LAWS(NCD)-2020-3-17

GENESIS HOSPITAL Vs. DEBASHISH GHOSH

Decided On March 05, 2020
GENESIS HOSPITAL Appellant
V/S
DEBASHISH GHOSH Respondents

JUDGEMENT

(1.) The complainant Debasish Ghosh was admitted in M/s. Genesis Hospital Petitioner / OP on 16.08.2015 for prostate related ailment and was discharged on 19.08.2015. The hospital issued a bill amounting to Rs. 16,095/-, for the services that was rendered by the hospital, which included Room/Bed Charge from 16.08.2015 to 19.08.2015, the OT charges, the medicines used, laparoscope and cardiac monitor. The treating doctors had received their professional fees of Rs. 45,000/- (surgeon fees Rs. 40,000/- and Anesthesiologist fees Rs. 5,000/-), from the Complainant directly, against which separate money receipts been issued by the concerned doctors. Therefore, thereafter it was not possible for the hospital authority to include the Surgeon's and the Anesthesiologist's fees in its final bill. It was alleged that the concerned TPA has not allowed the reimbursement of total medical expenditures incurred by the complainant. Being aggrieved a Complaint was filed by the Complainant before the District Forum, Kolkata, Unit 2.

(2.) The OPs filed written statement and denied the allegations.

(3.) After considering the evidence and material on record, the District Forum allowed the complaint and passed the following order: