GYAN MISHRA Vs. SAHARA INDIA MEDICAL INSTITUTE LIMITED

JUDGEMENT

(1.) Late Shri Gyan Mishra, husband of the complainant Rupa Mishra and father of the other complainants visited opposite party No.2, Dr. Sandeep Agarwal, who is a Neurologist, for the first time on 02.5.2011 in Sahara Hospital, Lucknow. The said visit was followed by subsequent visits for consultation with Dr. Sandeep Agarwal. He was admitted in Sahara Hospital in Lucknow on 24.9.2012 and was discharged from there on 25.09.2012. During his stay in the said hospital, his pathology tests were done on 24.09.2012 and his serum creatinine was found to be 3.43 as against the range of 0.7 - 1.2. No further investigations or treatment for monitoring and management of the high serum creatinine which was indication of a kidney disease was advised to him at the time of his discharge from Sahara Hospital, nor was he advised to consult a Nephrologist for the said purpose. He was again admitted to Sahara Hospital on 09.12.2013 and was seen by Dr. Sandeep Agarwal as well as by opposite party No.3 Dr. Muffazal Ahmed, who is a Nephrologist. Opposite party No.3 informed him and his family members that the complainant was suffering from end stage renal disease and required dialysis. He was discharged from the hospital on 19.12.2013. The complainant was allegedly given iron injection during his stay in the hospital though, such injection, according to the complainant is contra indicated in the case of a person suffering from a kidney disease. This is also the case of the complainant that he was prescribed iron injection on 18.3.2014 and 26.6.2014 namely Encicarb, without checking his ferritin level.

(2.) Another grievance of the complainant is that the medicine Metformin was advised to him, which was contra indicated in his case and his cardiovascular examination was not done in Sahara Hospital.

(3.) Yet another grievance of the complainant is that a medicine namely Liofen was prescribed to him which was contra indicated in his case.