DEBRAJ Vs. STATE OF ORISSA

JUDGEMENT

(1.) The question of maintainability which is taken up as a preliminary point is disposed of as follows: it was urged by the learned Counsel appearing for opp. parties 3, 5 and 6 that for the purpose of determining as to whether the petitioners are consumers and in that matter whether the dispute raised by the petitioners is a consumer dispute within the meaning of the Act, the averments made in the application alone may be looked into. In other words, the question of maintainability of the case was required to be decided on the case pleaded by the petitioners alone without referring to the disputed questions of fact.

(2.) The petitioner No.1 is the father of deceased Padmalaya whose husband is petitioner No.2. Petitioners 3 and 4 are the minor son and daughter of Padmalaya aged 3 years and 1 year respectively, who are represented through their father-guardian, the petitioner No.2. The petitioners have claimed compensation of Rs.7,45,000/- for the death of Padmalaya alleging that she died due to the negligence of the treating physicians. According to the petitioners, Padmalaya was admitted to the Headquarters Hospital at Polangir for treatment of breathlessness with pain in chest on 6.5.1993. She was kept under the treatment of Dr. Jagannath Panda and Dr. Chittaranjan Das, who diagnosed heart disease to be "anaemic heart patient". While in the hospital blood transfusion was given to her on 15.5.1992 and 18.5.1992 and she was also given some other injections. On 19.5.1992 at about 8 a. m. Dr. Jagannath Panda discharged her from the hospital though the same was protested by the petitioners and other attendants that she had not recovered fully by then. During the same night on 19.5.92 Padmalaya became restless and some erruptions all over her body appeared. Some parts of her body also turned bluish for which in the morning of 20th of May, 1992 it was reported to Dr. A. N. Mishra, A. D. M. O. who advised to take the patient to the Out-door. The Doctor in charge of the Out-door prescribed some medicines and advised that if the medicines prescribed by him do not respond she should be admitted to the hospital again. As her condition again thereafter she was admitted to the hospital at about 1 p. m. on that day. It is alleged that according to the opinion of the Doctors, this deterioration of the patient was due to clotting of blood following the earlier blood transfusion. The petitioners 1 and 2 insisted for referring the patient to V. S. S. Medical College and Hospital, Burla. But the treating Doctor (Dr. Jagannath Pande) declined to do so. As per the advice of the Doctor further blood for transfusion was arranged on 21.3.1992. But the same was not given to the patient. On 23rd of May she was given a bottle of salims mixed with other medicines. But it resulted in strong reaction with burning sensation all over the body. Dr. Pande then advised to take E. C. G. which was taken by Dr. Radheshyam Bhausink in the said hospital. Since the patient did not show any sign of improvement she was removed to V. S. S. Medical College and Hospital, Burla as, according to the petitioners, there was no co-operation from the authorities of Bolangir Hospital. At any rate, the patient reached Burla Medical at about 5 a. m. on 24.5.92 and she was under treatment of Prof. Bimal Kar. She was given treatment as prescribed by the Doctor and was ultimately removed to the Cardiology Department on 27.5.92. By that time both the hands of the patient were paralysed. By continuous treatment her left hand was almost cured, but right hand did not show much improvement. There was a suggestion for amputation of her right hand, but the same was not possible in view of the condition of her body, as per the opinion of the Doctors. From 8.6.92 the condition of the patient become very serious which, according to the Doctors' opinion, was due to the clotting of the blood in the brain. Inspite of all treatments that were given thereafter, the patient breathed her last at about 10 p. m. on 9.6.92.

(3.) The Doctors in the Headquarters Hospital of Bolangir who had treated the patient as well as the Superintendent of V. S. S. Medical College and Hospital, Burla have been impleaded as opp. parties as the petitioners' case is that it is due to the deficiency of services rendered by these Doctors the valuable life of the patient was lost.