K. RANGA RAO Vs. SHAIKH DADOO SAHEB

JUDGEMENT

(1.) This revision is filed against the impugned order dated 20.03.2013 passed by the State Consumer Disputes Redressal Commission, (in short, 'State Commission') at Hyderabad, Andhra Pradesh in FA/663/2011.

(2.) The deceased, Sheikh Hasina, (Patient) daughter of the Complainant Shaikh Dadoo Sahib, consulted the Petitioner/OP Dr. K. Ranga Rao, on 27.07.2008, for severe abdominal pain. The OP examined her on OPD basis, and thereafter, on 28.09.2008, again when she complained of unbearable pain in the abdomen, contacted the OP, who advised the Complainant, for the Scanning report (USG) from Dr. Jaya Kishore, the Sinologists, from Ongole. The Complainant took her for USG to Dr. Jaya Kishore, who did the ultrasound, on 29.9.2008 and telephonically informed the OP. Thereafter, Dr. Jaya Kishore, advised the Complainant to take the patient to Srinivasa Hospital. There, Dr. PSM Prasad examined her and examined the USG report. He informed the Complainant about the serious condition of his daughter, and advised him to take her immediately to Andhra Hospital, Vijayawada. In furtherance, the doctors at Andhra Hospital, examined her and advised to shift her when accordingly, she was shifted by ambulance to Nagarjun Hospital, Vijayawada, for better treatment. Thereafter, treatment was started, however her condition deteriorated, and she expired around 9 pm, on 29.09.2008. On the basis of USG report, Dr. Prasad's opinion and the prescriptions of Nagarjun Hospital, the Complainant alleged negligence on the part of OP, for delay in diagnosis and referral. Hence, a complaint before the District Consumer Disputes Redressal Forum, (in short, District Forum') in CC/41/2009 at Ongole was filed for compensation.

(3.) The District Forum on consideration of pleadings and evidence directed the Petitioner/OP to pay Rs.50000/- as compensation and Rs.5000/- for costs of litigation, the State Commission dismissed the appeal filed by the OP and confirmed the order of the District Forum.