LALLURAM MEENA Vs. S MATHUR

JUDGEMENT

(1.) This order disposes of a complaint which has been filed by one Sh. Lallu Ram Meena husband of Smt. Kaushalya against Dr. S. Mathur and another to claim an amount of Rs.19,31,500/- as compensation for negligence and causing irreparable mental handicap to a child delivered by Smt. Kaushalya on 17.1.1994.

(2.) Facts as stated by the complainant are that he admitted his wife Smt. Kaushalya in the hospital of opposite party No.2 on 17.1.1994 having labour pains. Smt. Kaushalya gave birth to a male child on 17.1.1994 at 10.40 p. m. the child weighed 3 kg. and both the mother and the child were under treatment in the hospital of opposite party No.2 where opposite party No.1 Dr. S. Mathur attended and treated her till they were discharged from the hospital on 21.1.1994. The complainant alleged that though the child suffered with jaundice right from the time of its birth, the mother and the child were discharged on 21.1.1994 by the opposite parties assuming them that both of them are fit to be discharged. It is further the case of the complainant that immediately reaching the home after two or three hours after the condition of the child became serious. They brought the child to the opposite party's hospital the same day but they refused to render any treatment on the plea that unless Rs.500/- are paid as their fees they will not examine the child. The child thereafter was admitted in J. K. Lon Hospital on 21.1.1994 where he was kept under treatment for almost 11 days i. e. from 22.1.1994 to 1.2.1994 during which a number of clinical tests were got done. After discharge from J. K. Lon Hospital the child remained under the treatment of one Dr. Ashok Gupta and medicines were administered to the child as is evident from Annexures 11 to 20. The complainant alleging that the illness of jaundice to the child reached the limit of 18% mg. and had this illness could have been checked right from the time of the birth, the child would not have become serious. The complainant did not sit idle and got the child examined through a Psychiatrist Dr. Shiv Gautam who told him that the mental handicap of the child has increased because of jaundice and that there are no chances of his recovery; though the child was treated and given medicines as is evident from Annexures 21, 22 and 23.

(3.) The grievance of the complainant is that he got a mental shock when one Dr. Sanjay Pamecha, Medical Officer Incharge of the Primary Health Centre, Chandwaji (Jaipur) gave a report (Annx.24) on 9.12.1996 that it is a mental handicap of the child which is incurable. That neither the child speaks nor is able to manage his neck nor he is able to walk and that the life of the child has been spoiled. The complainant accordingly approached the opposite parties complaining about the consequences of their negligence but he and his wife were thrown out which gave him a cause of action to approach this Commission to advance a claim against the opposite parties amounting to Rs.19,31,500/- as detailed in para 20 of the complaint.