S MURALIDHAR Vs. BASAPPA MEMORIAL HOSPITAL

JUDGEMENT

(1.) The complainants have filed this complaint claiming damages of Rs.10,00,000/- from O. Ps. alleging negligence in the treatment.

(2.) The facts in this case are follows : the complainant-I approached O. P.1 for treatment for the fracture which he suffered in the accident on 31.12.1995. O. P.1 advised the complainant-1 to get himself admitted in the said hospital for treatment. On the said advice the complainant-1 got himself admitted as in-patient in O. P.1 hospital on 31.12.1995. On 2.1.1996 O. P.1 directed complainant-1 to bring his close relatives to donate blood since the complainant blood group was found to be 'o' positive. Accordingly the complainant had brought 4 persons by name Adishesha, Ganesha, Sathyanarayana and Sridhar whose blood group was found to be 'o' positive as per the pathology report given by O. P.1 hospital. The blood drawn from the above 4 persons was transfused into the body of the complainant-1 when he underwent an operation on 3.1.1996 of his right thigh and K-nailling with bone grafting.

(3.) Immediately thereafter, the com-plainant-1 developed jaundice and, therefore, he could not be operated on his right arm in O. P.1 hospital. The complainant-1 was discharged on 16.1.1996 on the advice of O. P.1.