G. RAJENDRA Vs. CITY HOSPITAL

JUDGEMENT

(1.) Complainant G Rajendran, together with his three minor children, filed Consumer Complaint No. 123/2001 against City Hospital, Shimoga with three of its doctors (OPs 1 to 4), Kasturba Hospital, Manipal (OP-5) and New India Assurance Co. (OP-6). The matter arose out of hospitalisation of his wife at OP-1 on 2.7.2000, where she delivered her third child, a normal healthy baby. She underwent Tubectomy operation in the same hospital on 4.7.2000, after which she allegedly lost her consciousness. She was shifted to OP-5 hospital on 5.7.2000 in a vegetative state and was discharge on 2.2.2001, in a 'hopeless state'. Later she died at home on 8.6.2002.

(2.) The complaint petition, filed prior to her death, before the Karnataka State Consumer Disputes Redressal Commission states that

(3.) The State Commission, in its order made subsequent to death of Mrs Manjula, allowed the complaint and directed the OPs (excluding OP-5) to pay compensation of Rs.2 lakhs with 6% interest from the date of the complaint. Both sides have challenged this verdict. In FA/54/2006, the complainant have sought enhancement of the awarded amount to Rs 18.99 lakhs and interest to 12%. On the other hand, in FA/63/2003 the OPs have sought setting aside of the award made in the impugned order.