USHA MUKHI Vs. SEEMA DESWAL

JUDGEMENT

(1.) This Order shall decide both the Revision Petitions which have been filed against the order dtd. 15/3/2017 passed by the State Consumer Disputes Redressal Commission, Haryana (hereinafter referred to as the 'State Commission') in First Appeal No. 1051/2015, wherein the Appeal filed by the Complainant was allowed.

(2.) For the convenience, the parties are referred to as stated in the Complaint and the facts are drawn from RP No. 2350 of 2017.

(3.) The case of the Complainant - Seema Deswal (patient) that during her pregnancy, she was under consultation of Dr. Usha Mukhi (OP-1), who performed USG seven times, but for earlier six occasions, the OP-1 could not detect the congenital abdominal wall defect. It was alleged that the OP-1 was not a qualified Radiologist and even she did not seek opinion from any qualified Radiologist for USG to defeat congenital anomaly. She continued such abnormal pregnancy and avoided unnecessary sufferings and expenses for the treatment. Being aggrieved, the Complainant filed the Complaint before the District Forum, Sonepat.