CHAMPABEN BABULAL Vs. C U SHAH MEDICAL CENTRE

JUDGEMENT

(1.) The appellant is the original complainant who had received some injury and was referred to Gandhi Hospital under police yadi which is a Government Hospital.

(2.) According to the submission of Mr. Raval, the learned Advocate for the appellant, the government hospital did not treat the patient on the ground that X-ray machine was not in working order and referred the case to the C. J. Hospital, the respondent herein. It appears that the case was registered and Rs.9/- as bed charge has been taken. However, for no treatment the hospital charged MLC charge ofrs.200/-.

(3.) The learned Advocate appearing for the appellant further states that advance Medico Legal Case charges are taken from the patients on the ground that if the case is filed in the Court, the attending doctor has to attend the Court, and, therefore, hospital has decided to charge a fixed cost of their future medical service. We do not find any reasons as to why a hospital which does not render any other service, can charge a substantial amount of Rs.200/- from a poor and injured patient on the aforesaid ground.