SAVITRI DEVI W/O. LATE JAGDISH CHANDRA GUPTA, R/O. NEHRU TOLA, P.O. BEGUMPUR P.S. CHAUK DISTRICT Vs. DR. PRAMILA GUPTA W/O. DR. A.K. GUPTA R/O. M/S. SUMAN CLINIC NEAR KANTI FACTORY, MAHATMA GANDHI NAGAR, P.S. PATRAKARNAGAR, DISTRICT

JUDGEMENT

(1.) The petitioner/complainant filed this revision petition against the impugned order dated 2.8.2016 passed in first appeal No. 374 of 2015 by Bihar State Consumer Disputes Redressal Commission, Patna.

(2.) The brief facts relevant to dispose of this revision petition are that complainant, Smt. Savitri Devi's daughter (hereinafter referred as 'the patient') underwent cesarean operation on 8.3.2006. It was performed by Dr. Pramila Gupta/OP. The complainant has paid a sum of Rs. 40,000.00 to Dr. Pramila Gupta/OP towards the charges. It was alleged that the patient was neglected during the operation, which resulted bleeding after delivery i.e. Post Partum Hemorrhage (PPH). OP failed to control the bleeding (PPH) and again performed second operation, due to which, her internal organs, including kidney failed to function properly. The patient was then referred to PMCH, where she died during the course of treatment. Therefore, with the alleged medical negligence, the complainant filed a complaint before the District Forum, Patna.

(3.) The District Forum dismissed the complaint. The first appeal filed by the complainant was also dismissed by State Commission, Patna. Hence, this revision petition.