SAMAD HOSPITAL Vs. S. MUHAMMED BASHEER

JUDGEMENT

(1.) Although most blood transfusions save lives, some people aren't so fortunate and are victims of transfusion errors.

(2.) The Opposite Parties Nos. 1 and 2, in their written versions, denied the mismatched blood transfusion to the patient Sajeena. It was submitted that the patient developed complications which were beyond their control and expectation. The complications were promptly treated but the patient developed DIC (Disseminated Intra Vascular Coagulation), a very serious condition. The doctors took expert consultation of Dr. R. K. Prabhu from the Taluk Hospital and the patient was referred to a higher centre immediately for better management.

(3.) The State Commission partly allowed the Complaint and directed the Opposite Parties Nos. 1 and 2 to pay a total compensation of Rs.9,33,000.00 to the Complainants Nos. 2 to 6 with cost of Rs.15,000.00.