SIDDHARTHA S. MOOKERJEE Vs. MADHAB CHAND MITTER

JUDGEMENT

(1.) These Revision Petitions have been filed against the Order dtd. 13/2/2020 of the West Bengal State Consumer Disputes Redressal Commission (hereinafter referred to as the "State Commission") in First Appeal No. A/1313/2017, held the Petitioners negligent while treating the wife of the Complainant/Respondent No.1 (hereinafter referred to as "the patient").

(2.) Brief facts are that Mrs. Susmita Mitter (hereinafter referred as 'patient') was under chemotherapy treatment of metastatic ovarian cancer. She was critical, in terminal stage and on ventilatory support. It was alleged that on 30/07/2014 night due to negligence and some technical lapses from the doctors in ICU, it caused death of patient.

(3.) Being aggrieved due to conduct of treating doctors, the Complainant initially filed the Complaint before the State Commission to claim Re. 1/- as compensation. The State Commission for want of pecuniary jurisdiction dismissed the Complaint with liberty to file fresh complaint before the appropriate forum. Thereafter, the Complainant filed a Complaint before the District Forum, Kolkata. According to the Complainant the value of the life of his wife could not be made, but was praying a token sum of Rs.1.00 (Rupee one) as compensation for the deficiency in service of the ICU doctor on duty.