JAGIR SINGH Vs. DHINGRA GENERAL HOSPITAL

JUDGEMENT

(1.) -BRIEFLY stated the facts are that Sh. Jagir Singh complainant had developed a problem of passing urine some time in 1992. He consulted Dr. G. S. Dhingra of Dhingra General Hospital, Amritsar who had given him some medicines. As per ultrasound report dated 21. 1. 1998, he was having Grade-II prostatic enlargement. He was subjected to open Prostectomy on 26. 1. 1998. It is specifically alleged in the complaint that the surgery was performed by OP No. 3 Dr. Charanjit Singh while case of OPs is that the operation was not performed by Dr. Charanjit Singh but was performed by OP No. 4 Dr. Gurjit Singh in Dhingra General Hospital, Amritsar (OP No. 1 ). Catheter was put after operation and ultimately he was discharged on 7. 2. 1998. The copy of the discharge card is Annexure C-3. However, operation was not successful as he was unable to hold urine which was passing continuously. He had consulted both Dr. Gurjit Singh as well as operating surgeon Dr. Charanjit Singh who told him not to worry and prescribed certain medicines but the medicines had got no effect and the problem continued. He got treatment from various institutions and incurred a lot of expenses. Further allegation of the complainant is that due to negligence of OPs, permanent damage had been caused to his urinary system because of utter negligence on the part of OP No. 3 namely Dr. Charanjit Singh and further he was not competent to perform surgery.

(2.) ALLEGING deficiency in service, complaint was filed on 24. 1. 2000.

(3.) OPS contested the complaint and stated that the operation was conducted by a team of doctors under the supervision of Dr. Gurjit Singh OP No. 4 with due care and caution and there was no negligence on their part. They denied that the operation was conducted by Dr. Charanjit Singh.