LAWS(NCD)-2023-4-24

BARNALI CHOWDHURY Vs. WOODLANDS MEDICAL CENTRE LTD.

Decided On April 03, 2023
Barnali Chowdhury Appellant
V/S
Woodlands Medical Centre Ltd. Respondents

JUDGEMENT

(1.) The present Complaint has been filed under Sec. 21 of the Consumer Protection Act, 1986 by Smt. Barnali Chowdhury (Complainant No. 1) and her son - Master Samanway Chowdhury (Complainant No. 2) against the Woodlands Medical Centre, Kolkata (for short 'Woodland Hospital - OP-1), Dr. Rajesh Jindel, Oncologist In charge (OP-2) and Dr. Sanjay Patwari, Anesthetist (OP-3) for alleged medical negligence causing death of Kuntal Chowdhury due to administration of Vincristine intrathecally.

(2.) The Complaint:

(3.) Defense: All the OPs have filed their respective Written Versions.