HARISHBHAI SHAMJIBHAI Vs. D C GOHIL

JUDGEMENT

(1.) Brief facts relevant to this revision are that, on 28.5.1997,Shamjibhai herein referred as "patient" (since deceased), took treatment for pain in throat from OP Dr. D. C. Govil, an Ayurveda specialist. The doctor gave him some medicines and injection. On the next day, OP doctor prescribed few medicines and advised him to rub ice on the site of injection. But, no avail, hence, on 30th May, 1997, the patient approached Dr.Dinesh Bhat at Jamnagar, who referred him to a surgeon, Dr. Pankaj Shah, for opinion and further treatment. Dr. Shah opined that the OP/doctor has not taken care while giving injection. Hence, it led to infection, septicemia and gangrene in the hip and whole body. Ultimately, on 10.6.1997, the patient had died.

(2.) Therefore, the complainant No.1 Ramaben, the wife of deceased, along with her two sons, Harishbhai and Narendrabhai filed a complaint before the District Forum, Rajkot claiming compensation of Rs. 3 lakhs with 18% interest from the OP..

(3.) The District forum allowed the complaint and ordered the OP to pay Rs.96,000/- with interest @9% p.a. from the date of complaint and Rs.5,000/- as costs.