PAWAN KUMAR GUPTA Vs. BIRENDER SINGH

JUDGEMENT

(1.) THIS order shall decide above mentioned three revision petitions which pertain to the same incident and arise out from the same common judgment rendered by the State Commission. Sh. Yogesh, the complainant in this case, fell down from the Cantilever/Chhajja and received multiple injuries and fracture in his leg on 2.4.1999, at about 4.00 p.m. He was taken to 'Aman Hospital', run by Dr. Pawan Kumar Gupta, O.P. 1. His right leg was plastered. The complainant was advised to come after 5 days. The complainant suffered a lot of pain, on 4.4.1999 and approached O.P. 1. However, O.P. 1 was not available in the hospital. The parties invited my invitation towards medical record, from Aman Hospital, which runs as follows:

(2.) THEREAFTER , the complainant was taken to Dr. Birendra Singh of 'Amrit Clinic', O.P. 2. O.P. 2 x -rayed the right leg of the complainant and then inserted a pin for hanging weight and also operated the leg of the complainant. O.P. 2 advised the complainant for blood transfusion on the next day, i.e., 5.4.1999. The second certificate is of Amrit Clinic. The relevant portion, rims as hereunder:

(3.) FATHER of the complainant took the complainant to Holy Family Hospital, New Delhi, as the complainant was in a precarious condition. Holy Family Hospital referred him to AHMS, New Delhi and from AIIMS, New Delhi, he was shifted to Safdarjung Hospital, New Delhi. There is record of Holy Family Hospital, the relevant para runs as follows: