REGENT COMPUTRONICS PVT. LTD.

Thayira Begum Appellant

V/S

Padmini Nursing Home Respondents

Referred Judgements :-

GOLD V. ESSEX COUNTRY COUNCIL [REFERRED TO]
ACHUTRAO HARIBHAU KHODWA V. STATE OF MAHARASHTRA [REFERRED TO]
V. KRISHNA RAO V. NIKHIL SUPER SPECIALITY HOSPITAL [REFERRED TO]
LAXMAN BALKRISHNA JOSHI VS. TRIMBAK BAPU GODBOLEAND ANOTHER [REFERRED TO]
SAVITA GARG VS. DIRECTOR NATIONAL HEART INSTITUTE [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) a duty of care in deciding whether to undertake the case;

(2.) a duty of care in deciding what treatment to give or

(3.) a duty of care in the administration of that treatment. A breach of any of those, duties gives a right of action for negligence to, the patient".

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THAYIRA BEGUM Vs. PADMINI NURSING HOME

Referred Judgements :-

JUDGEMENT

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