RENU PANDEY Vs. LAL NURSING HOME AND ORS.

JUDGEMENT

(1.) Mrs. Renu Pandey, the complainant, underwent Caesarean section (LSCS) delivery, on 20.8.2000, at M/s Lal Nursing Home. After three days of operation, the complainant noticed pus started oozing from stiches. She had severe abdominal pain and high grade fever. She was discharged from nursing home after 15 days, though, still pus was coming from her vagina. She visited OP again, the pus was cleaned at alternate, but no relief. Hence, on 3.9.2000, she consulted Escort Hospital. Thereafter, she had gone to Agra, took treatment from Dr.Sarkar between 13.9.2000 to 17.9.2000. Then, she was shifted to AIIMS, on 18.9.2000, where she was operated and it was found that, OPs 1 to 3 had left foreign material i.e. Placental and membrane bits during the LSCS. There was excessive blood loss also. She was discharged from AIIMS on 10.10.2000. Therefore, the complainant alleged that, due to negligence of OPs, she incurred high expenditure and suffered severe mental agony. Hence, she filed a complaint before the District Forum, Faridabad.

(2.) The District Forum allowed the complaint and directed the OPs 1 to 4 to pay Rs. 25,000/- towards her medicines and treatment, plus Rs.10,000/- for transportation and Rs.2,500/- as litigation costs.

(3.) Aggrieved by the order of District forum, appeals were preferred by both the parties before the State Commission. First appeal No. 1547 of 2008 filed by OPs was allowed, whereas, the complainant's appeal No. 989 of 2008 was dismissed.