SUKUMARI SAHU Vs. TATA MEMORIAL HOSPITAL

JUDGEMENT

(1.) This is a case of alleged medical negligence against Tata Memorial Hospital, Mumbai and its Doctors in treating terminally ill 15 years young boy suffering from blood cancer who died within a few days after his admission in the Hospital. Facts of the Case:

(2.) The undisputed facts of the case are as follows : Complainants, Smt. Sukumari Sahu and Shri Harihara Sahu are residents of village-Begunia, Distt. Khurda, Orissa and are parents of Subhasis Sahu (patient), the deceased. Complainant's son developed high fever and could not be cured in their native village. He was shifted to Bhuveshvar Hospital on 28.3.1996 and the blood report revealed that his neutrophil counts had gone down. Accordingly he was shifted to SEB Medical College Hospital, Cuttack on 30.3.1996 and was admitted as an indoor patient. As the doctors of SEB Hospital could not cure him they referred the case to Dr. S.H. Adwani, Head, Department of Oncology, Tata Memorial Hospital, Mumbai. He was under treatment of Tata Memorial Hospital, Mumbai from 3.4.1996 under the guidance of Dr. S.H. Adwani and the team of Doctors, namely, Dr. S.K. Sahu and Dr. Suresh Pai who were assisting him. Unfortunately the patient died on 7.5.1996.

(3.) The case came up for hearing on 20.4.2005 on which date learned Counsel for complainant and opposite parties were heard.