MAHESH KUMAR Vs. HANUMANTHAPPA A

JUDGEMENT

(1.) Shri Mahesh Kumar, the complainant, herein underwent cataract operation at Maruthi Eye and Dental Hospital, Gangavathi on 16.11.2010. It was performed by Dr. Hanumanthappa A. Thereafter, the complainant visited the OP/Hospital on 17.11.2010, 18.11.2010, 22.11.2010, 29.11.2010, 8.12.2010 and 16.12.2010. The main allegation of the complainant against the OP was that the OP prescribed excessive dose of steroid after the operation, due to which he suffered endophthalmitis by Gram Positive Organism. Thereafter, patient took treatment at Narayan Netrayala, Bengalore and M. M. Joshi, Hospital at Hubli till 21.10.2011. He underwent treatment of left eye AC Tap at Narayan Netralaya.

(2.) Learned counsel for the complainant vehemently argued that due to negligence of OP, the complainant lost his left eye after cataract operation. Hence, it is the case of Res Ipsa Loquitor that patient suffered post-operative endophthalmitis. Hence, the complainant suffered blindness.

(3.) The District Forum, Koppal and State Commission, Karnataka dismissed the complaint. Hence, the petitioner/complainant appear herein through this revision petition.