REENA DEVI Vs. NAVJEEWAN HOSPITAL AND DIAGNOSTIC CENTRE

JUDGEMENT

(1.) The main question in this petition swirls around, "Whether the OP Doctor performed D & C properly? Whether she has acted as per the standards of Medical Practice? Was it a medical negligence?"

(2.) Facts in Brief:

(3.) The District Forum allowed the complaint and directed the OP to pay Rs.101000/- to the complainant.