SAMAR NATH MUKHERJEE Vs. SAROJ GHOSH

JUDGEMENT

(1.) The petitioner claims himself to be a Medical Practitioner with more than 17 years standing. Opposite party No.1 is the Director of May Fair Nursing Home at B. T. Road, Calcutta. Opposite party Nos.2 to 4 are Medical Practitioners attached to the same Nursing Home.

(2.) On 28.12.1996 the petitioner's wife Mrs. Sipra Mukherjee felt slight pain in her body and chest accompanied with no temperature. On the next day she felt pain in abdomen and necessary medicines were administered by the petitioner himself. On 30.12.1996 she felt weakness with slight fever and pain in the left side of the chest. The petitioner applied necessary medicines and his wife had undergone X-ray chest P. A. view and other blood tests.

(3.) On 1.1.1997 at about 8.30 a. m. in the morning she complained of mild respiratory trouble, i. e. breathing difficulties and accordingly Dr. Biswajit Banerjee was sent for who arranged for ECG forthwith. The said report depicted only development of Sinus Tachychordia. Accordingly the petitioner got his wife admitted in a cabin at the Nursing Home where she was examined by opposite party No.2 and necessary medicines were administered.