LAWS(NCD)-2014-4-9

MADAAN SURGICAL & MATERNITY HOSPITAL Vs. SANTOSH

Decided On April 01, 2014
Madaan Surgical And Maternity Hospital Appellant
V/S
SANTOSH Respondents

JUDGEMENT

(1.) THE present Revision Petition being filed against the impugned order dated 17.05.2012 of the State Consumer Disputes Redressal Commission, (in short, 'State Commission ') Haryana, whereby the compensation awarded by District Consumer Disputes Redressal Forum, (in short, 'District Forum '), Sonepat was upheld.

(2.) IN brief, the Complainant Smt. Santosh went to Madaan Surgical and Maternity Hospital, the OP -1 and Dr. Sushma Madaan, the OP -2 did her Ultra -Sonography (in short ''USG '') on 17.08.2000. The OP -1 told the complainant that the child has died and dried in the uterus. Thereafter, the Complainant went to Maharaja Agrasen Hospital, who referred her to Madhumita Diagnostic Centre/ OP -3, for another USG. On 18.08.2000, OP -3 performed USG and reported as no evidence of pregnancy, no mass, no free fluid seen in pouch of Douglas, urinary bladder is normal. Thus, alleging it a case of medical negligence and deficiency of service the Complainant filed a complaint before District Forum.

(3.) AGGRIEVED by the order of the District Forum the OP 1 and 2 filed the First appeal before the State Commission, it was dismissed.