BHAGWATI DEVI Vs. S M G SONOGRAPHY CENTRE

JUDGEMENT

(1.) -THE complainant aggrieved by dismissal of his complaint for compensation for death of his wife due to deficiency in rendering medical service by the respondents has filed this appeal. One of the reasons for dismissal of the complaint is mentioned as under:

(2.) IN addition to above, there are certain observations holding that the respondent doctors could not be held guilty of professional negligence, and that the complainant/appellant have inflated the value of the claim so as to pick and choose Consumer Forum.

(3.) BUT, certain facts need our considerations. On 24th April, 1994, at 8 a. m. , the complainant got his wife Mrs. Parveen Grover admitted in Gulati Nursing Home for delivery of their third child. Normal delivery was expected. Since there was no progress of the labour and foetus was coming out indicating foetus distress, the lady doctor, Dr. Manvinder Kaur advised immediate surgical operation. Since the husband of the patient Parmod Grover was not available, the consent of the brother of Smt. Parveen Grover was taken at about 11 a. m. Dr. Samran Singh Gulati gave spinal anaesthesia at about 11 a. m. Complication arose. Both the doctors also associated with them certain local experts in Surgery and Medicine and with this treatment blood pressure, respiration and pulse rate, etc. got improved. However, at about 12. 30 p. m. it was decided to take the patient to Bhatinda where facility for operation under general anaesthesia, etc. was available. Ambulance was arranged. When the attendants were still in the process of shifting the patient from the room to the ambulance at about 3. 00 p. m. , the patient collapsed.