C. VIJAYAKUMAR Vs. AMRITHA INSTITITE OF MEDICAL SCIENCE

JUDGEMENT

(1.) The Appellants have filed the instant Appeal under sec. 19 of the Consumer Protection Act, 1986 (in short "the Act"), against the impugned Judgment and Final Orders dtd. 6/11/2015 passed by the Kerala State Consumer Disputes Redressal Commission, Sisuviharlane Vazhuthacadu Thiruvananthapuram (hereinafter referred to as the "State Commission") in C.C. no. 15/2008, whereby the State Commission dismissed the intervention application filed by the appellants herein.

(2.) The Appeal has been filed by the family members of the deceased, Appellant No. 1 and 2 are the mother and father of the deceased, Appellant No. 3 is husband and Appellant No. 4 is the son of the deceased.

(3.) Ms. Laxmi Anil (since deceased, hereinafter referred to as the 'patient'), the wife of Mr. Anil Kumar, was undergoing treatment for renal failure from 15/7/2004 at Government Medical College Thiruvananthapuram. She was also diagnosed as suffering from pericardial effusion, therefore, she was advised to take treatment at a higher center. Therefore, the patient was discharged and on 13/9/2004, got admitted in Amrita Institute of Medical Sciences and Research Centre (hereinafter referred to as the 'Opposite Party No. 1 / Respondent No. 1 - AIMS Hospital'). At the time of admission, she disclosed complete medical history to the doctors along with previous treatment records. She was advised for dialysis for renal complaint and suggested kidney transplantation at a later stage.