HARBANS SINGH Vs. DEVI LAL PARIKH

JUDGEMENT

(1.) The present revision petition has been filed against the order dated 26.10.2012 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, 'the State Commission') in Appeal no. 287 of 2006.

(2.) The facts of the case as per the respondent/ complainant are that the respondent was suffering from Piles and for treatment of piles he consulted petitioner no. 1/ opposite party no. 1 herein (Dr Harbans Singh) who suggested for Cryosurgery treatment and the respondent was admitted by petitioner no. 2/ opposite party no. 2 Kothari Medical and Research Institute (in short, 'Medical Institute'). The respondent informed Dr Singh before admission for treatment that he was suffering from Haemophilia. (Note: In Haemophilia disease the bleeding does not stop due to deficiency of cells in the blood. This can be stopped by factor VIII injection only).

(3.) The respondent was admitted on 11.02.2003 for piles and was operated by Cryosurgery. The respondent remains admitted till 15.02.2003 for treatment and after that he was discharged even though the bleeding had not stopped at that time. The respondent was told that medicines had been given and bleeding would stop. The respondent spent about Rs.5,000/- on the treatment. After discharge, the respondent was taking medicines at home but the bleeding did not stop, the respondent contacted Dr Singh on 17.02.2003 and he prescribed medicines which the respondent took. Even then there was no relief and again he contacted Dr Singh on 22.02.2003 and he advised for blood transfusion.