SONA SINGH Vs. NAZARETH HOSPITAL & 2 ORS.

JUDGEMENT

(1.) This order shall decide both the above detailed appeals, the facts are drawn from FA No. 590 of 2015. For the convenience, the parties are placed in the same position as mentioned in the complaint.

(2.) The State Commission allowed the complaint and directed the OPs to pay Rs. 35 Lakhs along with 9% interest from the date of filing of the complaint + Rs. 15,000/ - as litigation charges. Therefore, aggrieved by the said order, the complainant Sona Singh filed FA 590/ 2015 for enhancement of the compensation whereas, FA 608/ 2015 filed by the OPs for dismissal of complaint. .

(3.) We have heard the learned counsel for both the parties. The counsel for the complainant vehemently argued that, there was gross negligence during the treatment of the patient. At the time of hysterectomy operation, there was more bleeding, by which the patient's kidneys got damaged. The OP -3 concealed the said damage and referred the patient to SGPGI, Lucknow. The counsel relied upon the expert opinion given by Dr. S.P.Narayan. Also brought our attention to the discharge summary issued by the SGPGI which has mentioned that patient suffered kidney damage.