SUPERINTENDENT, ROYAPETTAH GOVERNMENT HOSPITAL ROYAPETTAH GOVERNMENT HOSPITAL, ROYAPETTAH, CHENNAI Vs. R. LAKSHMI THE DIRECTOR & SUPERINTENDENT, WIFE OF V. RAVI, NO. 20, MANNADIAMMAN KOVIL STREET, ADAMBAKKAM, CHENNAI

JUDGEMENT

(1.) The complainant's son, aged about eight years, suffered fracture of his left wrist on 16-01-2006. He was taken to nearby hospital at Guindy. After first aid treatment, he was advised for further treatment from other hospital. As complainant was poor, he took his son to Royapettah Government Hospital, Chennai (OP). The on duty doctors of Ortho Department applied plaster of Paris (POP) to his injured hand. On 18-01-2006, the patient had more pain, was taken to OP-hospital, the doctors removed the POP little bit and gave injection. On 20-01-2006 again, the patient went to the OP-hospital, after X-ray, doctors applied the plaster again and gave some medicines, but the doctors ignored the complainant's say that the child was crying through the night due to severe pain. On the next day i.e. on 21-01-2006 the complainant noticed some smell coming from the bandage. Her son started crying loudly with severe pain. The pus was coming out, patient was taken to the nearest Sarathy Nursing Home. The doctors there advised to take him to OP-hospital where he took treatment initially. Hence, the complainant took her son to the OP-hospital in the night about 8.00 P.M.. The doctors did not care despite several requests of the complainant and her relatives. Finally in the midnight at about 1:00 A.M., the doctors removed the bandage and advised the complainant to take her son to Government General Hospital, Chennai. Accordingly, the patient was immediately taken to Government General Hospital, Chennai. The doctors there examined the patient and opined that Royapettah General Hospital doctors had applied POP which blocked the circulation of blood; therefore, the left hand was decomposed. To save the life of the child, doctors at Chennai hospital amputated the left hand of the patient. Therefore, alleging negligence and deficiency in service on the part of the doctors at OP-hospital, the complainant filed a complaint before the Tamil Nadu State Commission at Chennai.

(2.) The State Commission allowed the complaint and directed the OP to pay Rs. 10, 00,000.00 to the complainant as total compensation along with cost of Rs. 10,000.00. Aggrieved by the order of the State Commission, the OP filed this First Appeal.

(3.) At the stage of admission we have heard Ms. R. Shase, the learned counsel for the appellant-OP. We have also requisitioned the entire file from the State Commission. The counsel for the OP submitted that the doctors are working in a Government hospital; therefore, their services are not covered under the Consumer Protection Act. The services are free; hence the patient is not a consumer. Secondly, the counsel submitted that, the doctors at OP treated the patient properly as per standard norms. The Orthopedic surgeon at OP diagnosed the case as Grade-I Compound Segmental Fracture of ulna and fracture of radius on left forearm. Since there was a punctured wound thorough wash was given with use of antibiotics. The patient was treated by closed reduction, padding, dressing and POP as per the protocol. The patient was given proper analgesics and antibiotics. The patient was under observation continuously. The patient's limb was regularly examined for any tightness of the bandage during follow up. On 18-01-2006 and 20-01-2006, there was no evidence of vascular or neurological complications. On 20-01-2006, noted the infection, fluid was oozing out and there was pain. The fingers are suspected to be septic. If the tightness of the POP was there right from the day one, the vascular complication would have appeared immediately. Therefore, he was referred to higher centre for vascular intervention. Also, in view of the nature of the fracture at such a tender age there is chance of infection in spite of best efforts. The counsel further submitted that, complainant did not produce any cogent evidence or an expert evidence.