REENA BANSAL Vs. MEENAKSHI MISHRA

JUDGEMENT

(1.) The Present Complaint had been filed by Reena Bansal (Complainant No. 1) and her husband Manoj Bansal (since deceased) (Complainant No. 2) and her father-in-law Dr. B.R. Bansal (Complainant No. 3) hereinafter referred to as the 'Complainants' against Jha Hospital, Maternity Surgical and Ultrasound Centre (for short 'Jha Hospital')- Dr. Meenakshi Mishra-D.G.O. (OP No. 1) and Dr. Anupam Singh-Anaesthetist (OP No. 2) hereinafter referred to as the 'Opposite Parties' for alleged medical and deficiency in service on the part of Opposite Parties which resulted in the removal of the uterus of Complainant No. 1.

(2.) The Complaint:

(3.) Defence: