KAPIL AGGARWAL Vs. SARVODAYA HOSPITAL & RESEARCH CENTRE

JUDGEMENT

(1.) The instant Appeal is preferred by Mr. Kapil Aggarwal and Ors. (hereinafter referred to as the "Appellants/Complainants") under Section 19 of the Consumer Protection Act, 1986 against the impugned Order dated 31.10.2011 in Complaint No. 29 of 2011, passed by the Haryana State Consumer Disputes Redressal Commission (hereinafter referred to as the "State Commission"), wherein the Complaint of alleged medical negligence against Sarvodaya Hospital and Research Centre (hereinafter referred to as the "Respondents") was dismissed.

(2.) For the sake of convenience, the parties are referred to as in the original complaint.

(3.) Brief facts of the case are that on 11.12.2009 the Complainant No. 1 admitted his wife, Mrs. Anita Aggarwal (hereinafter referred to as the "patient") to Sarvodaya Hospital and Research Centre at Faridabad (hereinafter referred to as the 'Hospital') for the Complainants and excessive bleeding. She was examined by Dr. Arvind Kumar (hereinafter referred to as the 'Opposite Party No. 2') and Dr. Pankaj Zuthsi (hereinafter referred to as the 'Opposite Party No. 3') and was advised for hysterectomy i.e. removal of uterus. The patient was also suffering from umbilical hernia. The doctors specifically informed that the patient's condition was not suitable for two surgeries, which could prove fatal.