RAJKUMARI Vs. R. SINGH

JUDGEMENT

(1.) Anaesthesia negligence involves complex anatomical structures, metabolic parameters and medication analysis. Injuries sustained as a result of negligent administration of anaesthesiology or lack of proper monitoring often require extensive medical treatments, and can affect an injured patient for the rest of their lives.

(2.) The relevant facts in brief that, the complainant, Smt. Rajkumari (patient) underwent cesarean section (LSCS) delivery on 15.6.2001 and a healthy male child was born. She was operated by Dr. (Smt.) R. Singh, a gynecologist in association with Dr. S.G. Dandekar, as anesthetist. The complainant alleges that the consent for the LSCS was given under pressure from OP. She remained admitted in the hospital till 21.6.2001. After operation when the complainant regained unconscious, she felt numbness in her right leg for which she told the OPs, who assured that at times, such things happen and she will be alright after 2-4 months. The OP-1 advised few medicines and also suggested the complainant to meet her husband, Dr. Surjeet Singh, who was an Orthopedic Surgeon. Despite the medicines and the special shoes, as advised by Dr. Surjeet Singh, there was no improvement. Hence, she went to OP-1 again in December, 2001, but the OP 1 refused to treat her any further. Thereafter, the complainant took treatment from different hospitals like at NTPC Hospital by Dr. Nand, and at MMI Hospital, Raipur, where EMG test was conducted. The doctors at MMI hospital advised another surgery but due to financial incapability, she could not opt for the further treatment. The treating doctors opined that the deformity and numbness in her right leg was due to negligence in administering Anesthesia and conducting cesarean section by OPs. The complainant's main allegations against OPs that :

(3.) The State Commission after hearing both the parties and taking into consideration the evidence, the expert witnesses, dismissed the complaint.