DARYAB SINGH Vs. MEDWIN HOSPITAL

JUDGEMENT

(1.) The instant Revision Petition is filed against the Order dtd. 29/11/2010 of the State Commission, Hyderabad in First Appeal No.879 of 2008 whereby the appeal preferred by the Complainant/Petitioner against the Order of District Forum dtd. 30/11/2007 was dismissed.

(2.) Brief facts that; Anitha Singh the wife of petitioner ( herein referred to as 'Patient') underwent Caesarian Operation at about 11 p.m. on 19/10/1997 and delivered a female baby. It was performed by Dr. Dr.Rooma Sinha / Respondent No.2 under General Anesthesia. It was alleged that after the operation her condition became critical and she was kept in ICU. She remained unconscious on ventilator for 90 days, but there was no improvement. The hospital authorities refused to consult some specialist in Pulmonary medicine and Cardiology. Lastly the OPs informed that patient may not recover.

(3.) Being aggrieved the complainant/ petitioner filed Consumer Complaint No.7/1998 before the Consumer Forum-I, Hyderabad and prayed compensation and sought the directions to the respondents to shift the patient to any other hospital.