J.S. SIDHU Vs. ASHOK BHANDARI

JUDGEMENT

(1.) This Order shall decide all the above Revision Petitions filed against the common order dtd. 21/3/2017 passed by the Punjab State Consumer Disputes Redressal Commission, Chandigarh (in short, the 'State Commission') in First Appeal Nos. 1000/2015, 1001/2015 and 1004/2015.

(2.) For the convenience, the parties are being referred to as stated before the District Consumer Disputes Redressal Commission Forum (in short the 'District Forum') Amritsar. The facts are drawn from RP Nos. 1391-1393 of 2017.

(3.) Brief facts are that on 2/7/2011 the Complainant's son, Rupesh Bhandari (for short 'patient') was admitted to Parvati Devi Hospital (OP-2) in Amritsar. He was examined by Dr.J.S.sidhu (OP-1) and made provisional diagnosis of Acute Viral Hepatitis. Accordingly, conservative treatment was started for Hepatitis (type A, B, C and E). On 3/7/2011 and 5/7/2011, for 2nd opinion the Gastroenterologist Dr. Harpreet Singh, examined the patient and correctness of treatment given by OP1. The test reports revealed positive for Hepatitis A. On 6/7/2011 the patient developed symptoms of irritability, which was a sign of hepatic encephalopathy led to fulminant hepatic failure. The OP-1 advised and shifted the patient to Fortis Escorts Hospital. It was alleged that the OP-1 administered more medicines and failed to diagnose renal failure. The patient remained in the hospital and died after 39 days, on 13/8/2011. Being aggrieved by the negligent treatment of OPs, the Complainant filed the Consumer Complaint before the District Forum.