VISHWNATH DUDANI MAX SUPER SPECIALITY HOSPITAL UNIT OF BALAJI MEDICAL & DIAGNOSTIC RESEARCH CENTRE Vs. PRAMOD GOEL & 5 ORS S/O HANS RAJ GOEL

JUDGEMENT

(1.) Heard learned counsels for the appellant opposite party no. 2 (doctor) and the respondent no. 3, and perused the material on record. None is present for the respondents no. 1 and 2 and for the respondents no. 4 to 6.

(2.) This is a case of alleged medical negligence, which resulted in the amputation of the thumb and two fingers of the patient's right hand.

(3.) The complaint has been filed by the patient (complainant no. 1) and the wife of the patient (complainant no. 2).