C SANKARA NARAYANAN Vs. MEENAKSHI MISSION HOSPITAL

JUDGEMENT

(1.) The complainant's daughter aged 13 years was admitted for fever, at SPIC Nagar Medical Centre on 8.7.1992. As the condition required dialysis, she was referred to the 1st opposite party Hospital. After that he wanted to take her for kidney transplant at Child's Trust Hospital.

(2.) The complainant's daughter was admitted in the 1st opposite party Hospital on 11.7.1992 at 1.30 hrs. Dr. Gnaneswaran, the 2nd opposite party admitted the patient to provide the standard of reasonable medical care to bring down the blood urea and creatinine levels to normal.

(3.) The opposite parties took X-ray, ECG, and other clinical tests, administered some medicines and carried out haemodialysis of 1 hours only. The first blood tests showed the value of blood urea 133 and creatinine 12.2. The opposite parties conducted dialysis for 1 hours only. The 2nd clinical test showed the value of blood urea 140 and creatinine 11.9. The 3rd clinical test showed blood urea levels 164 and 15.8 respectively. The opposite parties did not take the standard of reasonable medical to reduce the blood urea and creatinine levels. This caused the death of his daughter on 12.7.1992 at 11.30 hours.