State Consumer Disputes Redressal Commission
Banarsi Devi W/O Late Sh. Jai Singh vs Pink City Heart & General Hospital on 9 May, 2019
1 jkT; miHkksDrk fookn izfrrks"k vk;ksx] cSap la- 2] jkt0] t;iqj ifjokn la[;k %& 68@2016 Banarsi Devi (Wife) W/o Late Sh. Jai Singh aged about 40 years R/o 128, Paramhans Colony Bandhu Nagar, Murlipura, Sikar Road, Jaipur (Raj) ifjoknh cuke
01.Pink City Heart & General Hospital Plot No. 34/35, VKI Area, Road, No. 1, Shankar, Nagar, Murlipura, Jaipur, Rajasthan 302013
02.Dana Shivam Heart & Super Specialty Hospital Plot No. 2, Opp.
Time Square 2, Vidhyadhar Nagar, Rajasthan 302023
03.Heart & General Hospital 7, Vivekanand Marg, C- Scheme, Sangram Colony, Ashok Nagar, Jaipur, Rajasthan 302001 foi{khx.k le{k % ekuuh; Jh dey dqekj ckxMh] lnL; ¼U;kf;d½ ekuuh; lnL; Jherh ehuk esgrk mifLFkr %& ifjoknh dh vksj ls Jh xksiky 'kkL=h ,oa iwtk ikBd vf/koDrkx.k foi{kh la[;k 1 dh vksj ls Jh fofiu 'kekZ vf/koDrk foi{kh la[;k 3 dh vksj ls Jh vfHk"ksd feJk vf/koDrk foi{kh la[;k 2 dh vksj ls dksbZ ugha fu.kZ; fnukad 09 ebZ] 2019 jkT; vk;ksx jktLFkku t;iqj ¼}kjk Jh dey dqekj ckxM+h] lnL;] ¼U;kf;d½ ;g ifjokn Banarsi Devi dh vksj ls Pink City Heart & General Hospital & ors. ds fo:) bl vk;ksx esa fnukad 08-06-2016 dks is'k fd;kA 2 izdj.k ds rF; bl izdkj gS fd ejht t;flag ds lhus esa rst nnZ ,oa vR;f/kd ilhuk vkus ij ejht dks fnukad 14-02-2016 dks foi{kh la[;k 1 vLirky esa HkrhZ djk;k x;kA foi{kh la[;k 1 ds tujy okMZ esa MkWa0 ch0ch0 ykB }kjk ejht t;flag dks HkrhZ dj mldk mipkj izkjEHk fd;k x;kA ejht dks HkrhZ fd;s tkus ds i'pkr~ ejht dks bZ-lh-th- ,oa lksuksxzkQh dh xbZ rFkk ejht dks QsQM+s+ dk ladze.k dk ejht ekurs gq, mldk mipkj fd;k x;kA ejht dks fnukad 14-02-2016 ls fnukad 16-02-2016 rd ek= ,aVhck;ksfVd ,oa ,aVh,yftZd nokbZ;k gh nh x;hA fnukad 16-02-2016 dks izkr% ejht t;flag dks iqu% lhus esa rst nnZ] lkal ysus esa ijs'kkuh ,oa vR;f/kd ilhus dh f'kdk;r gqbZ fdUrq foi{kh la[;k 1 gkWfLiVy ds MkDVj] uflZaxdfe;ksa }kjk ejht ij dksbZ /;ku ugha fn;k x;kA fnukad 16-02-2016 dks lka;dky esa ejht ds ifjtuksa ds fuosnu djus rFkk ejht dh gkyr yxkrkj fcxM+us ij foi{kh la[;k 1 ;gkWa Doppler Eco-Cardiogram Test dh O;oLFkk ugha gksus ij foi{kh la[;k 1 }kjk mDr VsLV gsrq ejht t;flag dks foi{kh la[;k 3 ds ;gkWa Hkstk x;kA foi{kh la[;k 3 ds }kjk VsLV dh fjiksVZ nsus esa nsjh ds dkj.k ejht t;flag ds okLrfod jksx dk bZykt izkjEHk ugha gks ldk rFkk ejht ds lhus esa yxkrkj rst nnZ gksrk jgkA fnukad 17-02-2016 dks ejht t;flag ds iqu% lhus esa rst nnZ izkjEHk gks x;k] ftl ij ejht ds ifjtuksa dks foi{kh la[;k 1 gkWfLiVy }kjk fd;s tk jgs mipkj ij lansg gksus yxkA ejht dh rfc;r yxkrkj fcxM+us ij ejht ds ifjtuksa ds ncko ij foi{kh la[;k 1 }kjk fnukad 17-02-2016 dks iqu% ejht dh bZ-lh-th- dh xbZ] ftl ij ejht ds ân;?kkr (Myocardial Infarction/Heart Attack ) gksuk ik;k x;kA foi{kh la[;k 1 }kjk ejht dh gkyr ns[kdj ,oa ?kcjkdj ejht dks vU; gkWfLiVy foi{kh la[;k 2 ds ;gka fcuk ,Ecqysal dh lqfo/kk ds rFkk MkWDVlZ ds fcuk jsQj dj fn;k x;kA ejht ds ifjtuksa }kjk ejht dks futh okgu ls foi{kh la[;k 2 ds ;gkWa mipkj gsrq ys tk;k x;kA Lohd`r :i ls ejht t;flag }kjk foi{kh la[;k 1 gkWfLiVy esa fnukad 14-02-2016 (10:30AM) ls fnukad 17-02-2016 (9.00) rd HkrhZ jgdj MkW0 ch0ch0 ykB ds v/khu mipkj djok;k x;k FkkA ejht t;flag dks ân;?kkr (Myocardial Infarction/Heart Attack ) gksus ds ckotwn Hkh ejht dk mipkj QsQM+s esa ladze.k (Lung Infection) gksuk ekurs gq, fd;k x;k] tks xaHkhj ykijokgh gSA foi{kh la[;k 1 }kjk lgh mipkj ugha fd;s tkus ds dkj.k gh 3 ejht dh gkyr fujUrj fcxM+rh pyh xbZ ejht ds ân; ls lacaf/kr ewyHkwr VsLV rd ugha fd;s x;s rFkk ejht dk mipkj ejht dks tujy okMZ esa HkrhZ dj fcuk fdlh fpfdRlh; ns[kjs[k ds fd;k x;kA foi{kh la[;k 1 gkWfLiVy esa ân; ls lacfa /kr ewyHkwr VsLV dh lqfo/kk,Wa miyC/k ugha Fkh] blh dkj.k ejht dks csfld VsLV gsrq foi{kh la[;k 3 ds ;gkWa Hkstk x;kA blds vfrfjDr foi{kh la[;k 1 ds MkWa0 ch0ch0 ykB ,d dkfMZ;ks&Fkksjsfld ltZu gS] bl dkj.k mudks QsQM+s ,oa ân; ds jksxksa ds ckjs esa varj ekywe ugha gks ldk rFkk ejht dks nh xbZ nokbZ;ksa ls ejht ds ân; ij dqizHkko iM+kA fnukad 17-02-2016 dks e`rd dks foi{kh la[;k 2 ds ;gkWa ys tk;k x;k tgkWa 18-02-2016 dks 'kke dks 24 ?kaVs chr tkus ds ckn ,aft;ksxzkQh dh x;h] pwfa d e`rd ds gkVZ vVSd Fkk ,aft;ksxzkQh ds nkSjku gh Cyksdst crk;s x;s ftldk foLr`r foospu vkxs fd;k tk;sxk rFkk ,aft;ksIykLVh dh lykg nh x;hA ,aft;ksIykLVh ds ckn dqN baQDs 'ku gks x;k rFkk ftl Leg ls uhMy Mkyh x;h Fkh ml esa lqukiu vk x;k rFkk e`rd ds leL;k dk;e jghA fnukad 01-03-2016 dks foi{kh la[;k 2 ds ;gkWa ls NqV~Vh ysdj larksdck nqyZHkth eseksfj;y vLirky esa ys tk;k x;k ogkWa ifjoknh dh gkyr xaHkhj Fkh] ifjoknh dks vkbZ-lh-;w- esa j[kk x;k rFkk dgk fd fLFkfr LVscy gks tkus ij mls ,MokUl lsUVj esnkUrk ;k ,El vLirky essa Hkstk tk;sxkA bl nkSjku gh larksdck nqyZHkth eseksfj;y vLirky esa ifjokfnuh ds ifr t; flag dh fnukad 15-03-2016 dks e`R;q gks xbZ vr% ifjokn esa pkgs x;s vuqrks"k fnyok;s tk;sAa ifjokfnuh us ifjokn ,oa lk{; ds leFkZu esa Lo;a dk 'kiFk&i= ,oa izn'kZ&1 yxk;r izn'kZ&4 nLrkost izLrqr fd;sA foi{kh la[;k 1 gkWfLiVy }kjk ifjokfnuh ds ifjokn dk tokc izLrqr dj eq[; :i ls ;g tokcnsgh dh xbZ fd ejht dks fnukad 14-02-2016 dks gkWfLiVy ds tujy okMZ esa HkrhZ dj tujy okMZ esa gh dkfMZ,d eksfuVj bR;kfn vko';d e'khus yxkdj ejht dk rqjUr mipkj izkjEHk dj fn;k x;kA ejht dh rRle; dh fLFkfr dks n`f"Vxr j[krs gq, ejht ds vko';d VsLV djok;s x;s ,oa vko';d nokbZ;kWa nh xbZ] ftudk foLr`r fooj.k ifjf'k"V vkj@1 esa gSA foi{kh la[;k 1 ds ;gkW ejht t;flag fnukad 14-02-2016 ls fnukad 17-02-2016 rd HkrhZ jgk FkkA bl vof/k ds nkSjku fd;s x;s mipkj dk lEiw.kZ fooj.k ifjf'k"V vkj@1 esa gSA foi{kh la[;k 1 }kjk ejht dks vusdksa dkfMZ,d esMhflu nh xbZ Fkh] ftudk 4 mYys[k mDr nLrkostksa esa gS] fdUrq ifjokfnuh mDr nLrkostksa dks ugha le>rs gq, mDr ifjokn cscqfu;kn vk/kkjksa ij foi{kh la[;k 1 ds fo:) Hkh izLrqr fd;k x;k gSA foi{kh la[;k 1 }kjk mipkj dk ,d Hkh nLrkost fNik;k ugha x;k gSA ejht dk Echo Colour Doppler Test foi{kh la[;k 3 ds ;gkWa djkus dk eq[; mn~ns'; ;g jgk Fkk fd foi{kh la[;k 3 ds fpfdRld MkWa0 izdk'k pkanokuh t;iqj gh ugha] vfirq jktLFkku ds lqizfl) ân;jksx fo'ks"kK gS] blh dkj.k mDr VsLV MkWa0 izdk'k pkanokuh ls djk;k x;k] rkfd fjiksVZ ds fo'ys"k.k esa dksbZ lansg vFkok [kkeh uk jgsA tc fd ân; ls lacfa /kr leLr izkjfEHkd tkaps ,oa e'khusa foi{kh la[;k 1 ds ;gkW miyC/k gSa] ifjokn esa MkWa0 ch0ch0 ykB dh ;ksX;rk ,oa vuqHko ds laca/k esa foLr`r dFku ntZ x;s gSA MkWa0 Hkkjr Hkw"k.k ykB dks yxHkx 35 o"kksZ dk ân; jksx ds {ks= esa vuqHko izkIr gSA MkWa0 ykB vkfLVª;k flMuh ¼ vkLVªsfy;k ½ cksEcs gkWfLiVy ,oa t;iqj fLFkr larksdck nqyZHk th eseksfj;y gkWfLiVy esa viuh lsok;sa ns pqds gSa rFkk vius {ks= esa mudks fo'ks"kKrk izkIr gSA foi{kh la[;k 1 }kjk ejht t;flag dh rRle; dh fLFkfr dks ns[krs gq, loZJs"B mipkj miyC/k djk;k x;k Fkk rFkk foi{kh la[;k 1 ds mipkj ls ejht ds LokLF; ij ldkjkRed izHkko Hkh vk;k ,oa ejht vkjke dh fLFkfr esa jgk] ftldk Li"V mYys[k ifjf'k"V vkj@1 esa gSA ,slh fLFkfr esa Hkh Li"V gS fd foi{kh la[;k 1 }kjk ejht t;flag ds laca/k esa dksbZ ykijokgh vFkok vdq'kyrk dke esa ugha yh xbZ FkhA ifjokfnuh }kjk Lohd`r :i ls ifjokn esa ntZ dFkuksa dh lR;rk ds laca/k esa vU; dksbZ fo'ks"kK vFkok fdlh MkWDVj dh fjiksVZ izLrqr ugha dh xbZ gSa] ftlls izkjfEHkd :i ls ;g tkfgj gksrk gks fd foi{kh la[;k 1 ds xyr mipkj ds dkj.k gh ejht t;flag dh e`R;q gqbZ gSA foi{kh la[;k 1 }kjk ejht t;flag dk vius gkWfLiVy esa fnukad 14-02- 2016 ¼10-30 ,-,e-½ ls fnukad 17-02-2016 ¼ 9-00 ,-,e-½ rd HkrhZ dj mipkj fd;k x;k Fkk rFkk mipkj ds nkSjku fdlh Hkh izdkj dh dksbZ ykijokgh dkfjr ugha dh xbZ FkhA ,slh fLFkfr esa vUr esa foi{kh la[;k 1 }kjk ifjokfnuh dk ifjokn foi{kh la[;k 1 ds fo:) [kkfjt fd;s tkus dk fuosnu fd;kA foi{kh la[;k 1 us tokc ,oa lk{; ds leFkZu esa MkWa0 Hkkjr Hkw"k.k ykB dk 'kiFk&i= ,oa izn'kZ&vkj@1 yxk;r izn'kZ&vkj@2 nLrkost izLrqr fd;sA 5 foi{kh la[;k 3 us tokc esa dFku fd;k fd muds ;gkWa ejht dks fnukad 16-02-2016 dks lka; 6-41 cts VsLV gsrq yk;k x;k] ftlds rgr~ foi{kh la[;k 3 }kjk VsLV bdks dkfMZ;ks xzke] tks fd bdks dyj MksIyj ,Dtkfeus'ku fd;k x;k vkSj mDr VsLV fd, tkus ds i'pkr~ foi{kh la[;k 3 }kjk tkap fjiksVZ mlh fnol dqN le; i'pkr~ ifjoknh dks iznku dj nh xbZ vkSj mDr leLr tkap fjiksVZ ifjoknh }kjk Lo;a vius ifjokn i= ds lkFk vusDlpj&1 ds nLrkost dh i`"B la[;k 29 o 30 o vusDlpj&2 ds nLrkost ds i`"B la[;k 93 ls 95 :i esa layXu dh gSA foi{kh la[;k 3 ds ;gkWa dsoy ek= mijksDr of.kZr VsLV gsrq gh vk;k FkkA pwawfd ,sls VsLV dh lqfo/kk foi{kh la[;k 1 ds ;gkWa miyC/k ugha Fkh vkSj foi{kh la[;k 3 }kjk mDr