RAVINDER SOOD Vs. BALA DEVI

JUDGEMENT

(1.) The facts in brief are that, Dr. Ravinder Sood ( OP) performed hysterectomy operation of Smt. Bala Devi, the complainant/ patient on 2.11.2001. Thereafter, she started some urinary problems, the OP on 4.11.2001 referred her to Rajindera Hospital, Patiala, who further referred her to PGI Chandigarh. The patient remained in PGI from 23.2.2002 to 2.5.2002 under treatment of Dr. S. K. Singh, Urologist, who noticed that there was a cut in the ureters of the complainant due to previous hysterectomy operation. Hence, complainant alleged that there was damage to both of her kidneys due to deficiency in service and negligence of OP. Hence, the complainant filed a complaint before the District Forum, Kaithal on 14.8.2002 and claimed total compensation of Rs.5,00,000/-.

(2.) The District Forum, Kaithal allowed the complaint on 10.3.2006 and directed the OP to pay a sum of Rs.80,000/- as a compensation and Rs.10,000/- towards mental agony including costs.

(3.) Aggrieved by the order of District Forum, OP preferred first appeal No. 951 of 2006 before the State Commission, Haryana. Appeal was dismissed on 14.09.2009.