P KANDASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The complainant filed a complaint before the State Commission on 27.11.2003 against doctors/opposite parties 2,3 and 4, as mentioned in the title of this case.

(2.) This petition was filed by Shri P. Kandasamy, Advocate, the younger brother of Late P. Thirumeni, who passed away on 27.11.2001. The deceased had back pain and he approached one renowned neurologist, Dr. P.A. Bhasker. Dr. Bhaskar advised the deceased to conduct Mylogram test and that the said Mylogram facility is available only with the Thanjavur Medical College/Hospital and further advised to take treatment from the hospital. On 9.11.2001, Mylogram test was conducted on the deceased and before conducting that, a liquid from backbone was taken. While taking so, only twice, needles were to be used as it is a sensitive area. However, it is alleged that in the case of deceased, needle was used three to four times and the deceased could not bear the pain. He suddenly died.

(3.) The present complaint was filed before the State Commission with the following prayer: