RACHNA KHOSLA Vs. DAYANAND MEDICAL COLLEGE & HOSPITAL

JUDGEMENT

(1.) The instant Appeal has been filed by the Appellants - Complainants against the Order passed by the State Consumer Disputes Redressal Commission, Chandigarh (hereinafter referred to as the "State Commission ") in Consumer Complaint No. 101/2014, wherein the Complaint was dismissed.

(2.) Briefly stated facts are that a Civil Contractor, Mr. Sanchit Khosla (since deceased, hereinafter referred to as the "Patient ") was a healthy person except having occasional minor psychiatric problems for 7 to 8 years. On 24/1/2011, he consulted one senior psychiatrist, Dr. Rupesh Chaudhari, (hereinafter referred to as the "Opposite Party No. 2 ") at Dayanand Medical College and Hospital, Ludhiana (hereinafter referred to as "DMC/Opposite Party No. 1 ") for routine check-up. After examination, he advised the patient for admission in the hospital, but the patient and his attendants were reluctant for hospitalisation. However, because of pressure and derogatory words used by the Opposite Party No. 2, the patient was admitted in the psychiatric ward at DMC on 1/2/2011. The routine blood tests and ECG were found to be normal. It was alleged that though the condition of the patient was normal, the Opposite Party No. 2 unnecessarily started giving him heavy doses of medicines, the patient remained drowsy throughout hospitalisation which subsequently led to the death of the patient.

(3.) The Opposite Parties filed their written version and denied any negligence during treatment of the patient.