GEETA KUMARI Vs. DR AMIT MUKHERJEE

JUDGEMENT

(1.) Consequent upon bifurcation of State, the record of this complaint has been received from State Consumer

(2.) The facts of this case are not very much in serious disputes which may be noticed with utmost brevity for the disposal of the complaint. The sum and substance of the allegations of the complainant against the opposite party Dr. amit Mukherjee is that the complainant Geeta Kumari was brought in the clinic of opposite party Dr. Mukherjee on 20.6.1994 with a complaint of low backache with progressive weakness. It is further alleged that the complainant was suffering from Neuro problem, even then, the opposite party treated her without any report of X-ray lumber region, resultingly she became completely handicapped.

(3.) On being noticed, the opposite party appeared and filed his response denying the allegations made against him and further alleged that he has not treated the complainant but merely after doing myelogram test, wherefrom a complete block was found in the lumber level. It is further alleged that cervical puncture is necessary to delineate the upward extend of the block which was found at T-9 and accordingly Cervical puncture was done when it was detected a block at D-9 and accordingly referred the patient to Dr. Prakash Chandra, a reknowned Neuro Surgeon of Ranchi, Keeping in view the nature of disease. Before myelography test, Gassex Tablet and Dulcolax tablet was advised in order to clear the belly. The myelography was done on 27/6/1994 and accordingly the patient was referred to Dr. Prakash Chandra.