SUNANDABAI KISNAJI DHOLE Vs. VINOD BELE

JUDGEMENT

(1.) This case pertains to alleged medical negligence of the Dr. Vinoda Bele (OP) causing Radial Nerve injury due to negligently administration of injection in the arm of patient.

(2.) The District Forum held the OP-doctor liable for negligence. The OP- doctor appealed in the State Commission, it was allowed and order of District Forum was set aside, consequently the complaint was dismissed. Being aggrieved the complainant filed the instant revision petition under section 21(b) of the Act, 1986.

(3.) Vide order dated 24/07/2014 of this commission the delay of 127 days in filing the instant Revision Petition was condoned.