PREETI SHARMA Vs. YASHODA SUPER SPECIALITY HOSPITAL

JUDGEMENT

(1.) This consumer complaint has been filed by Smt. Preeti Sharma & Ors. against the opposite party Yashoda Super Speciality Hospital & Ors.

(2.) Heard the learned counsel for the complainants at the admission stage. Learned counsel for the complainants stated that the complainant No.1 was consulting the Gynaecologist in Yashoda Super Speciality Hospital for her pregnancy. During the pregnancy in the test reports the level of protein in the urine was continuously shown to be increasing. However, the Gynaecologist did not give any importance to the readings of protein in the urine. On the request of the complainant, she was referred to physician. Physician also did not prescribe any further tests to rule out the kidney problem. After few months of the birth of the child, the complainant No.1 was diagnosed with the kidney problem and ultimately after few months she had to go for kidney transplant. It has been alleged in the complaint that due to negligence of doctors of Yashoda Super Speciality Hospital who treated the complainant No.1, higher stage of kidney failure was diagnosed. Had Dr. Namita Nigam Datta given attention to the high protein readings in the urine, the chronic kidney disease could have been diagnosed earlier and the same could have been treated and transplant could have been avoided or at least postponed for some more time.

(3.) In respect of the pecuniary jurisdiction, the learned counsel for the complainants stated that this complaint has been filed for compensation of Rs.3,92,29,000/-. The following breakup has been given in the complaint: