MAYA DEVI Vs. SANTOKBA DURLABHJI MEMORIAL HOSPITAL

JUDGEMENT

(1.) The peculiar facts emerging from both the Appeals are that the claimants are two parties and filed two separate Complaints before the State Commission, Jaipur against the Opposite Parties (the hospital and doctors) for alleged medical negligence, which caused death of Mr. Sanjay (for short the 'Patient').

(2.) The first Complaint CC No. 76 of 2017 of alleged medical negligence was filed by Shivadayal Paliwal and Susheela Paliwal, who were parents of the deceased. The Complaint was allowed by the State Commission vide Order dtd. 14/11/2018 and directed the OP-1 & 2 to pay Rs.50.00 lakh to the Complainants (parents of the deceased) along with the interest @ 9 % from 12/7/2017.

(3.) Being aggrieved, the OPs - 1 and 2 filed the First Appeal (F.A. No. 2247 of 2018) and challenged the Order of the State Commission.