SHYAM LAL GOEL Vs. M T N L

JUDGEMENT

(1.) Appellants were the complainants before the State Commission where they had filed two separate complaints alleging deficiency in service on the part of the respondents which are common in both the appeals before us.

(2.) In First Appeal No. 147/1997, very briefly the facts of the case are that the appellant's wife approached the respondent's hospital for Tubectomy, which was carried out on January, 8, 1993 by respondent Doctor Dharam Paul. Complication arose on account of which she was taken to Ludhiana but the appellant's wife died on 13.1.93 at Civil Hospital, Ludhiana. Thus, alleging a case of medical negligence, a complaint was filed before the State Commission.

(3.) In FA 148 / 1997, very briefly facts of the case are that despite Tubectomy operation carried out by the second respondent Dr. Dharam Paul, a female child was born to the appellant/complainant Paramjit Kaur on December 1990. Thus, alleging deficiency in service, a complaint was filed before the Punjab State Commission.