STATE Vs. TCR MULTISPECIALITY HOSPITAL & 2 ORS. PLACE OF PRACTISE AT 1/450, AVVAI NAGAR, NEAR LIC, CHENNAI BY

JUDGEMENT

(1.) The instant complaint is a filed by three complainants - the husband, wife and their child namely, Thirumathi R. Divya, as Complainant No. 1, Thiru Dilipkumar, as Complainant No. 2 (husband of Complainant No 1) and their daughter Drishyan, a minor about 22 months of age, as Complainant No. 3. Complaint is filed against the OPs, namely, TCR Multispecialty Hospital, OP 1 and Dr. C. S. Kailash,(OP-2) an Orthopaedic Surgeon oworking at OP-1. The complainants made MIOT International Hospital (Madras Institute of Orthopaedics and Traumatology) Hospital, as OP 3 (in short, MIOT), a pro-forma party.

(2.) At the admission stage, heard the arguments from Mr. V. Elanchezhiyan, the learned counsel for the complainants. He submitted that all the three complainants are victim of medical negligence committed by the OPs. The complainants No.1 and 2 suffered road accident on 15.8.2014. Both the complainants 1 and 2 were admitted in OP 1/hospital on 15.8.2014, treated by OP-2 for fracture injuries and discharged on 23.8.2014.

(3.) Few days after discharge, both the complainants suffered infection of operated site and took treatment in different hospitals, incurred lot of expenses.