KISHAN SINGH Vs. MILITARY HOSPITAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner - complainant at admission.

(2.) Brief facts are that the complainant took his son, Ajay Singh ('patient') aged about 22 years, to the Military Hospital, Dehradun-opposite party no. 1 on 16.11.2007. He was examined by Dr. Ajay Lamba-opposite party no. 2 and Dr. A. K. Rajput-opposite party no. 3. Thereafter, the health of the patient deteriorated day by day. Therefore, on 29.11.2007, he was admitted in the Military Hospital. The complainant alleged that without conducting blood glucose test, opposite parties no. 2 and no. 3 (doctors) administered intravenous IV glucose, which further worsened the condition of the patient and he breathed his last on 30.11.2007. The complainant came to know that his son died due to excess blood sugar level.

(3.) Being aggrieved, the complainant filed a complaint before the District Forum, Dehradun and prayed for compensation of Rs. 15 lakh from the opposite parties.