SUBHASHIS DHAR Vs. SANJUKTA SENGUPTA

JUDGEMENT

(1.) Dr. Subhasis Dhar and Dr. Sanjoy Ghosh, both Medical Officers of Damodar Valley Corporation have come up in appeal against the order of the State Commission, West Bengal, directing the two Doctors to pay Rs. 2 lakhs each to the complainant. The first grievance of the appellants is that the order of the State Commission was passed ex parte against them, they were not served with any notice. It has been recorded in the order of the State Commission that Dr. Subhasis Dhar and Dr. Sanjoy Ghosh did not attend the Commission either in person or through their authorised representatives. In fact, notices were proposed to be issued to show cause why further penalty would not be imposed against them for not appearing before the Commission.

(2.) The appellants' case before us is that the husband of the complainant was an Engineer working at Chandrapura Thermal Power Station operated by Damodar Valley Corporation. The complainant, Smt. Sanjukta Sengupta, started staying with her husband at the power station since 1983. In 1983 itself she developed certain bronchial problems which kept on increasing. She had breathing trouble and she consulted Dr. Samarendra Nath Bagchi. From the year 1985 the bronchial problem started increasing. On the advice of Dr. Bagchi she came to Dr. Subhasis Dhar the appellant No. 1 for treatment. In the year 1987 the complainant's condition deteriorated. She left Chandrapura and came to Calcutta for further treatment. While at Calcutta her problems ceased and Dr. M.R. Chetri, when she consulted, opined that until and unless she came to Dr. Chetri in the aggravated and in a state of distress a proper medical assessment could not be made. Secondly, Dr. Chetri wanted the proper medical report of the treatment which was being given by Dr. Subhasis Dhar. Dr. Chetri also suggested that as her condition had improved in Calcutta she should leave Chandrapura where her condition had deteriorated because of the environmental pollution. The complainant immediately after her return to Chandrapura in the year 1987 requested Dr. Dhar to furnish a report in detail regarding her problem and treatment which could be shown to Dr. Chetri for his expert opinion. The allegation of the complainant was that in spite of all efforts and repeated requests Dr. Dhar did not prepare such report even up to 1993.

(3.) In the year 1991 the complainant started suffering acutely. All her bronchial problems increased. Dr. Dhar assured her that she was receiving proper treatment and it would not be necessary to go to an expert. The only medicine prescribed by Dr. Dhar for the treatment of the complainant's condition was 'Sedonel'.