CHANDAN SINGH SHARMA Vs. PANCHSHEEL HOSPITAL

JUDGEMENT

(1.) This is a case of medical negligence. Vide impugned order dated 13.6.1997 the complaint of the appellant seeking compensation on account of medical negligence on the part of the respondent was dismissed.

(2.) Feeling aggrieved appellant has preferred this appeal.

(3.) Allegations of appellant were that respondent was guilty of medical negligence firstly by not diagnosing the disease and spot where from the pain originated and carried a blind operation at the center line of abdomen/belly right from top of bottom and secondly during the process of operation when the appellant was unconscious his two teeth were removed and thirdly the respondent did not remove the stitch/prolene from the operated portion even after the repeated visit to the respondent as a result of which the wounds remained unhealed and painful and these prolene were later on removed by the respondent hospital as a result of which the appellant developed a hernia and other operation at GTB Hospital was required before hernia developed as the earlier operation had not been performed properly.