RISHI PAL SINGH Vs. ALIGARH MUSLIM UNIVERSITY

JUDGEMENT

(1.) THIS complaint has been filed by the father, mother and one of the sisters of deceased Rahul alleging ˜medical negligence on the part of the respondents. Undisputed facts of the case are that the deceased who was a student of B. Com. in the first Opposite Party University shot himself, apparently in a fit of depression, on 2nd March, 1997 and he was immediately rushed with the help of family and neighbours to the hospital maintained by the first Opposite Party (OP) as part of the medical discipline within the University.

(2.) IT is the case of the complainant that when Rahul was rushed to the Hospital of the 1st Opposite Party, he was not seen by a senior surgeon like second Opposite Party Dr. M.S. Beg, who was in -charge of the Emergency Department. He was seen by some junior doctors. The medical treatment fell far short of requisite or proper surgical treatment. Neither the point of bleeding was ascertained nor was the bleeding checked, as the specific treatment could not be provided by the junior doctor. As a result of negligence on the part of the Opposite Parties, Rahul aged 20 years, died on 2.3.1997 at about 9.30 p.m. Upon issue of notice, OPs appeared and filed written version.

(3.) VIDE our order dated 8.5.2002, the Ld. Counsel for the complainant decided to give up the second OP and proceed against the University for not providing medical services in their hospital.