VsLV rqjUr izHkko ls dj] mlh fnol dks fjiksVZ ifjoknh dks iznku dj nh xbZA foi{kh la[;k 3 }kjk dsoy ek= ejht ds VsLV fd, x, Fks o ejht foi{kh la[;k 3 ds ;gkWa dqN ?k.Vs gh jgk vkSj rRi'pkr~ ifjoknh }kjk ejht dks foi{kh la[;k 3 ds ;gkWa ls ys x,A ejht foi{kh la[;k 3 ds ;gkWa VsLV gsrq gh yk;k x;k FkkA bl izdkj ls foi{kh la[;k 3 }kjk fdlh izdkj dk dksbZ bZykt] mipkj ugha fd;k x;k] tlls foi{kh la[;k 3 }kjk ykijokgh cjrus dk iz'u gh ugha gSA pwfa d foi{kh la[;k 3 us dsoy ek= ejht ds VsLV fd, Fks vkSj fjikVZ ifjtuksa dks lkSai nh xbZ] ftls ifjokni= ds lkFk ifjoknh }kjk izLrqr fd;k x;k gSA ifjokn ds iSjk la[;k 9 esa bZlhth djus dk mYys[k foi{kh la[;k 3 ds laca/k esa fd;k x;k gS] ijUrq foi{kh la[;k 3 }kjk bZlhth dk dk;Z ugha fd;k x;k] cfYd foi{kh la[;k 1 }kjk fd;k x;kA ,slk izrhr gksrk gS fd Vad.k =qfV ds dkj.k foi{kh la[;k 1 ds LFkku ij foi{kh la[;k 3 dk mYys[k fd;k x;k gSA ifjokn ds iSjk la[;k 11 esa foi{kh la[;k 3 dk uke nks txg mYysf[kr fd;k x;k gS] tc fd mDr LFkku ij foi{kh la[;k 1 dk uke gksuk pkfg,A mDr iSjk esa of.kZr rF;ksa ls foi{kh la[;k 3 dk dksbZ lac/a k ugha gksrkA blh izdkj ifjokn ds iSjk la[;k 16 esa e'khusa miyC/k ugha gksus ds rF; foi{kh la[;k 3 ls ladaf/kr ugha gSA cfYd foi{kh la[;k 1 ds lac/a k esa gSA bl izdkj mDr leLr =qfV;k Vad.k =qfV gS] ftlls foi{kh la[;k 3 dk dksbZ lac/a k o ljksdkj ugha gSA foi{kh la[;k 3 }kjk bZdks dkfMZ;ks xzke bdks dyj MksIyj ,Dtkfeus'ku dk VsLV fd;k x;k Fkk vkSj mldh fjiksVZ Lo;a ifjoknh }kjk vius ifjokn i= ds lkFk nLrkostksa ds i`"B la[;k 29] 30 o 93 ls 95 rd izLrqr ugha dh xbZ gS] 6 ftlls ifjoknh dk ;g dFku xyr gS fd mls fjiksVZ iznku ugha dh xbZA ifjoknh] foi{kh la[;k 3 ds ;gkWa dsoy ek= mijksDr of.kZr VsLV gsrq gh vk;k Fkk pwfa d ,sls VsLV dh lqfo/kk foi{kh la[;k 1 ds ;gkWa miyC/k ugha Fkh vkSj foi{kh la[;k 3 }kjk mDr VsLV rqjUr izHkko ls dj] mlh fnol dks fjiksVZ ifjoknh dks iznku dj nh xbZA foi{kh la[;k 3 us tokc ,oa lk{; ds leFkZu esa MkWa0 izdk'k pkanokuh dk 'kiFk&i= izLrqr fd;kA cgl lquh ,oa i=koyh dk voyksdu fd;kA ;g izdj.k esMhdy usxyhtsUlh dk gSA ftldk rhu vLirkyksa ij vkjksi gS esMhdy usxyhtsUlh ds ekeys esa vk;ksx dks ftu ckrksa dk /;ku j[kuk gksxk muds lac/a k esa 2010 (I) RLW 722 (SC) Kusum sharma & ors. Vs. Batra Hospital & Medical Research Centre & ors. esa ekuuh; loksZPp U;k;ky; us fuEu fn'kk&funsZ'k fn;s gS%& "On scrutiny of the leading cases of medical negligence both in our country and other countries specially the United Kingdom, some basic principles emerge in dealing with the cases of medical negligence. While deciding whether the medical professional is guilty of medical negligence following well known principles must be kept in view:
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 expected 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.7
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.
