MOHIT SRIVASTAVA Vs. DR. NEELAM MISHRA

JUDGEMENT

(1.) The brief facts:

(2.) After discharge from the KMC, the Complainants took their child to Ursula Horsman Memorial Hospital (UHM), Kanpur. The Emergency Medical Officer examined the baby and confirmed the thermal burn injuries to the baby which lost three toes in the left and two toes in the right side because of dry gangrene. The Complainant further submitted that the baby was under regular treatment for several years at Apollo Hospital, New Delhi. The baby underwent several corrective operations and plastic surgery. The Complainants suffered mental agony and incurred huge expenditure on the treatment of their child.

(3.) Being aggrieved by the alleged medical negligence due to careless treatment and deficiency in service from the Opposite parties; the Complainants filed the Consumer Complaint under Section 21 of the Consumer Protection Act, 1986 (for short 'the Act, 1986') and prayed compensation to the sum of Rs.1,02,33,000/- along with interest @ 24% p.a for the irreparable loss and injury suffered by them.