State Consumer Disputes Redressal Commission
Vivek Soni S/O Dayanand Soni vs Bhandari Healthcare Pvt. Ltd. Through ... on 25 March, 2019
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vkijs'ku vkfn fd;k tkrk gS ftlds fd ckcr jksxh tuksa ,oa muds ns[kHkky djus okyksa ls Hkkjh Qhl] 'kqYd] csM pktsZt] gkLihVy pktZst] vkijs'ku pktsZt] fFk;sVj pktsZt ,oa nokb;ka midj.k vkfn ds pktsZt ds :i esa olwy fd;s tkrs gSA foi{kh la[;k 2 MkDVj ds-,e- Hk.Mkjh] MkDVj gksus ds lkFk lkFk foi{kh laLFkku ds eSusftax MkbjsDVj Hkh gSA ifjoknh ds isV esa nnZ gksus ij foi{khx.k ds laLFkku ;kuh gkLihVy esa okLrs dUlyVs'ku fnukad 13-09-2012 dks x;k] tgka mlds nkfgus fgLls esa iFkjh gksus ckcr chekjh ds dkj.k nnZ dh tkudkjh feyhA foi{khx.k us vius gkLihVy esa ifjoknh dh dbZ tkpsa ;kuh bUosLVhxs'ku djds mldks ystj }kjk ;wjsVj esa iFkjh ds vkijs'ku dh lykg nsrs gq;s tks fd foi{kh us ,d lkekU; vkijs'ku fcuk fdlh tfVyrk ds crkrs gq;s] fnukad 15-09-2012 dks HkrhZ dj fy;k rFkk mldks bykt dk dqy vuqekfur [kpkZ iSdst jkf'k 20]000@&:i;s crkdj fnukad 15-09-2012 dks udn tek dj vkijs'ku@bykt pkyw dj fn;kA foi{khx.k us HkrhZZ ds le; ifjoknh dks iFkjh dk vke ;kuh tujy ystj vkijs'ku gksus ds dkj.k 24 ?kaVs ckn esa gkLihVy ls fMLpktZ djus ckcr vk'okLr fd;k Fkk] dksbZ lkbM bQsDV ;k dkEiyhds'ku gksus ckcr tkudkjh ugha nh xbZA foi{khx.k us vkijs'ku ds ckn 24 ?kaVs ckn Hkh gkLihVy ls ifjoknh dks fMLpktZ ugh fd;k rks ekyqe djus ij irk pyk fd foi{khx.k us ifjoknh dks LVksu ;kuh iFkjh ds vkijs'ku esa Hkkjh vfu;ferrk djrs gq, lsoknks"k fd;k gS rFkk ifjoknh dk xyr bykt dj fn;k gSA foi{khx.k us ;wjsVj ftlesa LVksu Fkk mldks gh Msest dj gVk fn;k] bl dkj.k ifjoknh dks is'kkc dh izkCye gks xbZ rFkk blls 'kjhj esa baQsD'ku ¼ ftls rRle; lsIVhlhfe;k crk;k x;k Fkk ½ dk [krjk gks x;k ftl ij foi{khx.k ds MkDVjksa us ckbikl VsEijsjh rjhds ls O;oLFkk dh tks fd fdMuh ds ikl vU; baLVweasV yxkdj O;oLFkk ¼ ihlh,u ½ dh xbZ ftlls ifjoknh dks Hkkjh ekufld ,oa 'kkjhfjd o vkfFkZd uqdlku dkfjr gqvkA bl izdkj foi{khx.k us viuh ykijokgh ,oa lsoknks"k ds ckotwn ifjoknh ls mldks crkbZ xbZ iSdst jkf'k ls dkQh vf/ke jde olwy rFkk mlds lkFk 3 /kks[kk/kMh dhA vkijs'ku xyr gksus ij iqu% vkijs'ku Qhl vkfn dh jkf'k 30]000@&:i;s fnukad 20-09-2012 dh jlhn izn'kZih&13] nokbZ;ksa ds fcy izn'kZih&14 ls izn'kZih&29 e; izsfLdzhI'ku ;kuh nok ifpZ;k rFkk gkLihVy ls fMLpktZ lfVZfQdsV fnukad 29-09-2012 izn'kZih&20 ifjokn ds lkFk layXu is'k gSA foi{kh dh vksj ls tkjh fMLpktZ lfVZfQdsV ds lkFk ifjoknh dks nh xbZ tkap fjiksVZ dze'k% izn'kZih&30¼i½ ls izn'kZih&30¼ix½ ftlesa ,Dljs fQYe Hkh 'kkfey gS] ifjokn ds lkFk is'k gS ftuls ;g Li"V lkfcr gS fd foi{kh us ifjoknh dks crk;s iFkjh ds bykt ls brj xyr bykt fd;k Fkk ftlds fd ckcr foi{kh dks bruh cjkcj tkaps djkuh iMh vU;Fkk lk/kkj.k iFkjh ds bykt esa bruh izfrfnu tkaps djuk drbZ vko';d ugha gSA foi{khx.k us vius vijk/k dks fNikus ds fy, ifjoknh ds bykt esa ?kksj ykijokgh cjrh rFkk blh nkSjku mlds 'kjhj ds vU; fgLls ls ikVZ fudky dj mldks ;wjsVj dh ,ot esa fdMuh ls tksMk rkfd is'kkc fd;s tkus ckcr O;oLFkk gks ldsA ftldh dh foi{khx.k us ifjoknh dks bykt fd;s tkus ds ckn tkudkjh nh rFkk fnukad 20-09-2012 dks vfrfjDr jkf'k 30]000@&:i;s dk fMek.M dj olwy dh vU;Fkk vLirky ls fudkys tkus o tku ls gkFk /kksus dh /kedh nhA bl izdkj foi{khx.k us ifjoknh dks fnukad 29-09-2012 dks gkLihVy ls fMLpktZ fd;kA foi{khx.k us ifjoknh dks fnukad 06-10-2012 dks iqu% ns[kus gsrq cqyk;k rFkk ckn tkap fnukad 08-10-2012 dks iqu% gkLihVy esa HkrhZ fd;k tcfd ,d ckj iFkjh ds vkijs'ku ds ckn bl izdkj t:jr ugha gksrh gSA tkap ds ckn foi{khx.k us ifjoknh dks fiNys vkijs'ku ds foQy gksus dh dgrs gq;s iqu% ,d ekg ckn vkijs'ku djkus dh lykg ns Mkyh vkSj fnuakd 09-10-2012 dks fMLpktZ dj fn;k rFkk vkxs nokb;ka ysus dh lykg ns nh ftlls fd ifjoknh dkQh ekufld ruko esa vk x;k rFkk mlds ifjtuksa us mldks jktdh; ,l-,e-,l- gkLihVy esa Mk0 jktho ekFkqj izksQslj ,oa ;wfuV gSM dks fnukad 12-10-2012 dks fn[kk;k ftUgksusa ifjoknh dks gkLihVy esa HkrhZ gksus rFkk vkxs vkijs'ku ckcr lykg nh] ysfdu ifjoknh dks detksjh dh otg ls 15 fnu ckn nokb;ksa dk dkslZ ysdj HkrhZ gksus ckcr tckuh lykg nhA ifjoknh dks fnukad 06-10-2012 dks foi{khx.k dks iqu% fn[kk;s tkus ckcr Qhl jkf'k 200@&:i;s dh jlhn izn'kZih&31] nok fcy fnukad 06-10-2012 izn'kZih&32] fnukad 08-10-2012 dks HkrhZ ,oa 09-10-2012 dks fMLpktZ lfVZfQdsV izn'kZih&33 rFkk HkrhZ ds nkSjku ,oa 4 ckn ds nokb;ksa ds [kpZ ds fcy dze'k% izn'kZih&34 ls izn'kZih&36 e; nok iphZ ifjokn ds lkFk layXu is'k gSA ifjoknh us mldks nok;s ysrs jgus ds ckotwn ;wfju esa ijs'kkuh gksus ds dkj.k lsd.s M vksihuh;u ds fy, MkW0 jk; pkS/kjh bULVhV~;wV vkWQ ;wjksykth ,.M ysizksLdksfid ltZjh] t;iqj esa fnukad 20-10-2012 dks fn[k;k x;k tgka tkaps dh xbZ rFkk fjiksVZ fnukad 22-10-2012 dks izkCye izdV gqbZ] ftlls ?kcjkdj ifjtuksa us ifjoknh dks fnukad 23-10-2012 dks jktdh; ,l-,e-,l- gkLihVy esa HkrhZ djk;kA bl gkLihVy esa nkSjkus bykt foi{khx.k ls lwpuk feyh rFkk fdlh us O;fDrxr vkdj crk;k fd pwfa d iwoZ esa vkijs'ku foi{khx.k us ;gka fcxMk gqvk gS rFkk ogka ls =qfV py jgh gS rks bl ekeys esa vkijs'ku foi{khx.k ds gkLihVy ;kuh HkaMkjh vkLihVy esa djkuk gksxkA ifjoknh ,l-,e-,l- gkLihVy esa fnukad 23-10-2012 ls HkrhZ gksdj 28-10-2012 rd HkrhZ jgk ysfdu mldk ogka foi{khx.k ds ijks{k bUVjosa'ku dh otg ls dksbZ vkijs'ku ugha fd;k x;k vkSj ifjoknh dks Fkd gkj dj mlds ifjtuksa us gkLihVy ls fnukad 28-10-2012 dks Loa; dh izkFkZuk ij fMLPkktZ djk;k D;ksfa d foi{khx.k dh otg ls ogka ds gSM Mk0 ekFkqj tks fd dHkh dHkh foi{khx.k ds gkLihVy esa Hkh tkrs crk;s x;s Fks rFkk mudh foi{kh Mk0 ds-,e- Hk.Mkjh ls O;fDrxr fe=rk dh otg ls ,l-,e-,l- gkLihVy esa bykt esa vuko';d nsjh dh xbZ tks fd ogka ds fMLpktZ lfVZfQdsV ls Loa; Li"V gSA ifjoknh ds ifjtuksa us ijs'kku gksdj ifjoknh dks vU; gkLihVy eksuhysd gkLihVy esa fnukad 29-10-2012 dks fn[kk;k tgka MkDVj us lykg nh fd pwfa d foi{kh gkLihVy esa dsl fcxMk gqvk gS vr% ogha ds MkDVj ls bykt djk;k tkosa rks mfpr jgsxkA foi{khx.k us blds ckn fnukad 01-11-2012 dks ifjoknh dks iqu% vius gkLihVy esa HkrhZ dj fy;k rFkk fnukad 02-11-2012 dks iwoZ ds foQy vkijs'ku ds iqu% vkijs'ku djus ds uke ij jkf'k 8]000@&:i;s ,saB yh rFkk vkijs'ku fd;k crk;k tcfd foi{khx.k dks mudh ykijokgh ,oa lsoknks"k dh otg ls fiNys vkijs'ku ds foQy gksus ij viuh xyrh dks ekurs gq;s dksbZ jkf'k pktZ ugha djuh pkfg;s Fkh ysfdu ifjoknh ds thou dk gokyk nsrs gq;s mldks ,oa ifjtuksa dks ekufld ,oa 'kkjhfjd :i ls Cysdesy djrs gq;s foi{khx.k us viuh ukdkeh dks fNikrs gq;s vuko';d ,oa vuf/kd`r rjhds ls dekbZ dhA nokb;ksa dk [kpZ vyx ls ogu djuk iMkA bl izdkj fnukad 09-11-2012 rd HkrhZ j[krs gq;s iqu% fMLpktZ dj fn;k rFkk fnukad 12-11-2012 dks Vkads [kksyus 5 cqyk;k rFkk iqu% fnuakd 20-11-2012 dks tkap gsrq cyk;k x;k rFkk tkap ds uke ij rFkk dalyVs'ku ds uke ij jde olwy dh ysfdu dksbZ izkij mipkj ugh gqvkA fnukad 03-12-2012 dks ifjoknh dks foi{khx.k us cqyk;k rFkk vkfVZfQfl;y ;wjsVj O;oLFkk tks vkar dk ikVZ yxkdj cuk;k crk;k mlesa xkbM ok;j Mkyk crk;k rFkk dbZ tkaps dhA fnukad 10-12-2012 dks fQj foi{khx.k us cqyk;k rFkk dalyVs'ku Qhl pktZ dhA bl izdkj fnlEcj 2012 rd dbZ ckj foi{khx.k us cqyk;k rFkk bykt tks 'kq: esa xyr ,oa nks"kiw.kZ fd;k x;k Fkk dks Bhd djus ds uke ij ifjoknh dks ,u dsu izdkjs.k tkap ;k lykg ds uke ij foi{khx.k us dkQh jde olwy dh tcfd foi{khx.k dks 'kq: ls gh viuh ykijokgh ,ao xyrh ekurs gq;s ifjoknh dk vkxs dk bykt Qzh djuk pkfg;s FkkA ifjoknh dks 'kkjhfjd izkcYe tkjh jgus ij mlds ifjtuksa us ekuhysd gkLihVy esa fofHkUu rkjh[kkas ij dUlYV fd;k rFkk mipkj feyrk jgkA ifjoknh dks mlds ifjtuksa us ifjoknh dh 'kkjhfjd izkcYe tkjh jgus ij nqyZHkth gkLihVy esa fnukad 18-07-2013 dks fn[kk;k tgka mldh iqu% dbZ tkap dh xbZ rFkk crk;k x;k fd mldks foi{kh ds xyr bykt dh otg ls dbZ lgk;d chekfj;ka gksus yxh gSA blds ckn Hkh ifjoknh dks izkij lq/kkj u gksus ij mlds ifjtuksa us ifjoknh dks vU; MkDVjksa dh lykg ij Lis'kfyLV MkDVj fnO; jru /kou dks fnukad 22-07-2013 dks dalYV fd;k A MkDVj dh lykg ij Mk0 iq"isUnz xxZ dks fnukad 28-02-2014 dks fn[kkuk iMkA blds ckn pwfa d foi{khx.k ds xyr ,oa nks"kiw.kZ bykt ds dkj.k ifjoknh dks cjkcj ijs'kkuh jgh vr% blh dze esa fnukad 05-04-2014 o 21-04-2014 dks esVªks gkLihVy esa bykt ckcr fn[kk;kA fnukad 25-04-2014 dks o fnukad 05-05-2014 dks Mk0 :fpj ekgs'ojh Lis'kfyLV visDl gkLihVy dks fn[kk;k ftldk fd dUlyVs'ku ipkZ] tkap nok vkfn ds fcy dze'k% izn'kZih&80 o izn'kZih&81 ifjokn ds lkFk is'k gSA fnukad 26-05-2014 dks Mk0 fnO; /kou dks fn[kkdj tkap vkfn djkbZ xbZA foi{khx.k ds xyr ,oa nks"kiw.kZ vkijs'ku o bykt ls ifjoknh dks cjkcj 'kkjhfjd rdyhQ tkjh jgh gS vr% tSlk Hkh ifjtuksa dks LFkkuh; yksxks] vLirky vkfn ls fofHkUu MkDVlZ ds ckjs esa o muds dbZ lQy bykt ckcr tkudkjh gqbZ rks ifjoknh dks mlds ifjtuksa us fnukad 01-07-2014 ls 20-07-2014 ds njE;ku vkbfM;y ;wjksyksth gkLihVy esa fn[kk;k x;k rFkk dbZ tkaps djkbZ xbZ o nokb;ka nh xbZ A blds nkSjku Hkh izkcYe cuh jgus ij esVªks ekul vkjksX; lnu gkLihVy 6 esa fnukad 08-07-2014 dks fn[kk;k x;k tgka MkDVj us ifjoknh ds fdMuh esa xyr bykt dh otg ls fdMuh izkij dke u djus ds dkj.k fdMuh fudkys tkus dh lykg nh rkfd bUQsD'ku ls Hkh futkr fey ldsA gkLihVy dk dalyVs'ku ipkZ izn'kZih&86 ifjokn ds lkFk layXu gSA pwfa d bl lykg ls ifjtuksa dks dkQh /kDdk yxk rks ifjoknh dks lsds.M vksihuh;u ds rgr Mk0 fou; rksej] ,e-,e-,l- gkLihVy okys dks fn[kk;kA ;gka Mk0 fou; rksej us ifjoknh dh dhMuh gVkus dh lykg nh vkSj crk;k fd nk;h fdMuh ftldk iwoZ esa foi{khx.k ds ;gka xyr bykt o vkijs'ku fd;k x;k Fkk] izksij dke ugha dj jgh gS ftlls cjkcj bUQsD'ku cuk jgrk gS] mls gVkuk gh Bhd jgsxk vU;Fkk rfc;r Bhd ugh jgsxhA bl izdkj Li"V gS fd foi{khx.k us ifjoknh ds ;wjsVj LVksu dk xyr vkijs'ku dj mldh fdMuh [kjkc dj nh gSA foi{khx.k ds mDr xyr d`R; ls ifjoknh dks cjkcj 'kkjhfjd ,oa ekufld ijs'kkuh gksrh jgh ftl ckcr ifjoknh us dbZ ckj foi{khx.k ds gkLihVy esa fn[kk;k rFkk tkap ,oa bykt ckcr leLr fjiksVZ ftlesa vkj th ih fQYe fjiksVZ izeq[k Fkh foi{khx.k ls ekaxh tks fd foi{khx.k us ckotwn fyf[kr fuosnu ds miyC/k ugha djkbZ ftlls vU;= gkLihVy esa ifjoknh }kjk fn[kk;k tkdj vko';d bykt ds izca/k esa Hka;dj ijs'kkuh gqbZ gSA ifjoknh dh vksj ls foi{khx.k ls vkijs'ku ds le; dh tkap fjiksVZ tks tfj;s vkosnu fnukad 03-03-2014 ekaxh xbZ rFkk iksLVy vkMZj Hkstk x;k rFkk ,d ekg ckn fnukad 05-04-2014 dks fjekb.Mj Hkstk mldh izfrfyfi dze'k% izn'kZih&88 o izn'kZih&89 ifjokn ds lkFk layXu is'k gSA foi{khx.k ds }kjk xyr ,oa ykijokgh iw.kZ d`R; nkSjkus vkijs'ku ,oa ckn esa Hkh yxkrkj tkjh jgk ftlls ifjoknh viuh ukSdjh ij lgh vatke nsus esa vleFkZ gks x;k A foi{khx.k us tks 'kkjhfjd ;a=.kk o xyr mipkj fd;k mlls ifjoknh dks yxkrkj 'kkjhfjd ijs'kkuh gksus ds dkj.k mldks ukSdjh ls gkFk /kksuk iMkA foi{khx.k ds nks"kiw.kZ d`R; ds dkj.k ifjoknh dks is'kkc esa Hkkjh fnDdr cjkcj gks jgh gS rFkk og yxkrkj ,d nks ?kaVs Hkh dke djus dh fLFkfr esa rFkk cktkj esa dke ds flyflys esa nkSM /kwi djus] V~;wfjax tkc djus esa vleFkZ gks x;k gSA var esa ijs'kku gksdj ifjoknh us vU;= nwljs MkDVlZ ls lykg yh rks irk pyk fd foi{khx.k us ifjoknh ds bykt esa ?kksj ykijokgh cjrh gS rFkk mldk thou [kjkc dj fn;k gSA foi{kh ds nks"kiw.kZ bykt ls ifjoknh dks mldh fdMuh ,oa ;wjsVj ;kuh is'kkc O;oLFkk esa nks"k o baQsD'ku cjkcj tkjh gS mldks ;wfju ds 7 lkFk E;wdl vk jgk gS tks fd yxkrkj bykt ds ckn Hkh Bhd ugh gks ik jgk gSA bl izdkj foi{khx.k ds ;gka ls fMLpktZ gksus ds ckn Hkh cjkcj ifjoknh dks esfMdy bykt ,oa tkapksa ij gh vkfJr gksdj Hkkjh [kpkZ mBkuk iM jgk gSA bl nkSjku ,d MkDVj us rks ;gka rd lykg nh gS fd xyr bykt okyh fdMuh e; ;wjsVj tks foi{kh us vU; rjhds ls bEikayV fd;k gS] dks fudkyus ij gh baQDs 'ku o E;wdl o blls gksus okyh ijs'kkuh ls futkr fey ldrh gSA ysfdu ifjoknh dks ,d fdMuh ij gh thounku jgsxk rFkk ,d fdMuh dh otg ls Hkfo"; esa thou dks tks [krjs gks ldrs gS og jgsx a sA vUr eas ifjoknh us foi{khx.k ls ifjokn i= pkgs x;s vuqrks"k fnykus dh izkFkZuk dh gSA ifjoknh dh vksj ls ifjokn ,oa lk{; ds leFkZu esa foosd lksuh dk 'kiFk&i= ,oa izn'kZ&ih&1 yxk;r izn'kZ&ih&105 nLrkost izLrqr fd;s x;sA foi{kh la[;k 1 o 2 us tokc esa dFku fd;k gS fd ifjoknh us tks izkFkZuk i= ekuuh; vk;ksx ds le{k izLrqr fd;k x;k gS og xyr vk/kkj o rF;ksa dks ysrs gq, izLrqr fd;k x;k gSA ifjoknh dk izkFkZuk i= miHkksDrk laj{k.k vf/kfu;e 1986 dh /kkjk 2 ¼M½ esa of.kZr miHkksDrk fookn dh ifjHkk"kk ds rgr ugh vkrk gSA ifjoknh us tks Hkh fookn bl izkFkZuk i= esa mBk;s gS os diksydfYir gS] foi{kh ds }kjk viuh iw.kZ fpfdRldh; ;ksX;rk dks yxkrs gq, rFkk vius lEiw.kZ LVkQ dh vksj ls ,slh chekjh ij dh tkuh okyh vgZrk,W iw.kZ :i ls mi;ksx esa yh xbZ] rFkk mUgha ds vuq:i dk;Z fd;k x;k] ifjoknh dh vksj ls fMLpktZ fVdV ij bl vk'k; dk vadu Lo:i vius gLrk{kj Hkh fd;s x;s gS] bl n`f"V ls Hkh ifjoknh dk izkFkZuk ij feu mRrjnkrk ds fo:) izFke n`"V;k dkfcys [kkfjt gSA foi{kh la[;k&1 dh vksj ls cSgrj fpfdRldh; lqfo/kk, nsdj gh efjtks ls