RAJDEEPSINH JAYDEVSINH ZALA Vs. BHARATBHAI L DOSHI

JUDGEMENT

(1.) The Petitioner/Complainant Mr. Jaydevsingh Zala's son Mr. Rajdeep Singh about 8 years old was suffering from fever since 15.06.1998 and visited the OP Hospital on 20.06.1998. The OP Dr. Bharatbhai Doshi examined him and advised for suspension of Reziz, two spoon daily. After consuming the medicines the patient developed serious reaction. His Hands, Eyes, skin got effected. Therefore, on 28.06.1998 the OP was consulted again. He did not give any treatment and advised to consult other doctors for the treatment. Thereafter, the patient was treated by Manormaben Mehta at K. T. Children Hospital for a week as indoor patient from 29.06.1998 to 07.07.1998. Alleging the negligence the Complainant filed a complaint before the District Consumer Disputes Redressal Forum, (herein after, 'District Forum') Bhavnagar for the claim of Rs.5,00,000/-.

(2.) We have heard the Learned Counsel Ms. A. Subhashini, Counsel for the Petitioner. The Petitioner was also present in-person. The Counsel submitted that, OP prescribed heavy dose of "Sulpha medicines" for malaria without doing any diagnosis or tests for malaria. It had worsened the condition of child. In support of her argument, she brought our attention towards, the affidavit of Dr. Manormaben Mehta. The relevant parts are reproduced as below:

(3.) It developed because of Sulpha doses given to the child. Thereafter, the child was admitted in K. T. Children Hospital and was provided supportive treatment and conjuctivities iritis by the eye's doctor. In those days despite that the above physical difficulty is likely to continue for a long period.