J.C.MUDGAL Vs. A.K.SINGH

JUDGEMENT

(1.) This is the Complaint filed by Dr. J.C. Mudgal against the Fortis Hospital and two doctors for the alleged medical negligence.

(2.) The relevant facts are that, on 7/2/2005 the Complainant, Dr. J.C. Mudgal (hereinafter referred to as "the patient"), about 54 years of age, a medical doctor consulted Dr. A. K. Singh, the OP-1 for his complaints of back pain. On the next visit on 23/3/2005, the OP-1 advised surgical intervention by Spinal decompression and fusion with screws and rods.

(3.) Accordingly, on 30/3/2005, the Complainant was admitted in Fortis Hospital (OP-3), but it was alleged that no consultant visited him till the next day evening. Thereafter OP-2 examined him, advised investigation and the operation was planned in the morning on 1/4/2005. The patient was put on nil by mouth (NBM) from the night of 31/3/2005 after 11pm. It was alleged that on the day of operation there was casual approach of opposite parties, they did not verify the investigations. The patient was continuously kept on the stretcher for 7 hours from 8.30 am to 3.30 pm. The OP-1 came leisurely and told that the delay was due to one priority emergency operation. The OPs did not care for the severe discomfort and stress of patient for 7 hours .Thus it was serious deficiency in service of the OPs that the postponement of surgery could have been informed in the morning itself.