Qhl o [kpksZ ds ckcr ckdk;nk fcy nsdj 'kqYd fy;k tkrk gS] fcuk 'kqYd ds vLirky dks pyk;k tkuk laHko ugh gS] eagxh fpfdRldh; e'khus o muds j[k j[kko vkfn dk [kpkZ pykus ds fy, fu;r 'kqYd gh fy;k tkrk gS] jksfx;ksa dks cSgrj ls cSgrj fo'oLrjh; lqfo/kk, iznku djuk gh foi{kh la[;k&1 dk /;s; gSA ifjoknh fnukad 13-09-2012 dks Hk.Mkjh gkWfLiVy esa fn[kkus vk;k] ifjoknh dh dqN tkaps djkus ds ckn ifjoknh dks ;g crk;k x;k fd ifjoknh dh nk;h fdMuh esa Moderate Hydronephrosis gS tks fd vij ;wjsVj esa bEisDVsM LVksu 8 ¼ih&7½ gksus dh otg ls gSA tc ifjoknh dks vkWijs'ku ds rjhds ds ckjs esa crk;k x;k rHkh mls crk fn;k x;k Fkk fd vkWijs'ku ls igys xqnsZ ,oa ew= uyh dh fLFkfr ns[kus ds fy, }kjk Dye tkap ¼vkj-ih-th-½ dh tkosxh ,oa rHkh vafre fu.kZ; djds vkWijs'ku dh fof/k ds ckjs esa crk;k tk;sxk] 20 gtkj :i;s dh tks jkf'k crkbZ xbZ Fkh og vkj-th-ih- ls tkap iwoZ dh Fkh uk fd iSdst bl lEcU/k esa izi= ¼layXu&1½ ds :i esa vk;ksx ds voyksdukFkZ izLrqr gSA ifjoknh dks vkWijs'ku ds fy;s fnukad 15-09-2012 dks vkWijs'ku fFk;sVj esa fy;k x;k rFkk vkj-ih-th- ¼;wjsfVd vkWfjfQl esa MkbZ Mkydj½ v.Mj L.A. djds ns[kkA Rt. Ureter esa Multiple Stricture rFkk vij ;wjsVj esa bEisDVsM LVksu ik;k x;kA ;g lkjh tkudkjh ifjoknh ,oa ifjoknh ds lkFk okyksa dks crk nh x;h Fkh ,oa ;g Hkh crk fn;k x;k Fkk fd igys PCN djuk iMsxk tks fd mlds xqnZs ds izHkko ds fy;s t:jh FkhA foi{kh dh vksj ls fd;s x;s dk;Z fpfdRlk 'kkL= ds vuqlkj ykteh gS bl lEcU/k esa fyVªspj layXu&2 gSaA tgka rd ifjoknh ds }kjk vkWijs'ku ds ckcr dFku fd;s x;s gS bl ifjis{k esa ifjoknh dks lEiw.kZ oLrqfLFkfr ls voxr djk fn;k Fkk ,oa vkWijs'ku fd;s tkus ls iwoZ feu foi{kh }kjk ifjoknh ls lgefr i= Hkh Hkjok;k FkkA foi{kh dh vksj ls ifjoknh dh vkj-th-ih- djus ij ik;k fd ifjoknh dk ;wjsVj bEisDVsM LVksu dh otg ls [kjkc Fkk rc ifjoknh dks iqu% fj;k;rh nj ij vksj yxus okys [kpsZ vFkkZr 30 gtkj :i;s ds ckcr Hkh crk fn;k x;k Fkk ,oa nks fnu i'pkr~ tc xqnZs dh lwtu de gqbZ rc Mk0 fjrs'k esgrk ,oa Mk0 ds-,l- Hk.Mkjh dh Vhe us vkWijs'ku dj NksVh vkWr ds lsxesUV ls V~;wc cukdj fdMuh dks is'kkc dh FkSyh ls tksM+ fn;k tks fd;k tkuk Hkh efjt dh fLFkfr dks ns[krs gq;s vko';d Fkk bl lEcU/k esa fyVªspj layXu&3 gS rFkk chekjh dh tkudkjh ,oa vkWijs'ku ds rjhds dk lfp= o.kZu dj ifjoknh dks Hkyh&HkkWrh le>k fn;k Fkk ftls Loa; ifjoknh }kjk ekuuh; vk;ksx ds le{k izLrqr fd;s x;s nLrkostksa esa layXu nLrkost ih&30 tks fd ist uEcj&86 gSA ifjoknh ds bykt ds ckcr lkjh tkudkjh ifjoknh ds lkFk okyksa dks Hkh ns nh x;h FkhA tks fof/k foi{kh ds }kjk ifjoknh ds bZykt esa dke esa yh xbZ gS ds ckcr ifjoknh ,oa ifjoknh ds lkFk ekStwn fj'rsnkjksa us Hkh viuh iw.kZ:i ls lgefr nh FkhA bl ckcr tks Hkh de ls de [kpkZ vk;k oks gh feu foi{kh }kjk ifjoknh ls fy;k vU; dksbZ vfrfjfDr pktZ ifjoknh ls ugh fy;k D;ksafd ifjoknh is'ks ls ,d ,e-vkj- ¼M.R.½ gS ,oa Hk.Mkjh vLirky esa vkrk jgrk FkkA tgka rd xyr vkWijs'ku fd;s tkus dk dFku bl en esa fd;k x;k gS og iw.kZr;k xyr 9 ,oa fujk/kkj gSA foi{kh }kjk vius iw.kZ Kku o dh xbZ tkapks ds vk/kkj ij ifjoknh dk Ureteric Replacement fd;k x;k ,oa bl ckcr ifjoknh ,oa ifjoknh ds lkFk okyksa dks bldh ykHk&gkfu ,oa iw.kZ bykt dh tkudkjh Hkh nh x;h FkhA ifjoknh dks fnukad 08-10-2012 dks okil fn[kkus vk;k rc ifjoknh dk usQzksLVksxzke fy;k x;k ,oa blesa ik;k x;k fd dye ileal tube esa ugh tk jgh Fkh D;ksfa d Pelvi - ileal junction block Fkk] blds ckcr ifjoknh dks crk;k x;k fd ,d Revised vkWijs'ku (Caliceoileal Anastomosis) djuk iMsxk oks ,d eghus ckn fd;k tk,sxk D;ksfa d vHkh Tissue edema ¼lqtu½ gS vr% vHkh ;g vkWijs'ku ugha dj ldrs gSA ifjoknh dks nwljs fnu fnukad 09-10-2012 dks fMLpktZ dj fn;k ,oa ,d eghus ckn vkus dks dgkA ifjoknh fHkUu&fHkUu MkWDVjksa dks fn[kkrk jgk ,oa bu lHkh MkWDVlZ us Hkh Revised vkWijs'ku djkus dh lykg nh tks fd feu foi{kh ds }kjk ifjoknh dks fnukad 29-09-2012 dks gh crk fn;k Fkk ysfdu Tissue edema ¼lqtu½ gksus ls 3&4 lIrkg ckn vkWijs'ku gksxk bl ckcr Hkh Li"V dFku dj fn;k x;k Fkk ftl lUnHkZ esa nLrkost layXu&4 gSA ifjoknh iqu% tc vizkFkhZ ds ikl fnukad 01-11-2012 dks fn[kkus vk;k rks feu foi{kh }kjk ifjoknh dks iwoZ esa crk;s vuqlkj Revised Operation djus ds fy, HkrhZ fd;k ,oa ifjoknh dh lgefr yhA rnksijkUr fnukad 02-11-2012 dks ifjoknh dk vkWijs'ku fd;k x;k ,oa Mk- fjrs'k esgrk ,oa Mk- ds-,e- Hk.Mkjh dh Vhe us Rt. ileocalycostomy dj lleal tube dks Rt. Kidney esa Calyx ,oa Anesthesia charges gh fy;s x;s oks Hkh fj;k;rh njksa ij A tks vkWijs'ku fd;k x;k og ,d izekf.kr vkWijs'ku gS tks fd Anastomosis LVsuksfll ds fy;s fd;k tkrk gS bl ckcr fpfdRlk 'kkL= esa mYysf[kr lEcfU/kr fyVsªpj layXu&5 gSA vkWijs'ku ds ckn ifjoknh lgh gksus yxk ,oa fnukd 09-11-2012 dks lgh gksus ij mls fMLpktZ dj fn;k x;kA ifjoknh dks iqu% 12-11-2012 dks dsoy VkWds dVokus ds fy, cqyk;k x;k Fkk tc fnukad 12-11-2012 dks ifjoknh okil vk;k rks ifjoknh dh tkap ,oa ijke'kZ ds iSls ugh fy;s x;s ,oa ifjoknh dks fnukad 20-11-2012 dks okil fn[kkus ds fy;s cqyk;k x;kA ifjoknh fnukad 20-11-2012 dks okil vk;kA ml fnu dsoy ifjoknh ls ijke'kZ 'kqYd ,oa ds-;w-ch- lksuksxzkQh ds pktZst gh fy;s x;sA ifjoknh dks fnukad 03-12-2012 dks cqyk;k x;k mDr fnol dks Hkh dsoy ifjoknh us ijke'kZ 'kqYd ,oa ds-;w-ch- lksuksxzkQh ds pktsZt gh fn;sA bl fnu ifjoknh dk usQzksLVksxzke fy;k x;k ,oa Mh0ts0 fjewo fd;k x;k ftldh feu 10 foi{kh }kjk dksbZ Qhl ugh yh A rRi'pk~r ifjoknh dks 7 fnu ckn xkbM ok;j fudkyus ds fy;s cqyk;kA fnukad 10-12-2012 dks ifjoknh dks iqu% fn[kkus vk;k ml fnu ifjoknh dk xkbM ok;j fudky fn;k x;k ,oa blds Hkh dksbZ pktZsZt feu foi{kh }kjk ugha fy;s x;sA blh fnu ifjoknh us ikbYl dh f'kdk;r dh rks Mk0 ds-,e- Hk.Mkjh us ifjoknh dks ns[k ds mipkj fy[kkA ifjoknh ds }kjk vkjksX; vLirky o Mk0 fou; rksej ds ftl dUlyVs'ku o lykg dk mYys[k bl en esa fd;k gS os ifjoknh Loa; fl) djsaA ifjoknh ckj&ckj nwljs ;wjksyksftLV ,oa MkDVjksa dks Hkh fn[kkrk jgk] ysfdu fdlh Hkh MkWDVj us feu foi{kh }kjk fd;s x;s vkWijs'ku dh otg ls fdMuh izksij dke ugh dj jgh ;g ugh dgkW] ;g dsoy ifjoknh dh dkYifud lksp gSA fnukad 03-03-2014 dks ifjoknh us vkj-th-ih- dh fjiksVZ ekaxh blds ckcr ifjoknh dks fnukad 15-09-2012 dks ih-lh-,u- djus ls iwoZ gh Li"V dj fn;k x;k Fkk rFkk vkxs dk bykt ,oa vkWijs'ku ifjoknh dh lgefr ls fd;k x;k FkkA fMLpktZ esa Hkh blds ckjs esa tkudkjh nh x;h FkhA ifjoknh dks ;g Li"V dj fn;k x;k Fkk fd vkj-th-ih- dh dksbZ fQYe ugh gS ;g ,d fof/k gS ftlesa ;wjsVj esa MkbZ Mkydj lh&vkeZ esa fdMuh ,oa ;wjsVj dh fLFkfr ns[kh tkrh gSA ifjoknh dk ;g dguk fd ckj&ckj phjk yxkdj vkWijs'ku fd;k x;k xyr gS D;ksfa d feu foi{kh ds ;gka ifjoknh dk nks gh ckj vkWijs'ku fd;k x;k Fkk ftlds ckcr Loa; ifjoknh dh vkSj ls lgefr nh xbZ Fkh foi{kh dh vksj ls tokc ,oa lk{; ds leFkZu esa Mk0 ds-,e- Hk.Mkjh dk 'kiFk&i= ,oa nLrkost izLrqr fd;s x;sA cgl i{kdkjku vf/koDrkx.k lquh ,oa i=koyh rFkk nLrkostkr dk voyksdu fd;kA ;g izdj.k fpfdRlh; ykijokgh dk gSA fpfdRlh; ykijokgh ds ekeys esa ekuuh; loksZPp U;k;ky; us fuEu 11 fcUnq izfrikfnr fd;s gSA bu fcUnqvksa ds vuqlkj vk;ksx dks ns[kuk gS fd D;k foi{kh dh xQyr ,oa ykijokgh ds dkj.k rFkk iw.kZr% Skill and Care mi;ksx u ysus ds dkj.k ifjoknh dh fdMuh [kjkc gqbZA ekuuh; loksZPp U;k;ky; dk fu.kZ; fuEu izdkj gS %& 2010 (I) RLW 722 (SC) Kusum sharma & ors. Vs. Batra Hospital & Medical Research Centre & ors. esa fuEu fu/kkZfjr fd;k gS %& 11 I. Negligence is the breach of a duty exercised by ommission to do something which a reasonable man, guided by those considerations which ordinarily regulate the conduct of human affairs, would do, or doing something which a prudent and reasonable man would not do.
II. Negligence is an essential ingredient of the offence. The negligence to be established by the prosecution must be culpable or gross and not the negligence merely based upon an error of judgment.
III. The medical professional is ecpected to bring a reasonable degree of skill and knowledge and must exercise a reasonable degree of care. Neither the very highest nor a very low degree of care and competence judged in the light of the particular circumstances of each case is what the law requires. IV. A medical practitioner would be liable only where his conduct fell below that of the standards of a reasonable competent practitioner in his field.
V. In the realm of diagnosis and treatment there is scope for genuine difference of opinion and one professional doctor is clearly not negligent merely because his conclusion differs from that of other professional doctor.
VI. The medical professional is often called upon to adopt a procedure which involves higher element of risk, but which he honestly believes as providing greater chances of success for the patient rather than a procedure involving lesser risk but highest chances of failure. Just because a professional looking to the gravity of illness has taken higher element of risk to redeem the patient out of his/her suffering which did not yield the disired result may not amount to negligence.
VII. Negligence cannot be attributed to a doctor so long as he performs his duties with reasonable skill and competence. Merely because the doctor chooses one course of action in preference to the other one available, he would not be liable if the course of action chosen by him was acceptable to the medical profession.
VIII. It would not be conducive to the effciency of the medical profession if no doctor could administer medicine without a halter round his neck.
12IX. It is our bounden duty and obligation of the civil society to ensure that the medical professionals are not unnecessarily harassed or humiliated so that they can perform their professional duties without fear and apprehension. X. The medical practitioners at times also have to be saved from such a class of complainants who use criminal process as a tool for pressurising the medical professionals/hospitals, particularly private hospitals or clinics for extractine uncalled for compensation. Such malicious proceedings deserve to be discarded against the medical practitoners.
XI. The medical professionals are entitled to get protection so long as they perform their duties with reasonable skill and competence and in the interest of the patients. The interest and welfare of the patients have to be paramount for the medical professionals.
ifjoknh ds fdMuh esa ;wjsVj esa iFkjh crk;h x;h ftldk ewy :i ls nwjchu i)fr ls iFkjh dz'k djds is'kkc ds tfj;s fudkyus dk izksll s Fkk ijUrq mDr izksll s dke;kc ugha gqvkA foi{kh ds vuqlkj iFkjh isfYo'k o ;wjsVj ds chp vVdh gqbZ Fkh] ;wjsVj ds [kjkc gks x;k Fkk blfy, vksiu ltZjh dh x;h vksiu ltZjh esa foi{kh ds vuqlkj ;wjsVj [kjkc gks x;k Fkk mldks jkbZV fdMuh ls fMldusDV dj fn;k x;k rFkk mlds LFkku ij vkWr dk VqdM+k dkVdj fdMuh isfYo'k ls CysMj esa tksM+h x;h ijUrq og lQy ugha jgkA ifjoknh ds rdyhQ tkjh jghA ifjoknh us fofHkUu vLirkyksa esa bZykt djok;k ijUrq bZykt ugha gqvk yxHkx Ms<+ ekg i'pkr~ iqu% foi{kh ds ;gkW vksiu ltZjh djok;h x;hA ifjoknh ds vuqlkj og Hkh dke;kc ugha jgh ckj ckj foi{kh ds ;gkWa Hkh pSd&vi djok;k x;k HkrhZ djok;k x;k nwljs vLirkyksa esa Hkh HkrhZ jgk ijUrq dke;kc ugha jgk cfYd 23-08-2014 dh fjiksVZ ls ;g izrhr gksrk gS fd ifjoknh dh ys¶V fdMuh 90 izfr'kr dke dk jgh gSA bl ckcr~ dksbZ fookn ugha gS jkbZV fdMuh 10 izfr'kr dke dj jgh gS ;kfu GFR LEFT KIDNEY 57.61 rFkk RIGHT KIDNEY 06.25 dke dj jgh gSA dqy 63-86 nksuks fdMfu;k dke dk jgh gSA tc fd bldk feuhee GFR 60 % gksuk pkfg, ;kfu nksuksa fdMfu;ksa dk feydkj feuhee ls ek= 3-86 izfr'kr fdMfu;kWa vkxs dke dj jgh gSA tks bl ckr dh bafxr djrk gS fd ifjoknh dk tks nwljk vkWijs'ku gqvk og Hkh dke;kc ugha jgkA RIGHT KIDNEY ,d izdkj ls [kjkc gks x;h] ;wjsVj ftls RIGHT KIDNEY ls 13 fMldusDV fd;k x;k og vxj vuqi;ksxh Fkk rFkk fudky fn;k x;k rks mls ifjoknh ds mifLFkr ifjtuksa dks fn[kk;k ugha x;k ;fn isV ds vanj gh jgus fn;k rks] vuqi;ksxh ;wjsVj dh D;k fLFkfr jghA vkWijs'ku uksV ls Hkh Li"V ugha gSA iwoZ esa ifjoknh dh fdMuh ds ckcr~ tks vYVªklkm.M fd;k Fkk mlesa jkbZV ;wjsVj fothcy ugha FkkA ifjoknh vkt Hkh og ihM+k Hkqxr jgk gSA ihM+k T;knk c<+h gSA ;fn RIGHT KIDNEY 10% dke dj jgh gS tks ,d izdkj ,d uksu Functiong lh gSA ifjoknh us nks vkWijs'ku vksiu ltZjh ds djok fy;s ifjoknh ds RIGHT KIDNEY [kjkc gksus ds dkj.k jkst baQDs 'ku gks tkrk gS ftldh nokbZ ysuh iM+rh gSA ifjoknh tks dke djrk Fkk og chekjh ds dkj.k dke Hkh ugha dj ik jgk gSA bl izdkj i=koyh ij tks nLrkost gS mlls ifjoknh viuk izdj.k lkfcr djus esa lQy jgk gSA mlds ckn tks Burden of Proof gS og foi{kh ij vk tkrk gSA bl lac/a k esa II (2009) CPJ 61 SC NIZAM INSTITUTE OF MEDICAL SCIENCES Vs. PRASANTH S. DHANANKA esa ekuuh; loksZPp U;k;ky; us fuEu fu/kkZfjr fd;k gS %& (ii) Medical Negligence--Burden of Proof -- Initial burden to prove medical negligence discharged by complainant - Burden shifts on hospital/attending doctors to satisfy Court that there was no lack of care or deligence.
