ANITA BHUSHAN Vs. SUMITA SHARMA

JUDGEMENT

(1.) Complainant Sumita Sharma delivered a baby girl or 15.8.1999 at General Hospital Chandigarh thereafter on 21.9.1999 she got a Copper "T" inserted by the Revision Petitioner/OP Dr. Anita Bhushan. Four months later, she found that she was pregnant again. According to the Complainant, Dr. Anita Bhushan tried to remove the Copper-"'T" but failed and thereafter aborted the child.

(2.) In the Consumer Complaint filed against Dr. Anita Bhushan, the Complain aat alleged medical negligence in insertion of the Copper- "T" and resultant suffering financial loss and loss of a child for which she claimed compensation of Rs. 1,50,000 along with costs. The District Forum Ambala came to the conclusion that the case of negligence is made out for which compensation, of Rs.50,000 together with costs of Rs.10,000/- were awarded.

(3.) The appeal of the OP, Dr. Anita Bhushan was dismissed by the State Commission with the following observations: