HEMA GADODIA Vs. CALCUTTA MEDICAL RESEARCH INSTITUTE

JUDGEMENT

(1.) THERE is no appearance on behalf of the respondents Nos.4 and 7, both of which are reported to have been served. The service is, therefore, now complete in this matter.

(2.) THIS appeal is directed against the order of the State Commission dated 06 -02 -2014 whereby the complaint filed by the appellant was dismissed for want of pecuniary jurisdiction.

(3.) THE case of the complainant in nutshell is that her father, Mr. Binod Gadodia was admitted in Calcutta Medical Research Institute on 20 -05 -2009 complaining of chest pain. He was transferred from the aforesaid hospital to B.M. Birla Research Heart Centre on 25 -05 -2009. Coronary Artery Bypass Graft Surgery was performed on the father of the appellant at B.M. Birla Research Heart Centre and he was discharged from there on 29 -06 -2009. He was, however, again admitted to the aforesaid hospital on 28 -07 -2009. Later, he was discharged from the aforesaid hospital. The case of the complainant/appellant is that on both the occasions her father was forced to take discharge from B.M. Birla Research Heart Centre. This is also the case of the complainant that her father was admitted three times to B.M. Birla Research Heart Centre. He was readmitted to ILS Hospital on 23 -08 -2009. According to the complainant/appellant her father was admitted four times to ILS Hospital. Thereafter he was taken to NG Nursing Home on 25 -12 -2009 and discharged from there on 07 -01 -2010. He was admitted to Columbia Asia Hospital on 04 -02 -2010 and thereafter to N.G. Nursing Home. The father of the complainant was then admitted to Gamma Health Care Pvt. Ltd., followed by his admission to Bellevue Nursing Home on 17 -08 -2010. He was lastly admitted to Sunflower Nursing Home on 24 -09 -2010. Alleging deficiency in the services rendered to him by the opposite parties the following reliefs were claimed in the complaint.