RAZZAK ABDUL KADHER Vs. SHOBANA SUKUMAR

JUDGEMENT

(1.) THE facts in the complaint are that the complainant's wife, Mrs. Paritha Begum (here -in -after referred to as the 'patient') was admitted to Lakshmi Nursing Home, Thiruppathur, (TN) of Dr. Shobana Sukukar, OP 1, on 12.11.1999. It was her third delivery. The OP, for a precautionary measure, asked the relatives to donate blood. She was transfused two units of blood, but all of a sudden, at about 3.00 p.m. the OP directed the complainant and his relatives to take the patient to Meenakshi Mission Hospital at Madurai (here -in -after referred as 'MMH') due to uncontrollable bleeding. Therefore, the complainant took her with a drip on a stretcher and admitted her at MMH at 4.00 p.m. but she was declared dead, at 7.00 p.m.

(2.) THEREFORE , the complainant filed a complaint before the District Forum, which was allowed by its order dated 5.3.2003 and directed the OPs to pay a sum of Rs. 3 lakhs as compensation and Rs.1,000/ - towards costs.

(3.) AGGRIEVED by this order of District Forum, Sivagangai, the OP approached the State Commission, Chennai, through first appeal, which was allowed. Hence, the complainant filed this revision petition.