MOHAMMAD SHAQOOR SHEIKH Vs. SUNITA KACHER

JUDGEMENT

(1.) This appeal arises from the order dated 30.12.2005 passed by District Consumer Disputes Redressal Forum, Satna directing the appellant to pay Rs.60,000 with 7% interest to the respondent as compensation, on the ground of medical negligence allegedly committed by him.

(2.) Brief facts according to the respondent-complainant are that he took his son, (hereinafter referred to as the patient), who was suffering from fever, to the appellant Mr. M. S. Seikh, who has a private clinic. He administered some medicines, gave an injection. He also prescribed some medicines. The respondent paid Rs.90 for the treatment. Immediately after the treatment, the patient became unconscious. The appellant advised them to take him to Rewa. On the way to Rewa, the patient died. A police complaint was made and post-mortem was done. The respondent has alleged that his son died due to wrong medicines and injections given by the appellant.

(3.) The appellant has denied that he runs any private clinic. He has also denied treating the patient after taking any consideration. He states that the patient already was weak and sickly. The respondent came to him with a prescription given by some doctor. The medicines written on it were illegible to the chemist. On the respondent's request he rewrote the prescription clearly. He states that he is a retired compounder, and is qualified to give injections. However, he did not give any treatment to the patient and told the respondent to take him to Rewa. He has alleged that the complaint has been filed on the instigation of some vested interests.