(2004) 8 SCC page 56 SAVITA GARG (SMT) Vs.
DIRECTOR, NATIONAL HEART INSTITUTE esa ekuuh;
loksZPp U;k;ky; us fuEu fu/kkZfjr fd;k gS %& D. Consumer
Protection Act, 1986 - Ss. 22, 18, 12 and 13 -Mecical negligence -- Burden of proof -Held, once aclaim petition is filed and the complainant has successfully discharged the initial burden that the hospital/clinic/doctor was negligent, and that as a result of such negligence the patient died, then in that case the burden lies on the hospital and the doctor concened who treatedthe patient to show that there was no negligence involved in the treatment - Reasons for, given - Torts - Medical negligence--Burden of proof 14 ekuuh; loksZPp U;k;ky; }kjk Åij of.kZr izfrikfnr fl)kUrksa dh jks'kuh esa bl vk;ksx dks ns[kuk gS fd D;k foi{kh dh ykijokgh jgh gS \ ifjoknh ds bZykt esa mPp Lrj dh Skill & care mi;ksx esa fy;s x;s ;k ugha \ ;g foi{kh dks lkfcr djuk gSA bl laca/k esa (2019) 2 Supreme Court Cases Page 282 S.K. JHUNJHUNWALA Vs. DHANWANTI KUMAR AND ANOTHER esa ekuuh; loksZPp U;k;ky; us fuEu fu/kkZfjr fd;k gS %& A. Consumer Protection - Service -Medical practitioners/service -- Medical negligence - Test to determine
-Test laid down in balam, (1957) 1 WLR 582 and subsequently reiterated in Eckersley, (1988) 18 Con LR 1 (CA) - Held, is consistently followed by all the courts all over the world including Indian courts - Principles of law on above issue as stated by Supreme Court in Jacob Mathew, (2005) 6 scc 1 after extensively referring to Bolam case and Eckersley case - Taken note of (i.e.) (a) a professional may be held liable for negligence either (i) when he was not possessed of the requisite skill which he professed to have possessed, or, (ii) when he did not exercise, with reasonable competence in the given case, the skill which he did possess, (b) the fact that the defendant charged with negligence acted in accord with the general and approved practice, is enough to clear him of the charge (c) athe standard of care, when assessing the practice as adopted, is judged in the light of knowledge available at the time of incident and not at the date of trial and (d) the standard to be applied for judging the negligence would be that of an ordinary competent persion exercising ordinary skill in that profession.
(2005) 6 Supreme Court Cases 1 JACOB MATHEW
Vs STATE OF PUNJAB AND AN OTHER esa ekuuh;
loksZPp U;k;ky; us fuEu fu/kkZfjr fd;k gS %& K. Tort -
Negligence - Professional negligence--when actionable--Test for--Held, a professional may be held liable for negligence either (1) wnen he was not possessed of the requisite skill which he professed to have possessed, or (2) when he did not exercise, 15 with reasonable competence in the given case, the skill which he did possess--Standard to be applied would be that of an ordinary competent person exercising ordinary skill in that profession--Test for professional negligence laid down in Bolam case, (1957) 2 All ER 118, 121 D-F [set out in para 19 herein], held, applicable in India - Professional negligence distinguished from occupational negligence.
N. Tort -Negligence-Definition and meaning (jurisprudential and forensic), discussed in estenso -Words and phrases The jurisprudential concept of negligence defies any precise definition. In current forensic speech, negligence has three meanings. They are: (i) a state of mind, in which it is apposed to intention; (ii) careless conduct; and (iii) the breach of a duty to take care that is imposed by either common or stature law. All three meanings are aplicable in different circumstances but any one of them does not necessarily exclude the other meanings. (paras 10 and 11 ) Negligence is the breach of a duty caused by omission to do domething which a reasonable man guided by those considerations which ordinarily regulate the conduct of human affairs would do, or doing something which a prudent and reasonable man would not do. Negligence becomes actionable on account of injury resulting from the act or omission amounting to negligence attributable to the person sued. The essential components of negligence, as recognised, are three:
"duty", "breach" and "resulting damage", that is to say:
(1) the existence of a duty to take care, which is owed by the defendant to the complainant;
(2) the failure to attain that standard of care, prescribed by the law, thereby committing a breach of such duty; and (3) damage, which is both causally connected with such breach and recognised by the law, has been suffered by the complainant.
If the Claimant satisfies the court on the evidence that these three ingredients are made out, the defendant should be held liable in negligence.
16III (2017) CPJ 598 (NC) D.K. MAJUMDAR (DR.) ANJANA BASU ROY esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& 8. After thoughtful consideration, it is an admitted position that the patient was suffering from Hernia and she had also problem of uterus. As per Medical Text Book of Surgery by Belly and love, during surgery of Inguinal Hernia, there will be remote possibility of injury to urinary bladder, whereas bladder injury during hysterectomy operation is a known complication. Few patients show the post surgical complications like vesico vaginal fistula (VVF) On 25.3.1999, the surgery was performed under one setting only by OPs 2 and 3 jointly as the said surgery was performed at OP 1/ hospital by a team of surgeons comprised of OPs 2 and 3 Therefore, in my view, the law expects higher duty of care from both the operating surgeons but in the instant case, there was a breach of duty from either of one, which has resulted into the injury. Thus, it was a medical negligence. It is difficult to pin-point who performed and who assisted the surgery because both are competent surgeons and competent to perform either of the surgery. Therefore, OPs 2 and 3 are liable for the negligence.
II (2018) CPJ 342 (NC) P.D. HINDUJA NATIONAL HOSPITAL & MEDICAL RESEARCH CENTRE, DR.
SANJAY AGARWALA Vs. VEERA ROHINTON KOTWAL & ANR. 40. There is nowever, a difference between standard of care on the one hand and degree of care on the other, In the case of a doctor, the standard of care expected of him remains the same in all cases, but the degree of care will be different in different circumstances. Thus, while the same Standard of care is expected from a generalist and a specialist, the degree of care would be different. A higher degree of skill is expected from a specialist when compared to that of a generalist.
(2017) NCJ 37 (NC) Doon Valley Hospital & 2 ors.
Vs. Master Shivabshu & anr. esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Medical Negligence--Gangrene developed due to drip infusion--Amputation upto wrist of right 17 hand--Sought compensation--partly allowed--Validity-- Held -Since Hospital and attending Doctor are failed to satisfy the court that there was no lack of care or diligence, is entitied to pay compensation for loss occurred -Enhance the awarded compensation--Appeal is allowed.
(2017) NCJ 681 (NC) Sanjay Gandhi Post Graduate Institute of Medical Science & anr. Vs. Sita Ram Srivastava esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Medical Negligence -- Sought compensation--Allowed - Validity--Held--Since O.P. had tried to hush up the matter and clearly found careless in maintaing the standard of practice, is certainly liable to pay compensation -Awarded amount of compensatijon is reasonable requires no interference--Appeal is dismissed.
(1995) 6 Supreme Court Cases 651 Indian Medical
Association Vs. V.P. Shantha and Others esa ekuuh; loksZPp
U;k;ky; us fuEu fu/kkZfjr fd;k gS %& C. Consumer
Protection Act, 2 (1) (g) and 14 - Deficiency in service-- Services rendered by medical proactitioner or at hospitals or nursing homes--Deficiency has to be judged by applying the test of reasonable skill and care which is applicable in action for damages for negligence.
ekuuh; loksZPp U;k;ky; ,oa ekuuh; jk"Vªh; vk;ksx }kjk izfrikfnr fl)kUrksa ds vuqlkj foi{kh dh dksbZ xQyr o ykijokgh ugha jgh ;g foi{kh dks lkfcr djuk gSA ifjoknh ds izdj.k esa High Level dk Skill & care mi;ksx esa fy;k x;k ;g Hkh foi{kh dks lkfcr djuk gS] D;ksa fd foi{kh dk vLirky t;iqj 'kgj ds vPNs vLirkyksa dh fxurh esa vkrk gS rFkk ;wjksyksth vks j fdMuh ds ekeysa esa Lis'kfyLV gkWfLiVy gSA ,slh fLFkfr esa foi{kh dks Lis'kfyLV dh rjg dke djuk gksxk rFkk Lis'kfyLV dh rjg Skill & care dk mi;ksx djuk gksxkA bl izdj.k esa ;|fi fo'ks"kK dh lk{; dh vko';drk ugha gS] T;knkrkj Burden foi{kh ij gh gSA 18 bl laca/k esa ekuuh; loksZPp U;k;ky; o ekuuh; jk"Vªh; vk;ksx ds fu.kZ; fuEu izdkj gS %& (2010) 5 Supreme Court Cases 513 V. Kishan Rao Vs. Nikhil Super Speciality Hospital and Another esa fuEu fu/kkZfjr fd;k gS %& A. Consumer Protection -Service--Medical Practitioners/ services -- Medical negligence - Expert opinion of prima facie negligence, if a precondition for Consumer Forum to proceed with a case--No rule of general application, held, can be laid down in this regard--Expert opinion is required only when a case is complicated enough warranting expert opinion, or facts of a case are such that Forum cannot resolve as issue without expert's assistance--On facts held, where a patient who was suffering from intermittent fever and chills, was wrongly treated for typhoid insted of malaria for four days, which resulted in her death, was an apparent case of medical negligence--It was not necessary to obtain expert opinion in the first instance before District Forum could award compensation--Investignation conducted by another hospital where patient was removed in a critical condition on fifth day, showed that Widal Test for typhoid was negative whereas test for malarial parasite was positive, was sufficient for District Forum to conclude that it was a case of wrong treatment - Consumer Protection Act, 1986--Ss. 2 (o), 2 (g), 13 and 14 Evidence Act, 1872, S. 45 B. Consumer Protection -- Services -- Medical Practitioners / services -Medical negligence--Requirement to obtain independednt medical opinion before investigation is initiated against a doctor - Direction given in Jocob Mathew Case, (2005) 6 SCC 1, Para 52 - Held, is meant for criminal cases and not for civil cases filed in Consumer Fora for the purpose of determining civil liability--General directions given in Martin F. D'Sauza case, (2009) 3 SCC 1, Para 106 extending the same to divil cases, held, are per incuriam and not binding-- Consumer Forum can give appropriate relief on the basis of summary trial on affidavits--Consumenr Forum can also, in its discretion, permit expert evidence but it is not bound by views 19 expressed by expert because medical negligence is a mixed question of law and fact, to be resolved finally by Forum - In complicated civil cases requiring expert evidence, parties are also free to approach civil court instead of Consumer Forum - Cousumer Protection Act, 1986--Ss. 1 (o), 3, 13 and 14 - Civil Procedure code, 1908 - S. 9 Evidence Act, 1872 - S. 45 -Penal Code, 1860--S.304 -A IV (2016) CPJ 347 (NC) A. PADMAVATHI Vs. DR.
M. VIJAYENDRA & ANR. esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer Protection Act, 1986 -Sections 2(1) (g), 14 (10 ) (d), 21 (b) -Medical Negligence - Trans abdominal hysterectomy (TAH) -Recurring abdominal pain and uterine bleeding--Surgery conducted--Ureteric injury caused -Leakage of urine into abdomen leading to septicaemia
- Huge expenditure incurred in treatment--Deficiency in service -- District Forum dismissed complaint -- State Commission allowed appeal and awarded compensation of Rs. 2 Lakh- Hence revision - OP doctor must establish why there was injury to the ureter post operatively causing leakage of urine--Complainant discharged her onus about alleged negligence - Negligence proved -- Complainant did not produce any cogent evidence or any justification to enhance compensation.
I (2015 ) CPJ 203 (NC) STEPHEENA (DR.) & ANR.
Vs. LILLY JOSEPH esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer Protection Act, 1986 - Section 2( 1) (g), 14 (1) (d), 21 (b) - Medical Negligence -Abdominal hysterectomy--Injury to bladder - Leaking of urin persisted-- Two successive major operations--Mental agony -Deficiency in service--District Forum allowed complaint -State Commission partly allowed appeal--Hence revision--Prior to hysterectomy, OP 1 should have treated patient for Endometrioses, primarily for 28 days with medicines like injection lupride -OP1 should have been more vigilant while separting and dissection of bladder adhesions--Consent of patient was not an informed consent -Compensation awarded 20 is justified by evidence of economic loss and non-economic harm.
I (2017 ) CPJ 235 (NC) L.T.COL. ATMA SINGH Vs.
FORTIS HEALTHCARE LIMITED & ORS. esa ekuuh;
jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer
Protection Act, 1986 - Section 2( 1) (g), 14 (1) (d), 21 (a) (ii) - Medical Negligence--Cancer surgery--Injection 'elexane' advised in High dose--post--operative complication--Internal bleeding--Deficiency in service--Vicarious liability -State Commission partly allowed complaint and awarded compensation of Rs. 10 lacs to complainant -Hence Appeal - Proper informed consent was taken by OPs for the initial and re-exploration surgery--Medical record reveals that clexance dosage was not monitored properly by OP No. 3 and his team - It was a failure to exercise reasonable care during post - operative period--It was the duty of operating surgeon to be more vigilant post opertively to look for signs of bleeding especially for cancer surgery--Negligence proved-- Complainant not entitled to reimbursement of expenses since entire treatment expenses are covered under ECHS Scheme-- Award of Rs. 3 lacs as compensation for mental agony whould be just and proper -Hospital also vicariously liable for acts of Omission and Commission of their doctor.
ifjoknh 15-09-2012 ls 29-09-2012 rd foi{kh ds ;gkWa HkrhZ gqvk] ifjoknh esMhdy fjiztsUVsfVo Fkk blfy, foi{kh gkWfLiVy esa ifjoknh dk iwoZ esa gh vkuk tkuk Fkk] ifjoknh dk fnukad 15-09-2012 dks tks bZykt fd;k x;k bldh fjiksVZ fuEu izdkj gS %& Findings : Rt. RGP done S/o Complete block at upper ureter, Guide wire could not be negotiated. Lower ureter narrowed with stricuture at upper end of ureter. Stone not reached. Rt. PCN done. mlds ckn fnukad 17-09-2012 dks vksiu ltZjh dh x;h ftldh Findings fuEu izdkj gS %& On laparotomy Rt. perital peritoniun incised and renal plevis reached. Ileum app. 18X20 cm isolated on a vascular pedicle with mesentry and end to end anasmostasis of the ileum done on both the ends (i.e.renal pelvis and bladder) retroperitonially. Appendicular tip was going up to renal plvis of ilial segment so appendicectomy also done simultaneously.
21blls ;g izrhr gksrk gS fd ifjoknh dks fdMuh ;k ;wjsVj esa LVksu Fkk mDr LVksu dz'k djus ds fy,] dz'k djds is'kkc ds tfj;s fudkyus ds fy, HkrhZ fd;k x;k ijUrq ;g ik;k x;k fd ;wjsVj plevis ds chp esa iFkjh Qal jgh gS] ;wjsVj [kjkc gks x;k gS dke ugha dj jgk gSA blfy, vkar dk VqdM+k dkVdj plevis ls CysMj esa tksM+k x;k jkbZV ;wjsVj dk D;k gqvk vkWijs'ku uksV~l ls Li"V ugha gSA o fudky x;k x;k gks rks ifjtuksa dks fn[kkuk pkfg, ;fn ugha fudkyk x;k rks bl csdkj vksxZu isV esa dSls jgk ;g crkuk pkfg, ijUrq ;g laHko ugha gSA ifjoknh ;k mlds ifjtuksa ls tks lgefr;kWa yh x;h og Nis&Nik;s QkeZ ij gLrk{kj fd;s x;s tks [kkyh LFkku Hkjs x;s og esMhdy ysXost a esa Hkjs x;s rFkk og Hkh Li"V :i ls ugha Hkjs x;sA izFke ;g vius vki esa lgefr Hkh ugha gSA f}rh; ;fn bls lgefr eku Hkh yh tkos] rks] fdlh pht ds fy, ltZjh dh tk jgh gS bldk Li"Vhdj.k u rks bu lgefr i=ksa ij gS u gh vyx ls ejht ;k mlds ifjtuksa ls dze'k% fy[kdj fy;k x;k gSA blds vfrfjDr ;fn lgefr eku Hkh yh tkosa rks foi{khx.k dks xyr vkWijs'ku djus dk vlko/kkuh j[kus dk High Level dh Skill & care ugha j[kus dk ykbZlasl ugha fey x;k gSA ;g fl)kUr rks foi{kh ij ykxw gj gkyr esa gksxkA bl vkWijs'ku ds nkSjku ifjoknh dk visfUMDl Hkh fudky fn;k x;k ;|fi og vuqi;ksxh Organ Fkk] ijUrq tSlh Hkh fLFkfr gks bldks fudkyus dh lgefr yh tkuh pkfg, FkhA pkgs vkWijs'ku Vsfcy ls ckgj vkdj ifjtuksa ls lgefr ys ysrs ijUrq ,slk ugha fd;k x;kA ifjoknh nqckjk tkWap ds fy, fnukad 08-10-2012 dks HkrhZ gqvk rFkk fnukad 09-10-2012 dks NqV~Vh ns nh x;hA ifjoknh dh fuEu f'kdk;r jgh gS %& F/c of Rt. PCN (15.09.12) and Rt. ileal Ureteric Replacement + Appendicectomy (17.09.12) C/o pain in Rt. Lumbar region.
ifjoknh ds rdyhQ tkjh jgh] ifjoknh us ,l-,e-,l- gkWfLiVy] eksuhysd gkWfLiVy] jk; pkS/kjh ;wjksyksth lsUVj esa Hkh fn[kk;kA ;|fi ifjoknh ds vuqlkj tckuh :i ls ;g dgk x;k fd xyr vkWijs'ku ds dkj.k ifjoknh ds ;g rdyhQ gS ijUrq ckn esa fpfdRldksa us bl vk;ksx esa foi{kh ds i{k esa 'kiFk&i= nrs gq, dgk gS fd mUgksusa tckuh ,slk ugha dgkA tSlh Hkh fLFkfr gks bu fpfdRldksa us tc ifjoknh dh tkWap dh rks ifjoknh ds rdyhQ gksuk ik;k rFkk ftl vLirky esa igys bZykt gqvk Fkk mlh vLirky esa iqu% bZykt djkus dh lykg nh x;hA ifjoknh fnukad 01-11-2012 dks HkrhZ 22 gqvk rFkk fnukad 09-11-2012 dks mls fMLpktZ fd;k x;k fnukad 02-11-2012 dks iqu% mldk vkWijs'ku fd;k x;k fMLpktZ fVfdV ds vuqlkj ifjoknh ds fuEu f'kdk;r Fkh %& F/c Rt. PCN on 15.09.12 Rt. Heal Ureteric replacement & Appendicectomy on 17.09.12 ifjoknh ds fuEu bZykt fd;k x;k %& Rt. ileocalycostomy with DJ removal done on 02.11.2012 ifjoknh dk 20-11-2012 dks USG K.U.B. VsLV gqvk ftldh fjiksVZ fuEu Fkh %& KIDNEYS : -
The kidneys are normal in size, shape & position. The margins are smooth. cortical thickness & parenchymal echogenecity is normal on both sides. No evidence of any abnormal mass, lesion or calculus is seen on left side. F/U Right pyelo ileal anastomosis & right ileocalycostomy. Right Kidney show early dilatation of P.C. system with drain tube is situ upper part of anastomosis & stent in lower part of asastomosis.
ifjoknh iqu% fnukad 03-12-2012 dks USG K.U.B. VsLV gqvk ftldh fjiksVZ fuEu izdkj gS %& KIDNEYS : -
The Kidneys are normal in size, shape & position. The margins are smooth. cortical thickness & parenchymal echogenecity is normal on both sides. No evidence of any abnormal mass, lesion or calculus is seen on left side. F/c of right pyeloileal anastomosis & right ileocalycostomy. Right kidney show early dilatation of P.C. system with drian tube in situ upper part of anastomosis & stent in lower part of anastomosis.
fnukad 19-06-2013 dks ifjoknh ds iwjs isV dk vYVªklkm.M gqvk ftlesa fdMuh o ;wjsVj dh fLFkfr fuEu Fkh %& LIVER: Liver is normal is size parenchymal echogenicity is normal. No evidence of any sonolucent or soneciense masscsion is seen. Intrahepatic biliary radicles are not dilated. Portal vein & its rdicles are pommi portal vein measures 11 mm in diameter. GALL BLADDER: Gall bladder is normal is size & wall thickness. No evidence of any mass lesion or uenius is seen. Ultrasonic murphy's sign is negative. No evidence of any peri-cholic collection is seen.
