S K GOVIL Vs. SAROJ GUPTA

JUDGEMENT

(1.) APPELLANT was the opposite party before the State Commission, where the respondent Smt. Saroj Gupta had filed a complaint alleging medical negligence against the appellants.

(2.) VERY briefly, the facts of the case are that the complainant having a 'cataract' problem in her left eye, approached respondents 2 and 3. She was admitted in the Ophthalmic Centre and she was operated upon on 9.12.1990 for removal of cataract and implantation of an artificial lens in the left eye. After the surgery it was described to be successful by the appellants. The complainant felt restless and started vomiting. Subsequent of this, another surgery was performed on the complainant on 13.12.1990, during which the implanted lens was removed and she was discharged on 23.12.1990. She got herself examined by one specialist Dr. Santosh Singh and also contacted Dr. C.M. Shroff of Delhi and they gave the report which is as follows :

(3.) IT is in these circumstances that a complaint was filed before the State Commission alleging medical negligence on following grounds :