RUDRESH Vs. SRINIVAS V. AND ORS.

JUDGEMENT

(1.) ON 16.06.2009, Ms. Chaitra, aged about 4 years, daughter of complainant, Mr. Rudresh, (herein referred to as "patient") was suffering from fever, cough and vomiting. Dr. Srinivas V, the OP -1 gave injection in the left thigh of Chaitra and consequently she developed swelling and pain. Hence, on next day, she again approached OP -1, who referred her to Dr. Suresh Babu, on 18 -09 -2009.

(2.) The complainant took his daughter to Basveshwara Medical College Hospital (BMCH), Chitradurga, for further treatment, where she underwent two surgeries and the complainant spent about Rs. 2,00,000/ -. She was admitted from 18 -09 -2009 to 16 -10 -2009. She further suffered open injury with pus and bleeding, hence, she took regular treatment in OPD. The doctors at Basveshwra Hospital advised the patient for further surgery (plastic surgery), which may cost Rs. 50,000/ -. Therefore, alleging medical negligence, the complainant filed a complaint before the District Forum, Chitradurga.

(3.) WE have heard the counsel for both the parties. The OP -2 - IMA KPPS did not appear, therefore, it is proceeded against ex -parte.