BABANRAO YADAV Vs. LION TARACHAND BAPPA HOSPITAL

JUDGEMENT

(1.) The complainant is the father of the deceased patient Shri Ashok Babanrao Yadav, who has filed this complaint, claiming compensation of Rs.10,75,000/- for deficiency in service in providing proper medical treatment on the p of the O. P. i. e. Lion Tarachand Bappa Hospital of Sion in Mumbai (hereinafter referred to as Hospital ).

(2.) It is a case of the complainant, that his son was admitted in the hospital on 4.4.1995, for Kidney related disease. The complainant states that his son was given dialysis treatment initially everyday and subsequently on alternate days and that he was discharged when he felt better.

(3.) On 23.6.1995, deceased was again examined by a Cardiac specialist, who suggested heart surgery.