IX. 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.8
bl izdj.k esa fnukad 14-02-2016 dks ejht ds psLV iSu gqvk rks foi{kh la[;k 1 ds ;gkWa HkrhZ djok;kA e`rd dh bZ-lh-th- lksuksxzkQh dh x;h ijUrq QsQM+s dh chekjh ekurs gq, 14-02-2016 ls 16-02-2016 rd bZykt pyrk jgk e`rd dh fLFkfr xaHkhj curh x;hA fnukad 16-02-2016 dks VªhfVax MkDVj us dyj Mksiyj VsLV dh lykg nh tks foi{kh la[;k 3 ds vLirky esa gqbZ] ogkWa ys tkus dk dksbZ bartke ugha fd;k x;k] dyj Mksiyj VsLV fd;k x;k fjiksVZ ifjoknh dks ugha nh x;h dgk fd gkWfLiVy esa Hkst nsxsaA foi{kh la[;k 3 dk dguk gS fd foi{kh la[;k 1 ds jsQjsUl ls dyj Mksiyj VsLV fd;k x;k Fkk tks rqjUr dj fn;k x;k Fkk r"Fkk ftldh fjiksVZ rqjUr ns nh x;h FkhA foi{kh la[;k 3 ds ikl ejht flQZ VsLV ds fy, vk;k Fkk rFkk mldk VsLV djds tkWap fjiksVZ ns nh x;h FkhA foi{kh la[;k 1 dk dguk gS fd bl VsLV dh lqfo/kk mlds vLirky esa Hkh Fkh ijUrq foi{kh la[;k 3 ds tks fpfdRld gS og fo'o Lrj ds Fks muls VsLV gks tk;sa blfy, foi{kh la[;k 3 ds ;gkWa Hkstk x;kA foi{kh la[;k 1 dk ;g tokc ekuus ;ksX; ugha gSA D;ksa fd ;fn bl VsLV dh lqfo/kk foi{kh la[;k 1 ds ikl Fkh ejht ds gkVZ vVsd Fkk] rks] rqjUr VsLV D;ksa ugha fd;k x;k\ ;k e'khujh miyC/k Fkh rks foi{kh la[;k 1 dk fpfdRld vudksEihVsaV Fkk D;ksa fd mUgksusa gh vius tokc esa Lohdkj fd;k gS fd foi{kh la[;k 3 dk fpfdRld fo'ks"kK Fkk mlh ls djkuk mfpr le>k x;k] ;k foi{kh la[;k 1 ds ikl u rks e'khujh Fkh u gh foi{kh la[;k 1 dk VªhfVax MkDVj l{ke FkkA foi{kh la[;k 1 dk tokc ;gkWa >wWBk gks tkrk gSA fnukad 17-02-2016 dks mlds fQj floh;j iSu gqvk bZ-lh-th- dh x;h rks gkVZ vVsd ik;k x;k rks e`rd ds fj'rsnkjksa us nwljs gkWfLiVy esa jSQj djus dk dgk] bl ij nkuk f'koe gkVZ ,oa lqij Lis'kfyLV gkWfLiVy jSQj fd;k x;k rFkk ogkWa HkrhZ fd;k x;kA foi{kh la[;k 2 us 'kke dks 6-52 fefuV ij bZ-lh-th- dh tks nsjh ls dh x;h mlesa gkVZ&vVSd ik;k x;k A fnukad 18-02-2016 dks 2Mh bZdks dyj Mksiyj VsLV fd;k x;k mlesa vkVZyjht esa Cyksdst ik;k x;k ftldk ifjokn ds iSjk la[;k 8 esa ftdz gS] rFkk mlh le; ,aft;ksxzkQh dh x;h ftldh fjiksVZ fuEu izdkj gS %& CORONARY ARTERY:
LEFT MAIN VESSEL NORMAL LEFT ANTERIOR DESCENDING ARTERY (LAD):9
MID SEGMENT 50% DISEASE LEFT CIRCUMFLEX ARTERY (LCX):
OSTIAL 100% BLOCKED RAMUS OSTIAL SEVERE DISEASE RIGHT CORONARY ARTERY (RCA) PROXIMAL SEVERE DISEASE LEFT VENTRICLE ANGIOGRAPHY: NOT DONE SELECTIVE ANGIOGRAPHY: Not done blds i'pkr~ ,aft;ksIykLVh djkus dh lykg nh ftl ij mlds ifjokjtuksa us lgefr nh rFkk ,aft;ksIykLVh dh x;h ftldh fjiksVZ fuEu izdkj gS %& PROCEDURE: PTCA + Stent To LCX & POST TO RAMUS ANGIOGRAPHY PROFILE:
Lesion 1 : LCX OSTIAL 100 % BLOCKED Lesion 2 : RAMUS OSTIAL SEVERE DISEASE Lesion 3 : Route :RRA Aortic : 110/70mmhg Contrast : VISIIP AQUE Gp 2b/3a inhibitor : ABCIXIMB (BOLUS & INFUSION) HARD WAE USED Guiding Catheter : EBU 3.56F Guide wire used : WHISPER EX & PILOT 150 Pre dilation : 1.59x10mm, 2.00 x 10 stent : PROMUS ELEMENT 3.00X28mm & DES2.75X 12MM Post stent dilatation : RAMUX 2.00x10mm End Result : TIMI -3Flow Advice : Medical Management
e`rd ds mDr ,aft;ksxzkQh o ,aft;ksIykLVh dh x;h tgkWa ls fuMy Mkyh x;h ml iSj esa lqukiu vk x;k tks ,d izdkj ls xsaxjhu dh Js.kh esa vkrk gSA e`rd dk iSj lqUu gks x;k tks ckn esa e`rd thfor jgrk rks] iSj dkVuk iM+rkA fnukad 18-02-2016 dks Hkh nqckjk :Vhu esa bZ-lh-th- fd;k x;k ijUrq og ukseZy ugha FkkA fnukad 14-02-2016 dks yUxl Lisf'kfyLV ds ikl pSd djok;k x;kA 10 fnukad 27-02-2016 dks Cardiomegaly with pulmonary Edema. Another 2D ECO Colour VSLV djok;k x;k ijUrq ejht dh fLFkfr ogh jghA vr% fnukad 01-03-2016 dks foi{kh ls NqV~Vh ysdj larksdck nqyZHkth eseksfj;y gkWfLiVy esa HkrhZ djok;k x;k tgkWa ejht dh fLFkfr [kjkc Fkh] ejht dh dbZ tkaps dh x;hA ejht dh fLFkfr xaHkhj crkrs gq, ,MokUl lsUVj Mendanta ;k AIIMS esa tkus dh lykg nh x;h ijUrq ml le; ejht dh fLFkfr LVscy ugha Fkh] LVscy gksus ij ,MokUl lsUVj esa f'k¶V djus dh lykg nh x;h ijUrq bl nkSjku gh fnukad 15 ekpZ] 2016 dks t;flag dh e`R;q gks x;hA foi{kh la[;k 1 ds ;gkWa tc t;flag dks yk;k x;k ml le; mldh fLFkfr xaHkhj Fkh fQj Hkh mls vkbZ-lh-;w- esa HkrhZ ugha fd;k x;kA foi{kh la[;k 1 dk dguk gS fd vkbZ-lh-;w- Fkk ijUrq e`rd ds fj'rsnkjksa us dgk fd vkbZ-lh-;w-
dk [kpkZ ogu ugha dj ik;sxsa blfy, ICU dh lqfo/kk gh tujy okMZ esa djds ogkWa j[kk x;k tc fd ICU esa ugha j[kus dk eryc ;g gS fd ICU Fkk gh ughaA bl laca/k esa IV (2017) CPJ 1 (SC) BIKPU SOMJA ROY (D) BY LR. VS. BISWANATH DAS & ORS. esa ekuuh; loksZPp U;k;ky; us fuEu fu/kkZfjr fd;k gS%& (iii) Consumer Protection Act, 1986- Sections 2 (1) (g), 14 (1) (d), 23 - Medical Negligence
- uterus surgery -Death of patient -Forcibility of risk in performing surgery at a Nursing Home which did not have ICU - Decision of perform surgery may not by itself be held to be medical negligence - Neither State Commission nor National Commission have examined plea of appellant that operation should not have been performed at a nursing home which did not have ICU when it could be reasonably foresseen that without ICU there was post-operative risk to life of patient-- Compensation @ Rs. 5 Lakh awarded - Directions issued.
blls ;g izrhr gksrk gS fd t;flag dks ICU esa ugha j[kuk foi{kh la[;k 1 dh xaHkhj ykijokgh gSA dksbZ ejht vLirky esa vkrk gS] rks mldh 'kq: ls ysdj vUr rd mlds izfr fuEu /;ku j[kk tkuk pkfg, %& 11 8-16 When does duty of care of hospital/doctor start and when does it end?
