K VENKATESHWARLU Vs. MANAGING DIRECTOR NAGARJUNA HOSPITAL

JUDGEMENT

(1.) Aggrieved and dis-satisfied by the order of the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad dated 8.9.2003 Shri K. Venkateshwarlu has filed this appeal. Case of the appellant :

(2.) Appellant was the Complainant before the State Commission. Shri Venkateshwarlu approached Dr. U. Venkata Ramana's Hospital Siromani Nursing Home, as he was getting pains and feeling weakness in both the legs after walking for a few yards. Dr. Venkata Ramana who is associated with Nagarjuna Hospital, Vijayawada advised him to approach the said hospital. He was admitted in the Nagarjuna Hospital on 21.2.1996 and he was advised to undergo MRI Test at Medwin Hospital, Hyderabad. Accordingly MRI was done on 24.2.1996. With this report the Complainant returned to Nagarjuna Hospital and surgery was conducted on 26.2.1996 by Dr. U. Venkata Ramana. After operation there was no improvement in his legs but on the other hand his two legs have become very weak day by day and it had become impossible for him to walk and even to attend his natural calls. Nagarjuna Hospital authorities advised the Complainant to go to Vellore Hospital where he underwent several tests and finally it was opined that the Complainant will not recover and is permanently handicapped due to the wrong surgery at the respondent hospital.

(3.) The appellant alleged that though the operation was not required, a major operation was done in the respondent hospital, causing permanent disability to him. Dr. U. Venkata Ramana who conducted the operation is an Orthosurgeon and not a Neuro-surgeon. As such, there is deficiency in the services of the respondent hospital. The Complainant was not duly or fully informed of the consequences of the operation and the risks involved therein.