JASWANT LAL Vs. GENERAL HOSPITAL

JUDGEMENT

(1.) This appeal has been directed by the complainant against order dated 23.11.2006 passed by Consumer Disputes Redressal Forum-I, U.T.Chandigarh (hereinafter to be referred as District Consumer Forum), vide which his complaint was dismissed. However, in the peculiar circumstances the parties were left to bear their own costs.

(2.) Briefly stated the facts are that Smt. Suman was the wife of Sh. Jaswant Lal, complainant and mother of two minor children namely Bhuwan and Jaytika. She suddenly had an attack of pain in chest which radiated to left shoulder in the early hours of 1.6.2004. She was taken to emergency ward of Sector-16, Chandigarh at about 5.30 a.m. The junior doctor on duty took E.C.G. as well as blood pressure at about 6.00 a.m. The B.P. recorded was 110/70. Thereafter in spite of several requests made by him to the staff on duty, the patient was kept without treatment for about one hour and forty five minutes.

(3.) It was next averred that at about 7.45 a.m. the doctor on duty prescribed certain medicines as mentioned in slip Annexure C-2 which were purchased from the drug store and handed over to the nursing staff on duty. The copy of the bill for purchase of medicines is Annexure C-3.