BASANTA MOHAPATRA Vs. ANURADHA MITTAL

JUDGEMENT

(1.) This Complaint has been filed by the parents of a 9 year old child, Ms. Ananya Mohapatra who lost her life on account of being affected with Dengue fever. The Claim Petition alleges negligence on the part of the Opposite Party No.4 Shanti Gopal Hospital as well as gross medical negligence on the part of the Opposite Party No.l, Dr. Anuradha Mittal under whose treatment Ms. Ananya was admitted at the Opposite party No.4 Hospital.

(2.) The background of the case is that on 2/10/2013 Ms. Ananya is stated to have been suffering from mild fever and taken by her parents for treatment to Dr. Bharti Jha who advised them for getting a urine test conducted for a suspected infection.

(3.) On 3/10/2013 the Complainants took their daughter to the Opposite Party No.l who prescribed some medicines relating to cough and cold and other symptoms of fever looking to the body temperature of the patient which was on the higher side. A copy of the prescription indicating the medicines to be administered is Annexure P-3.