N VENKATACHALAM Vs. CHRISTIAN MEDICAL COLLEGE HOSPITAL

JUDGEMENT

(1.) The complaint is as follows : The complainant Mr. N. Venkatachalam was thrown out of a bus while alighting from the bus on 3.1.1995. He suffered serious injuries namely fractured pelvis coupled with severe pain and the resultant shock. The complainant was immediately rushed to the Christian Medical College Hospital, the 1st opposite party herein, at about 11.30 a. m.

(2.) Initially the patient was treated as an outpatient without finding out whether there were any internal injuries or other symptoms. It was later at 7 p. m. he was admitted as an inpatient under the care of Orthopaedic Unit II, the 2nd opposite party. On the very first day of admission, the 1st opposite party collected a sum of Rs.2,600/- towards medical charges and Rs.2,000/- towards advance.

(3.) The complainant was an inpatient from 3.1.1995 till 15.3.1995 for a period of more than 2 months. The doctors who were in charge of the complainant acted negligently and carelessly and failed to discharge their duties with any sense of dedication.