SUBHASH CHAND Vs. M D JAIPUR GOLDEN HOSPITAL

JUDGEMENT

(1.) This is a consumer complaint filed in early 2000 by Sri Subhash Chand against the following:

(2.) Facts of the case, as emerging from the records, are that the 45 days old son of the complainant, Subhash Chand had fallen ill due abdominal distention for four days and one episode of general convulsion. He was taken to the OP-1 / Jaipur Golden Hospital, Delhi (JGHD) on 14.3.1997 and admitted to the I.C.U. According to the Complainant, lumber puncture was performed on the child, which was very traumatic and the blood stained CSF (cerebro spinal fluid) came out. Three days after the lumber puncture, the child developed paraplegia, which is a condition of paralysis of lower limbs, accompanied by paralysis of bladder and rectum.

(3.) MRI scan of the child was taken on 19.3.1997. The report of this scan of the spine revealed that