AMRENDRA KUMAR SINGH Vs. DEEPAK KUMAR

JUDGEMENT

(1.) This revision petition is from a decision of State Commission, Bihar, which allowed an appeal filed by the doctor OP and dismissed the complaint. The decision of the District Forum, Bhojpur about alleged medical negligence during cataract surgery of the left eye was set aside.

(2.) The complainant filed a complaint before the District Forum for alleged medical negligence from the OP- Dr. Deepak Kumar while conducting left eye cataract operation on 30.09.2008 caused loss of vision his left eye.

(3.) The OP denied any negligence during the cataract operation. Getting loss of vision due to vitreous inflammation and retinal detachment may occur due to trauma and other causes. Therefore, retinal detachment cannot be held as medical negligence of the doctor.