SUJATA VOHRA Vs. ISI ESCORTS

JUDGEMENT

(1.) The complainant, Smt. Sujata Vohra, filed this complaint under section 12 of the Consumer Protection Act 1986 alleging medical negligence against the ISI Heart Command and Research Centre, New Delhi, the opposite party seeking total compensation in the sum of Rs.58,00,000/- .

(2.) The Compliant:

(3.) Complainant has filed evidence by way of affidavit and interrogatories, along with the medical records, prescriptions and the bills of the OP hospital, the prescriptions given by her family physician i.e. Sanjay Clinic, the death summary and medical literature on pleural Empyema. She has also placed a certificate from Dr. Balbir Singh dated 16.04.2003. In support of her contention, medical literature from Medical Diagnosis & Treatment 1978, of Marcus A. Krupp -Milton J. Chatton- Maruzen Asian Edition was also produced.