SUKESH JAIN Vs. DR. MUKESH JAIN & ORS.

JUDGEMENT

(1.) MRS . Rajyalakshmi Rao, Member -This complaint is filed by Sukesh Jain, alleging deficiency in service and medical negligence against Dr. Mukesh Jain, Opposite Party No. 1 and Vardhman Trauma Centre, Mahavir Chowk, Opposite Party No. 2. Later, joined Oriental Insurance Company as Opposite Party No. 3.

(2.) THE brief facts of the case are as under:

(3.) COMPLAINANT then consulted Dr. Vinod Arora, a Neurologist on 17.7.1995 and Dr. Lokesh Maratha on 19.7.1995 of Meerut. He again went to Meerut Medical College for further nerve conduction test on 18.7.1995, and which could not be done due to failure of electricity, but he finally got it done on 19.7.1995 and gave the report to Dr. Kapil Sood. After seeing the report, Dr. Kapil Sood told him that the left ulnar nerve was not recordable and that left median nerve reveals reduction aruptitude of CAMP over left thever muscles. Then, complainant consulted Dr. Kaushik of Bombay on 24.7.1995 at AIIMS, New Delhi at Neuro Sciences Centre.