USHA BANSAL NURSING HOME Vs. PRITAM SINGH

JUDGEMENT

(1.) Both the Fora below have decided the case against the above said petitioners namely, Usha Bansal Nursing Home Pvt. Ltd. & Anr. Sh. Pritam Singh, Complainant developed a boil on his little finger of right hand. He was operated upon without taking the sufficient precautions on 11.01.2001. Ex-CW-2/A is the report of the Lab. dated 11.01.2009. Ex.CW-1/B is Lab. Report regarding Blood Sugar level 305mg. and blood urea 38 mg. This is an admitted fact that thereafter the patient was treated by another Dr. Sanjay Mishra. It transpired that it was a case of gangrene and it occurred due to the fact that the complainant was a diabetic. His little finger had to be amputated on account of setting in of gangrene therein. The complainant had to spend a lot of amount in the sum of Rs.2,000/- earlier and Rs.70,000/- due to the above said treatment.

(2.) He filed a complaint before the District Forum. The District Forum the complaint. It held that the OPs 1, 2 and OP-3 (United India Insurance Company Ltd.) are jointly and severally liable. OP-3 was directed to pay total amount of Rs.1,50,000/- within a period of two months, else it it will incur interest @ 71/2% per annum.

(3.) The State Commission dismissed the appeal.