GARE DEVAMMA Vs. SUPERINTENDENT AREA HOSPITAL

JUDGEMENT

(1.) According to the allegations in the complaint C. D.267/93 the first complainant is the wife of Madanaiah and complainants 2 to 6 are his children and the 7th complainant is his mother.

(2.) Late Madanaiah was employed in the Singareni Colleries Company Ltd. , i. e. second opposite party. The first opposite party being the Superintendent, Area Hospital, of Singareni Colleries Company Ltd.

(3.) It is the case of the complainant that on 25.4.1993 at about l a. m. G. Madanaiah suffered from chest pain and was admitted in the Area Hospital of Singareni Colleries Company Ltd. , i. e. first opposite party, and he was kept in medical ward. At about 9 a. m. on 25.4.1993 the Medical Officer came and diagnosed it as heart disease. There is no cardiologist physician in the hospital of the first opposite party. The first complainant, therefore, requested the first opposite party to shift her husband to Osmania General Hospital, Hyderabad. But the opposite party No.1 decided to shift the patient to Osmania General Hospital only on 3.5.1993. But they could not do so on that day and the patient died on 4.5,1993 at about 4.30 a. m.