H S SHARMA Vs. INDRAPRASTHA APOLLO HOSPITAL

JUDGEMENT

(1.) AT the outset, we would state that over busy medical practitioners are expected to devote some time and see that post operative treatment is also given properly and care is taken by the patient in accordance with the requirements of the disease or the operation. It is their duty. If this is not done, it is likely to create complications after operation which may on occasions be fatal or affect the health of the patient. Not doing so or not attending the patient after operation or delay in giving appointment, in case of complications, would certainly be deficiency in service. Further, discharge summary must also contain treatment chart at the pre-operative and post-operative stages. It must also contain details of what precautions are required to be taken by the patient. Facts:

(2.) THIS original complaint is filed by H. S. Sharma, complainant against Indraprastha Apollo Hospital, opposite party No. 1 and Dr. Arun Sethi, Senior Consultant - Opthalmology of Indraprastha Apollo Hospital, opposite party No. 2, alleging medical negligence and deficiency in service with regard to the surgery and treatment of his eye. For this, an amount of Rs. 1 crore towards compensation has been claimed for damages.

(3.) THE complainant has retired from Indian Revenue Service and is practising as an Advocate. He is a beneficiary of the C. G. H. S Scheme (Central Government Health Scheme - in short CGHS ). As per the scheme, he would be reimbursed by the Government certain amount and the remaining amount has to be borne by the complainant, pensioner.