SATISH CHANDRA VERMA Vs. RIKIN S SHAH

JUDGEMENT

(1.) The present Complaint has been filed under Sec. 21 of the Consumer Protection Act, 1986 (in short, the 'Act, 1986') by the Complainant - Satish Chandra Verma against the OPs - Sterling Hospital and its four doctors for the alleged medical negligence seeking Rs.5.00 Crore compensation.

(2.) The facts which led to the filing of this complaint are that on 13/7/2012, the complainant herein who is an IPS officer, suffered a fall which resulted in suffering a Basicervical fracture of Left Femur Neck. On the next day he got himself admitted to Sterling Hospital. On the same day he was operated for Fixation of Basicervical fracture wherein surgical implants of- Dynamic Hip Screw (DHS) and Plate + CC screw were fixed in his left hip. Two days after the surgery on 16/7/2012 , a post-operative X-ray was taken wherein the status of the surgical condition of the complainant was noted as "Upper shaft of femur appears normal". Complainant was thereafter discharged on 18/7/2012 with follow-up instructions.

(3.) On 23/8/2012, the complainant visited Sterling Hospital for a follow-up and the X-ray was done. Dr. Sanjay Patel (OP-4) who was a consultant Radiologist reported that "Visualized upper shaft of femur appears normal".