SHANTI MUKAND HOSPITAL Vs. BHIM SEN MALIK

JUDGEMENT

(1.) THIS is a case of the complainant that his mother suffered stroke on 17.6.2004 at 9.30 a.m. He immediately took her for treatment at Shanti Mukund Hospital (in short Hospital') . He was asked to deposit Rs. 1,100 for admission. The complainant deposited Rs. 2,500 in cash but the doctors did not attend the ailing mother of the complainant. The doctors started treatment at about 11.45 a.m. when the complainant deposited further amount of Rs. 5,000 after borrowing it from his friend. Even after the death of his mother at 2 p.m. on 18.6.2004, the staff handed over a prescription to get the medicine for treatment.

(2.) THEREFORE , the complainant, Shri Bhimsen Malik filed a complaint before the District Forum. This was contested by the hospital stating that the patient was a high risk patient and was brought in a precarious condition and the treatment was started in the casualty itself. It was denied by the hospital that the treatment was not started till the second instalment was deposited and hence there was no negligence.

(3.) THE District Forum held that the affidavit of the person who had brought the patient to the hospital at about 10.00 a.m. did not inspire confidence as he was resident of E -27 and against this version of the OP hospital was that the patient was brought at 11.25 a.m. and after depositing the requisite amount, she was admitted at 12.40 p.m. and there was no evidence to show that the medicines prescribed by the hospital were not required.