LAWS(NCD)-2011-1-67

YASHUMATI DEVI Vs. CHRISTIAN MEDICAL COLLEGE

Decided On January 21, 2011
YASHUMATI DEVI Appellant
V/S
CHRISTIAN MEDICAL COLLEGE Respondents

JUDGEMENT

(1.) This complaint has been filed by Yashumati Devi, wife of deceased late Raj Ballav Ram who is complainant No. 1 and Dhananjay Kumar, Complainant No. 2 who is the son of Smt. Yashumati Devi and the deceased. The deceased was 59 years of age and had gone for confirmatory angiogram test to CMC, Vellore. The deceased had slight pain in the left arm while walking uphill or walking up 3 flights of stairs since 2006. He had undergone TMT test, which was positive and was advised confirmatory test of angiogram. He was admitted on 9.6.2009 for tests On 13.1.2009, angiography was advised. He was admitted on 14.6.2009 for coronary angiography and angioplasty, if required. On 16.6.2009, he was put on heparin 5000 units every 6 hourly. On 17.6.2009, after third injection of heparin 5000 units, he slipped into deep coma. Ultimately, he died on 20.6.2009.

(2.) The diagnosis of the hospital was "Intracranial Haemorrhage Ischemic Heart Disease Diabetes Mellitus Hypertension". The complainants have sought compensation of Rs.2,01,44,000.

(3.) Learned Counsel for the petitioner was heard on admission of the matter inasmuch as the claim was, prima facie, found to be speculative, without data and supporting material on many heads under which the compensation has been claimed. The total claim made is to the tune of Rs. 2,01,44,000.