ANIL VERMA Vs. DEVENDRA TRAUMA & GENERAL HOSPITAL

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioner.

(2.) The short delay of 23 days in filing this Revision Petition is condoned.

(3.) Brief facts are on 17/1/2014, the Complainant - Anil Verma (for short 'the patient') underwent few laboratory tests alongwith test for Hepatitis-B (HbsAg) in Dr. Devendra Trauma and General Hospital (for short 'the hospital'), Mathura. The Pathologist - Dr. Shikha Vyas informed HbsAg positive and demanded Rs.20,000.00. He informed that it was serious disease like AIDS and the treatment is available only in the OP hospital. Therefore, it was shock to the Complainant, his BP shot up and he suffered mental agony. As the patient could not deposit Rs.20,000.00, the OP Dr. Devendra Kumar referred him to RG Kar Medical College, Kolkata. Immediately on 21/1/2014 the patient started his treatment at Kothari Medical Centre, Kolkata. He underwent the test again and found that it was negative. Thus, being aggrieved by the wrong report issued by the OPs, the patient filed a complaint before the District Forum, Mathura.