The moment a doctor/ hospital accepts to treat a patient who has submitted himself for such treatment, the duty of care starts, irrespective of monetary considerations. This duty ends when:
The patient has recovered from that particular illness, for which the treatment was initiated;
Patient fails to reattend for further treatment; Patient abandons the treatment;
Patient or the treating doctor dies; in case of treatment in a hospital, the duty of care will still exist in spite of death of the treating doctor; and Patient is referred elsewhere for further treatment. It may be noted that in cases of referral, the duty to care of the referring doctor continues till the time the patient departs for going to the doctor/hospital to whom the patient has been referred. It is the duty of the referring doctor to ensure that:
Proper referral note is given;
Proper guidance regarding transportation, care to be taken in transit, etc. is provided;
In an emergency case, requiring critical care, ambulance service, preferably equipped with ICU facilities, if available, is advised. All life-saving drugs are give before departure; and The center where the referral is being made is informed in advance.
Patients who register with doctors/hospital and patients who enter the accident and emergency ward of a hospital, are allowed a duty of care, because they either have a legal right to be treated or have actually been treated; in short, their treatment has been undertaken. The word 'treatment' includes diagnosis and any suggested course of action which ought to be followed, whether the patient has been seen or has not been seen by the doctor; for example, the doctor in the casualty department of a bust hospital who instructs a nurse via telephone of the treatment which the patient is to undergo or, in the case of what has been referred to as telemedicine, where the patient is treated at a long distance using modern technological methods of communication. It may be noted that telemedicine is now being resorted to in India as well.
ijUrq foi{kh la[;k 1 o 2 dk O;ogkj ns[ks rks fcYdqy blds foijhr gS ejht dk vLirky esa izksij ;wfuV esa ugha j[kk x;k nsjh ls tkWap dh x;h] nsjh ls bZykt 'kq: fd;k x;kA ,d vLirky ls nwljs vLirky ys tkus esa ,Ecqysal dk bUrtke 12 ugha fd;k x;k] nwljs vLirky igqWapus ls igys VsyhQksu ls lwfpr ugha fd;k x;kA ;g lc foi{kh la[;k 1 o 2 dh ykijokgh gSA tgkWa rd foi{kh la[;k 3 dk iz'u gS foi{kh la[;k 3 ds ;gkWa flQZ dyj Mksiyj VsLV ds fy, Hkstk x;k Fkk rFkk ogkWa bdks dyj Mksiyj VsLV dj fn;k x;k rFkk fjiksVZ ns nh x;hA ifjoknh dk ;gkWa ;g dguk gS fd fjiksVZ ugha nh x;h ekuus ;ksX; ugha gSA pwfa d ifjoknh us gh vk;ksx esa mDr fjiksVZ is'k dh gSA foi{kh la[;k 3 us u rks vU; dksbZ tkap dh u gh vU; dksbZ bZykt fd;k flQZ tkap djds fjiksVZ ds lkFk ejht dks okfil jokuk dj fn;k foi{kh la[;k 3 dk dksbZ nks"k ugha gSA lkjk nks"k foi{kh la[;k 1 o 2 dk gS ftls lkfcr djus esa ifjoknh lQy jgk gSA vc cMZu vkrk gS foi{kh la[;k 1 o 2 ij bl laca/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 vc vk;ksx dks ns[kuk gS fd D;k foi{kh la[;k 1 o 2 ifjoknh ds vkjksiks dks [k.Mu djus esa lQy jgs gS ;k ugh \ 13 tgkWa rd foi{kh la[;k 2 dk iz'u gS pwafd og mifLFkr gha ugha vk;k gS mld f[kykQ ,d rjQk dk;Zokgh gS blfy, tgkWa rd foi{kh la[;k 2 ds fo:) tks ifjoknh dk vkjksi gS og v[k.Muh; jgk gSA vc foi{kh la[;k 1 ds fo:) yxs vkjksiks dh ckjh vkrh gS t;flag dks 14-02-2016 dks