BEERAPPA METHRE Vs. MANIPAL HOSPITALS

JUDGEMENT

(1.) The present complaint under Sec. 21 of the Consumer Protection Act, 1986 has been filed by the complainant Sri Beerappa Mhethre against the opposite parties hospital, doctor and dialysis staff alleging medical negligence against them, whereby complainant acquired infection of Hepatitis C Virus (HCV) due to wrong and negligent dialysis on 6/8/2012 on a dialysis machine meant exclusively for HCV positive patients when he in fact had no HCV infection and the infected dialysis machine caused HCV infection to him as was evident from a blood report dtd. 8/8/2012 wherein he was detected HCV positive.

(2.) The brief facts of the case are as under:

(3.) The complaint was resisted by OPs by way of written statements filed by them. OP-1 along with OP-2 and OP-3 filed their written statement on 8/10/2015.