CHANDRAMMA Vs. DINESH RAO

JUDGEMENT

(1.) This appeal is by the complainant in Complaint No.70/2004 on the file of District Consumer Disputes Redressal Forum at Davangere against the Order dated 22.3.2005 dismissing the complaint. The respondents in the appeal are the O. Ps. before the District Forum.

(2.) The complainant's case in brief is that she was admitted to Aswini Clinic run by O. P.2 for delivery on 14.8.2002. At the time when she was admitted, she was keeping good health and was expecting normal delivery. The complainant contends that the O. Ps. conducted cesarean at about 7.05 p. m. on the same day in spite of the fact that a normal delivery was expected. They did so with the intention of extracting the money.

(3.) The complainant has further contended that having conducted cesarean the O. Ps. did not take care to put stitches properly for the operation site and that has led to bleeding and septicemia. The complainant contends that she approached O. Ps.1 and 2 once again 5 days after discharge and complained that bleeding still continued and at that time the O. Ps. abused her and her husband and told her that the wound would heal gradually. It is contended that bleeding continued even after one month and the wound did not heal and so the complainant went to O. P.3 for further treatment and treatment given by O. P.3 also did not succeed in healing the wound and stopping bleeding. Thereafter, the complainant was admitted to Navodaya Hospital, Davangere, where Dr. Manjunath treated her as in-patient from 30.11.2002 to 18.12.2002 on which day she was discharged from that Hospital. Follow-up treatment continued till 18.1.2003. The complainant contends that even thereafter she was suffering physically due to the negligence committed by the O. Ps. She also contends that she had to spend more than Rs.50,000 for treatment and hence the complaint.