PRADEEP KAUR DHILLON AND ORS Vs. NEENA RANI

JUDGEMENT

(1.) Smt. Neena Rani, (patient) the complainant, on 11.8.2013 underwent caesarian operation (LSCS), delivered a baby girl at Swami Premanand Hospital, G. T. Road, Mukerian. It was performed by Dr. Pardeep Kaur Dhillon, the medical officer/OP. She was discharged on 15.8.2013. The stitches were removed on 19.8.2013. At that time, she complained of bleeding per vaginum. The OP assured "nothing to worry". It will be cured shortly. Thereafter, on 7.10.2013, she got scanning USG done from Sukhmani colour Scanning Centre, Dasuya, which revealed a large haterogenous enchogenic mass of 40 x 34 mm. Her problem increased during same night, the OP/doctor was contacted, but she was shifted to Life Care Hospital, Talwara, Mukerian. The scanning was repeated by OP on 10.10.2013 from Crystal Diagnostic Centre. The report revealed echo rich area anterior to the endometrial cavity -uterine hematoma. The OP continued medical treatment. Thereafter, patient herself approached Dhami Nursing Home, Hoshiarpur and as per the medical officer, she got MRI done on 20.10.2013. It was diagnosed as "degradation products, possibility of sub-acute haematoma with retained products of conception (Placental Tissue". Therefore, she was referred to PGI or DMC, Ludhiana, on 25.10.2013, for further treatment. There, it was found that retained products of conception and she underwent treatment of VISE "Virtually Inspected Suction Evacuation".

(2.) Therefore, the complainant alleged that due to negligence on the part of OP, she suffered a lot and spent almost Rs. 2 lakhs, without any results. Hence, she filed a complaint before the District Forum, Hoshiarpur.

(3.) The District Forum partly allowed the complaint and directed the OP to pay a sum of Rs. 2 lakhs as compensation, Rs.27,287/- towards medical expenses and Rs.20,000/- as litigation charges.