CBD: CBD measures 3mm in diameter. No evidence of nay mass lesion or calculus is seen in CBD.23
PANCREAS: Pancreas is normal in size & echotexture. No evidence of any mass lesion or calcification is seen pancreatic duct is not dilated. SPLEEN: Spleen is normal in size, The echotexture is normal No evidence of nay focal or diffuse pathology is seen .Splenic Vein is normal. KIDNEYS: Both kidneys are normal is size, The margins are regular. Cortical thickness & echogenicity are normal No evidence of nay mass lesion or calculus is seen on either side. O/C of Right P.C.N.L. Right kidney of carly dialation of collecting system. RK. : 98 X 47 mm. LK. : 104 X 44 mm.
URETERS : Left ureter's not dilated and are normal. O/C of pyelo-ileal anastomosis ( ilel uretero replacement). A nechoic tubular structue is seen connecting urinary bladder on right side ? ileal anastomossis.
PROSTATE : Prostate is normal in size & outline. The echogenicity is normal No evidence of nay focal of diffuse pathology is seen.
blesa jkbZV lkbZM dk ;wjsVj dgk gS bl ij \ ekdZ yxk gqvk gSA ifjoknh dh 21 vxLr 2014 dks tkWap gqbZ tks fuEu izdkj gSA blesa fdMuh o ;wjsVj dh fLFkfr fuEu izdkj crk;h tkrh gS %& RIGHT KIDNEY :
Right Kidney is normal in size, shape, location and contour, it measures 9.1 cm in its long length and 4.5 cm in the transavers axis. Nore is made of thinned out renal parenchyma measuring approx. 1cm at upper pole. Gross hydronephrosis is seen. LEFT KIDNEY :
Left Kidney is normal in size shape, location and contour. it measures 10.4cm in its long length and 5.3 cm in the transaverse axis. No cortical scarring seen. The renal parenchymal and renal sinus echoes are normal. No hydronephrosis seen. URETERS : Left ureter is not dilated. No dilated tubular structure seen on right side.
bl izdkj fdMuh o ;wjsVj dh fLFkfr fuEu izdkj crk;h tkrh gS %& FINDINGS :-
Left kidney is normal in size, shape and placement. perfusion and cortical uptake is normal. serial images reveal normal glomerural function with narmal drainage. Minimal peripheral cortical uptake with central photopenic defect seen in right renal fossa region. Perfusion and cortical uptake is severely impaired. No significant tracer build up seen till 3 hours delayed images.
Bladder activity is adequate at the end of the study WHOLE KIDNEY LEFT RIGHT TOTAL DIFF FUNCTIN (%) 90 10 100 GFR (Ml/min) 57.61 06.25 63.86 24 CONCLUSION Left non-obstructed kidney with normal cortical function. Right kidney shows severely impaired cortical function (practically non functioning kidney).
vUr esa 23-08-2014 dks ifjoknh dh tkWap gqbZ ;g yxHkx ifjokn is'k djus ls Bhd igys dh tkWap gS bl tkWap ls ;g izrhr gksrk gS fd ifjoknh dh jkbZM fdMuh [kjkc gks x;hA lcls igys 27-02-2012 dks ,l-,e-,l- gkWfLiVy esa ifjoknh dh lksuksxzkQh gqbZ Fkh mlesa ekewyh QwykoV Fkh rFkk ;wjsVj fn[kkbZ ugha ns jgk FkkA vkWijs'ku ls Bhd iwoZ ifjoknh dk VsLV gqvk Fkk ftldh fjiksVZ fuEu izdkj Fkh %& PYELOGRAPHIC PHASE :
Right sided pelvicalyceal system is mildly dilated. Left Kidney shows normal pelvicalyceal systems.
URETERS:
Right upper ureter is mildly dilated with impaction of calculus in upper ureter. Left ureter is normal in course andcaliber.
vkWijs'ku ls Bhd igys 13-09-2012 dks ifjoknh dk USG K.U.B. VsLV gqvk Fkk ftlesa fdMuh dh fLFkfr fuEu izdkj Fkh %& KIDNEYS :-
Both Kidneys are normal in size, shape & position. The margins are smooth --
-bal thickness & parenchmal echogenecity is normal on both sides. No evidence. if any abnormal mass, lesion or calculus is seen on left side.
Right Kidney show moderate dilatation of P.C. system with 13 mm calculus in upper ureter.
ifjoknh ds nks vksiu ltZjh gqbZ rFkk ,d VsfLVax ds ijit ls ekbZuj ltZjh gqbZ igyh ekbZuj ltZjh 15-09-2012 dks gqbZ ftldk vkWijs'ku uksV fuEu izdkj gS %& LA, Cystoscope passed per urethra into bladder and RT UO identified. Ureteric catheter inserted thru UO, resistance was felt in intramural part of ureter, Dye injected which showed narrowed lower ureteric segment with long stricture in upper urethra below the stone. Dye was not seen beyond the stone Impression 25 Multiple RT ureteric strictures with ipacted RT upper ureteric stone. patient and his relaives explained about the finding of RT RGP and need for RT PCN and consent was taken for the same RT PCN GA In Prone Position RT PCN Done with 10 Fr Malecot's catheter. Free flow of urine noted thru Malecot.
mlds ckn ifjoknh ds vksiu ltZjh 17-09-2012 dks gqbZ ftldk vkWijs'ku uksV fuEu izdkj gS %& Above mentiond incision given. Parietal periotor incised and retroperitoneum reached. RT upper ureteric stone idnetified which was causing necrosis of that Ares stone taken out after giving incision and thru the hole uretric catheter tried to pass into distal segment of ureter. However due to long segment stricutre, UC could not be passed. Ureter mobilized completely till lower part and which was also formed narrowed after giving incision into lower part. So, decision was taken to remove the whole ureter beyond stone and rreplace with ileal segment as planned. Appendix was found retrocaecelly, retroperitoneal, so diseased ureter along with Appendix removed.
lleal segment app. 18-20 cm isolated on a varcule pedicle with mesentery. RT kidney with pelvis mobilized and prepared for anastomosis over DJ stent with upper and of ileal segment. Bladder mobilized and lower end of ileal segment anastomised with bladder with vicry1 3-0. End to End anastomosis of the ileum done. Separate drains kept at pyeloleal and ileal bladder anastomosis. Haemostasis achieved wound closed back in layers with vicry1 skin with ethilon 2-0. Patient shifted to ICU mlds ckn fnukad 02-11-2012 dks vksiu ltZjh gqbZ ftldk uksV fuEu izdkj gS %& Abdomen opened with previous RT PM incision. Adhesiolysis done land RT Kidney reached. A small nick given in ileum and obliter of pyeloileal anastomosis noted. Lower pole calyx opened and end to side anstomosis of inferior calyx with ileum done over tapered malecot with vicryl 2-0. Abd. Drain kept wound closed back in layers with cystoscope. DJ removal done.
ifjoknh ds igys ltZjh VsfLVax ijit ls gqbZ ijUrq mldh VsfLVax fjiksVZ fdlh Hkh i{k }kjk is'k ugha dh x;hA ifjoknh dk ;wjsVj [kjkc gks x;k Fkk bldh dksbZ tkWap fjiksVZ is'k ugha gSA ifjoknh dh fdMuh dk Function fdruk Fkk] 26 bldh dksbZ tkap fjiksVZ ugha gS] fcuk tkWp fjiksVZ ds gh 17-09-2012 dks vksiu ltZjh dj nh x;h tks lQy ugha gqbZA fnukad 17-09-2012 dks vksiu ltZjh dh tks vlQy jgh] ifjoknh us bl chp fofHkUu vLirkyksa o fpfdRldksa dks fn[kk;k lHkh us jk; nh fd ifjoknh ds izFke vksiu ltZjh vlQy gqbZ ftl fpfdRld ls izFke ltZjh djok;h mlh ls nqckjk bZykt djok;s bl ij ifjoknh ds rhljh vksij ltZjh gqbZ og Hkh dke;kc ugha gqbZA bl vk;ksx ds vkns'k ls esMhdy cksMZ ls tkWap djok;h x;h Fkh ftlds fcUnq fu/kkZfjr fd;s x;s FksA ftldk fcUnqokj tokc esMhdy cksMZ dk djok;k x;k Fkk blesa Hkh ;g vk;k gS fd ;wjsVj Msest gksus dk irk igys ugha yxk;k x;k RGP IUV VsLV fd;k tk ldrk Fkk] ;wjsVj iwjh rjg Msset s gks x;k Fkk ;g LVksu ds LFkku ls Msest gks x;k ;g Hkh RGP fjiksVZ ij gh fuHkZj gS tks ugha djok;h x;h] ;wjsVj fudkyk x;k ;k mldk dqN fd;k x;k ;g Hkh Li"V ugha gS igys ;wjsVj LdksZih i)fr ls iFkjh fudkyus dh dksf'k'k dh x;hA bl fjiksVZ ls Hkh ;g izrhr gksrk gS fd ;wjsVj Msest ds laca/k esa vkWijs'ku ls igys RGP VsLV gksuk pkfg, ftlls irk yxk tk;s fd ;wjsVj fdruk Mset s gqvk gS ;g LVksu okys LFkku ij Msest gqvk gS ;k iwjk Msest gqvk gS rFkk bl Msest dk D;k dkj.k gS bl ckcr~ dksbZ VsLV ugha djok;k x;kA bl izdkj i=koyh ij tks fpfdRlk dk tks laf{kIr fooj.k Åij fn;k x;k gS mlls ;g izrhr gksrk gS fd ifjoknh tc foi{kh vLirky esa x;k ml le; Right kidney lkekU; FkhA ekewyh Losfyax Fkh tks dksbZ [krjukd ugha Fkh ;wjsVj dh D;k fLFkfr Fkh bldh tkWap gh ugha dh x;h fcuk tkWap ds gh igys vkWijs'ku dj fn;k x;k] tc vksiu ltZjh esa ifjoknh dk isV [kksyk x;k rc foi{kh ds vuqlkj ;wjsVj Mset s FkkA blfy, vkar dk VqdM+k dkVdj fdMuh ds isfYo'k ls CysMj ij tksM+k x;kA tks lQy ugha gqvk mlds ckn ifjoknh dk nwljk vkWijs'ku fd;k x;k mlesa Hkh tks vkar ds VqdM+s dks tksM+k x;k mldks lgh djus dh ukdke dksf'k'k dh x;h ijUrq og Hkh lQy ugha jgkA ifjoknh dh Right kidney 'kq: esa ukseZy Fkh ijUrq ykLV fjiksVZ ls ;g izrhr gksrk gS fd ifjoknh dh fdMuh ek= 10 izfr'kr gh dke dj jgh gS tks ,d izdkj ls uk ds cjkcj gSA bl 10 izfr'kr dks Hkh de dj fn;k tkos rks] Left Kidney Hkh 57-61 izfr'kr GFR dke djuh pkfg, tc fd lk/kkj.kr;k 60 izfr'kr fdMfu;kWa dke djuk pkfg,A ;g ifjoknh ds fy, [krjukd gSA foi{khx.k us vkWijs'ku ls igys ;wjsVj dh VsfLVax ugha djok;h vkar dkVdj yxk nh tks ukdke;kc jgh bl ij 27 ifjoknh dks nwljh ckj vkWijs'ku djkuk iM+kA og Hkh ukdke;kc jgkA ifjoknh dh Right kidney tks Non Functional gks x;h bl dkj.k ifjoknh dks ckj ckj baQDs 'ku gksrk jgk ftlls ifjoknh ihM+k Hkqxr jgk gS] nokbZ;kWa ysuh iM+rh gS rFkk viuh ukSdjh rks nwj Lo;a ifjoknh dks ;k mlds ifjtuksa dks lgh tkudkjh ugha nh x;h lgh rjhds ls bZykt ugha fd;k x;kA bl laca/k esa III ( 2015 ) CPJ 155 (NC) A.J. MOHAMMED SHAH @ A.J. SHANAVAS Vs. KERALA INSTITUTE OF MEDICAL SCIENCE (KIMS) & ANR. esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer Protection Act, 1986 - Section 2( 1) (g), 14 (1) (d), 21 (a) (ii) Medical Negligence -Renal stone--Surgeries conducted -Removal of right kidney Allegedly stent coiled inside due to negligence -Death of complainant's father due to shock--Deficiency in service--State Commission allowed complaint--Hence appeal--Despite admitting patient number of times and performing various procedures upon him every time, his condition went on worsening, rather than whowing any improvement -Simple perusal of ultrasound scans done from time to time indicates that right kidney of complainant which was not damaged, at the beginning, had to be removed by performing surgery at another hospital--Facts regarding removal/non-removal of stent inserted in body of patient are also not clear--Reasonable care and skill not shown in treatment of patient to him--Looking at mental condition in which the patient must have been there, it can be stated there was no negligence on his part -Negligence on part of Doctors/ Hospital proved--Compensation awarded.
