advised the complainant to go to M/s. Dinesh Nursing Home, Madurai.