SEHEHERAZEDE JAVERI Vs. CARE HOSPITAL (QUALITY CARE INDIA)

JUDGEMENT

(1.) This is a claim of medical negligence by the widow and the son of late Mr. S.H. Javeri who is described in paragraph 2 of the complaint as a sixth generation leading jeweller of Hyderabad. He is stated to have been a person of considerable means and high social stature and used to reside in India for six months and remain abroad the other six months travelling to Switzerland and other countries in connection with his business affairs.

(2.) The complaint was argued by Mr. Sukumar Pattjoshi, learned Senior Counsel, who advanced his submissions on 10/1/2024 that is gainfully extracted herein under:

(3.) In support of his submissions Mr. Pattjoshi on 29/2/2024, when the arguments concluded, cited the following decisions, primarily on hospital associated infection, lack of informed consent and on the principles of medical negligence that are attracted on the pleadings, evidence and arguments advanced in this case: