MANJIT SINGH Vs. CIVIL HOSPITAL

JUDGEMENT

(1.) This is a case of failure of sterilisation (tubectomy) in the 1990s, conducted in Civil Hospital, Payal, District Ludhiana, a government hospital.

(2.) The brief facts are that one Mrs. Baljinder Kaur, the patient, the petitioner no. 2 herein, wife of one Mr. Manjit Singh, the petitioner no. 1 herein, underwent tubectomy procedures on 23.09.1994 and 27.02.1998. The procedures were unsuccessful. The first unsuccessful procedure in 1994 necessitated an abortion. The second unsuccessful procedure in 1998 resulted in the birth of a male child in 2003. There is, but, nothing on record to show that some adverse medical condition accrued to the patient as a result of the failed tubectomy procedures.

(3.) A complaint was filed before the District Forum in 2004.