MANGLA L PARADKAR Vs. SHAILENDRA SINGH

JUDGEMENT

(1.) THE appellant Dr Mangala Paradkar, was Respondent No. 1 in the consumer complaint number 48 of 2001 before the MP State Consumer Disputes Redressal Commission. THE other two respondents were Dr L.N. Paradkar, husband of Respondent No. 1 and the Paradkar Nursing Home, run by this doctor couple. THE State Commission has allowed the complaint filed by Mr Shailendra Singh in which medical negligence was alleged in the case of treatment of his wife Mrs. Vineeta Singh who, a few days later, had died. THE State Commission had held the respondents jointly and severally liable to pay a compensation of Rs. 5 Lacs to the complainant, along with Rs. 3000/- towards costs.

(2.) IN brief, the case of the complainant before the state commission was that his young wife had become pregnant in September/October 1999 and had been periodically checked up by the appellant/OP from time to time. She was informed that the foetus was developing normally. The delivery was due sometime in August 2000. On 31.7.2000, she developed fever and was seen by the appellant who gave medicines to deal with fever and advised return to the nursing home after the labour pains had started.

(3.) ON the basis of the records, pleadings of the parties and the documents produced, the State Commission has come to the following conclusions