SUDHEENDRA MEDICAL MISSION HOSPITAL Vs. KENNAN V R

JUDGEMENT

(1.) This revision petition has been filed against the order of the State Commission, Kerala, whereby the State Commission set aside the order of the District Forum and allowed the appeal. The facts in brief which led the complainant to approach the District Forum are as under :

(2.) The complainant who was suffering from fever admitted in the hospital of the opposite party on 15.7.1997. On the next day, i.e. 16.7.1997, the complainant was shifted to CCU at the advice of the doctor treating him. On that day, at about 4.00 p.m. the complainant became suddenly violent and pushed everyone, reached the third floor and jumped down from there, as a consequence he got multiple injuries. Keeping in view the condition of the patient, the patient was referred to Medical Trust Hospital, Ernakulam. He had undergone prolonged treatment. As a result of the accident he had lost his vision of his left eye. Alleging negligence on the part of the opposite parties, the complainant approached the District Forum claiming a sum of Rs. 4,24,573.54. It may be mentioned here that the mother of the patient is an employee of the hospital.

(3.) In response to the notice issued, the opposite parties filed their written version denying all the allegations made in the complaint against them.