bl lac/a k esa II (2008) CPJ 93 (NC) G.
BALAKRISHNA PAI & ANR. Vs. SREE NARAYANA
MEDICAL MISSION GENERAL HOSPITAL AND T.B.
CLINIC & ORS. esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr
fd;k gS %& ( i ) Consumer Protection Act, 1986 - Section 2
( 1) (g), 14 (1) (d) -Medical Negligence--Treatment -No Gynaecologist or Doctor present at delivery time -Delivery of child took place with assistance of duty nurse--Injection 28 supposed to be given after delivery, given prior to delivery, which led to contraction and increased labour pains, causing suffocation and lack of oxygen to child before delivery--
Oxygen not provided in time--Prescribed medicines not given
-- Child suffered from asphyxia--Highly improper arrangement to provide medical services proved--Medical records not kept properly--Hospital administration failed to take due care of patient, neglected at various stages-- Deficiency in service and medical negligence proved-- Compensation of Rs. 3.00 lakh along with interest and cost awarded.
ekuuh; jk"Vªh; vk;ksx ds fu.kZ; ls ;g izrhr gksrk gS fd ifjoknh dh dgkuh fdMuh esa iFkjh ls 'kq:vkr gksrh gS tks ckn esa ;wjsV esa vkuh crkrs gS rFkk ;wjsVj [kjkc gksuk crkrs gSA vkWijs'ku ls igys ;wjsV j dh dksbZ VsfLVax ugha dh x;h vc Right kidney uke ek= dh dke dj jgh gS ;g dke de djrh gS baQDs 'ku ds dkj.k nokbZ;kWa T;knk ysuh iM+rh gS] vxj ;gh fLFkfr pyrh jgh rks mls Right kidney dks fudkyus ds vykok dksbZ vkI'ku ugha cpsxkA foi{kh dk vlko/kkuh iwoZd fd;s x;s bZykt o mPp Lrj dh Skill o Care dke esa ugha ysus dk ;g ifj.kke gSA fLFkfr esa foi{kh viuk cpko lkfcr djus esa vlQy jgk gSA ifjoknh dh ,d fdMuh yxHkx [kjkc gks x;h gSA bl laca/k esa (2018) 12 SCC page 699 SHEELA HIRBA NAIK GAUNEKAR Vs. APOLLO HOSPITALS LTD. esa ekuuh; loksZPp U;k;ky; us fuEu fu/kkZfjr fd;k gS%& Medical negligence -- Compensation -- Pecuniary damages - Enhancement of, after medical negligence established and compensation awarded found to be inadequate
- Husband of appellant complainant had undergone angioplasty treatment in respondent Hospital--He died after surgery-- Appellant complainant alleged medical negligence on part of Respondent Hospital infailing to take post-operative care--she claimed Rs 70 Lakhs compensation under various heads--After taking note of the evidence on record, National Commission, 29 exercising its original jurisdiction, held that respondent Hospital was negligent and hence awarded compensation of Rs 2 lakhs with 6% interest thereon--Challenging this order, both parties preferred their respective appeals-Held, National Commission was justified in holding that there was medical negligence as it failed to take proper post--operative care based on evidence of RW 1 (doctor who performed surgery) -Hence
-Once medical negligence is upheld, compensation awarded by National Commission Appeared to be inadequate--Hence, applying principles laid down in Sarla Verma, (2009) 6 scc 121, Balram Prasad, (2014) 1 scc 384 and Uphaar Tragedy victims assn., (2011) 14 scc 481, compensation was reassessed--Based on Income Tax Returns, income of deceased was taken as Rs 5,00,000 p.a. -One third was deducted towards personal expenses--Multiplier of 9 was applied as deceased was 60 yrs of age--This sum turned out to be Rs 29,70,000--Considering length of litigation, this sum rounded off to Rs 40,00,000-- Under different heads, compensation was consolidated to Rs 10,00,000--Thus, compensation was quantified to Rs 50,00,000--Further, rate of interest was increased to 9% --It was clarified that RW 1 was liable to pay compensation along with respondent Hospital -Hence, RW 1 was directed to pay Rs 10 lakhs with proportionate interest out of sum of Rs 50 lakhs to appellant complainant.
II (2017) CPJ 35 (RAJ.) VIKAS ARYA Vs. SANTOKBA DURLABHJI MEMORIAL HOSPITAL & MEDICAL RESEARCH INSTITUTE & ANR esa ekuuh;
jktLFkku jkT; vk;ksx us fuEu fu/kkZfjr fd;k gS%& Consumer Protection Act, 1986--Sections 2 (1) (g), 14 (1) (d) 17 -Medical Negligenc--Delivery of child -Permanent disability--Mental agony and harassment -Deficiency in service -- Compensation --Complainant's wife gave birth to male child with normal delivery -- Child is suffering from birth asphyxia - Child has developed cerebral palsy - No document submitted to prove that treatment was carried out properly - Child was not cared properly by doctors - Negligence proved - No money can compensate the suffering and helplessness of child and trauma and mental agony of parents - Quality of life 30 of family members have spoiled forever and child has suffered permanent disablility - Compensation @ Rs. 50 Lakh awarded
- Directions issued.
ekuuh; loksZPp U;k;ky; o bl vk;ksx us 50]00]000@&: ,d eq'r eqvkots dh jkf'k nh gS ijUrq bleas flQZ ,d fdMuh [kjkc gqbZ gSA bl vk;ksx us ifjokn la[;k 20@2016 fu.kZ; fnukad 22 Qjojh 2019 dks Jherh js.kq lSuh cuke QksfVZl gsYFk ds;j fyfeVsM ,oa vU; ls 25]00]000@&:- ¼ v{kjs iPphl yk[k :- ½ fnykus ds vkns'k fn;s gS] ysfdu ifjoknh ds bZykt o nokbZ;ksa ij Hkh jkf'k [kpZ gqbZ gS blfy, bZykt o nokbZ;ksa ds 1]45]000@&:- ifjoknh dh fdMuh [kjkc gks pqdh gS mldk QaD'ku 10 izfr'kr jg x;k gS ifjoknh ds ckj ckj baQDs 'ku gksrk gS ftldh nokbZ;kWa ysuh iM+rh gS A vr% mDr fdMuh ds fy, Hkh [kpkZ gksxk vkWijs'ku djkuk iM+x s k blfy, ifjoknh bl en esa 5]00]000@&:-
¼v{kjs ikWap yk[k :- ½ fnyok;k tkuk U;k;ksfpr gSA o ifjokn O;; ds 10]000@&:- fnyok;k tkuk Hkh mfpr gSA vkns'k vr% ifjoknh dk ifjokn Lohdkj dj] foi{khx.k dks vkns'k fn;k tkrk gS fd os vkns'k dh rkjh[k ls nks ekg es ifjoknh dks bZykt o nokbZ;ksa ij [kpZ gqbZ jkf'k 1]45]000@&:- ¼ v{kjs ,d yk[k iSrkyhl gtkj :- ½ ,oa ekufld larki o 'kkjhfjd d"V dh {kfriwfrZ Lo:i 25]00]000@&:- ¼ v{kjs iPphl yk[k :- ½ rFkk fdMuh vkWijs'ku [kpZ ds fy, 5]00]000@&:- o ifjokn O;; ds 10]000@&:- ¼ v{kjs nl gtkj :- ½ bl izdkj dqy feykdj 31]55]000@&:-
¼ v{kjs bdRrhl yk[k ipiu gtkj :- ½ ifjokn izLrqfr fnukad 18 flrEcj] 2014 ls 9 izfr'kr okf"kZd dh nj ls C;kt lfgr vnk djsaA ¼ ehuk esgrk ½ ¼ dey dqekj ckxMh ½ lnL; lnL; ¼U;kf;d½ @ikBd@ 31