HkrhZ fd;k x;k mlds gkVZ vVsd Fkk ijUrq mldks nokbZ;kWa QsQM+s ds baQsD'ku dh nh x;hA foi{kh la[;k 1 dk dguk gS fd ân; ls lacfa /kr gh bZykt fd;k x;k] nokbZ;ksa ds pkVZ dk voyksdu fd;k rks] ifjoknh dks ysflDl VscsysV nh x;h gS tks is'kkc T;knk yxkus ds fy, gS rFkk ,Lizhu QkeqsZys dh VscysV nh x;h gS tks [kwu iryk djus ds dke vkrh gS blls Hkh QsQM+s ncko esa dke vkrs gSA gkVZ ls lacfa /kr dksbZ nokbZ nh x;h gks ;g foi{kh la[;k 1 }kjk dgha Hkh LisflQkbZ ugha fd;k x;kA foi{khx.k }kjk xaHkhj fpfdRlh; ykijokgh dh D;ksa fd muds }kjk xyr Mk;XuksfLVd o xyr nokbZ;kWa nh xbZ o dqN nokbZ;ka tks le; ij nh tkuh Fkh og foi{khx.k }kjk ugh nh xbZ] ftudk fooj.k fuEu izdkj ls gS %& fiadflVh gkWfLiVy e'khu vFkkZr~ ifjokfnuh ds ifr ds HkrhZ djrs le; gh fiadflVh vLirky ds fpfdRldksa dks ;g Kkr gks x;k Fkk fd ifjokfnuh ds ifr dks ân; vk?kkr vk;k gS ftls fy, muds }kjk loZizFke ftUnxh cpkus okyh nokbZ;kWa tSls ghisjhu ,l dzksl izhu vkfn nh tkuh pkfg, Fkh tks fd ugha nh] ftlls fd ifjokfnuh ds ifr dk ân; vkSj Msest gksrk pyk x;kA fiadflVh vLirky ds fpfdRldksa }kjk vk/kkj Hkwr VsLV ¼ lh fjyfDVo izksVhu] Vªksi Vh &lhih ds ,e ch vkfn ½ tks fd ân; vk?kkr ¼ ek;ks dkVMh;y buQsD'ku ds fy, lcls t:jh VsLV gksrs gS tks ugha djk;s x;s] tc fd b-lh- th- esa ân; vk?kkr vFkkZr~ ek;ksdkVMh;u buQzsDlu lkQ izdV gks jgk FkkA blds vykok ifjokfnuh ds ifr dks cxSj fdlh ns[kjs[k o esMhdy vVsUMsM ds cxSj nwljs vLirky esa esMhdy VsLV ds fy, Hkst fn;k] ftldh fjiksVZ Hkh fiadflVh vLirky }kjk ugha eaxkbZ xbZ] vxj eaxk yh tkrh rks le; jgrs ifjoknh ds ifr dk bZykt fd;k tk ldrk Fkk tks fiadflVh vLirky dh ykijokgh dks lkQ n'kkZrk gSA tc fiadflVh vLirky ds ikl [kqn ân; vk?kkr ds fy, dksbZ isFkksysfudy ysi dh O;oLFkk ugha Fkh rks ,slh fLFkfr esa mls bl izdkj ds ejht dks HkrhZ gh ugh djuk pkfg, FkkA 14 reke vLirkyksa dh ftEesnkjh gS fd os ejht ds HkrhZ gksrs gh fpfdRlh; iz.kkyh ds vuqlkj bZykt djsa] izLrqr izdj.k esa ejht ds Nkrh esa xaHkhj nnZ o ilhus ls yFkiFk gksus ds dkj.k HkrhZ gqvk Fkk tks fd ân; vk?kkr ds izFke y{k.k gS blds vykok blhth esa Li"V :i ls ek;ksdkVMh;y bQsD'ku vk;k Fkk ijUrq ejht dks vkbZ-lh-;w- esa HkrhZ ugha fd;k x;k oju~ tujy okMZ esa HkrhZ dj fn;k] ogkWa ij fdlh izdkj dh vkbZ lh ;w dh O;oLFkku ugha Fkh bZlhth esa Li"V :i ls ek;ksdkVMh;y buQsDlu izrhr gks jgk Fkk ftldk bZykt u dj fiadflVh vLirky }kjk QsQM+ksa ds buQsD'ku dk bZykt fd;k x;k tks fd fiadflVh vLirky ds fpfdRldksa dh ykijokgh dks n'kkZrk gSA ifjokfnuh ds ifr dks fnukad 14-02-2016 dks xaHkhj Nkrh esa nnZ o ilhus ds dkj.k fiad flVh vLirky esa HkrhZ djk;k x;k Fkk HkrhZ djkus ds i'pkr~ blhth o lksuksxzkQh dh xbZ ijUrq blds i'pkr~ Hkh QsQM+s ds ladze.k dk bZykt fd;k x;k tc fd ifjokfnuh ds ifr ds lhus esa xaHkhj nnZ o lkal esa vfu;ferrk dh f'kdk;r ifjokfnuh ds ifr }kjk crkbZ ijUrq fiadflVh vLirky }kjk dksbZ /;ku ugha fn;k x;k blhth tks fnukad 14-02-2016 dks dh xbZ Fkh mlesa ek;ksdkVMh bUQsD'ku Li"V :i ls izdV gks jgk FkkA ijUrq mldk dksbZ bZykt ugha fd;k x;k ,oa QsQM+ksa esa ladze.k ekurs gq, bZykt fd;k x;k vxj ân; vk?kkr dk bZykt fd;k tkrk rks ifjokfnuh ds ifr dh tku cp tkrh ijUrq ân; vk?kkr dk bZykt u dj QsQM+s ds buQsD'ku dk bZykt fd;k ftlls ifjokfnuh ds ifr dk ân; Msest gksrk pyk x;kA bl vLirky }kjk ifjokfnuh dks dHkh Hkh bZykt ckcr~ ugha crk;k x;k fd fnukad 14-02-2016 dks tc bZlhth djkbZ xbZ rc mlds ek;ksdkMh buQsD'ku Li"V :i ls vk;k] ftlls vLirky iz'kklu dks Hkh ;g izrhr gks x;k fd ejht ds ân; vk?kkr gS ijUrq blds i'pkr~ Hkh ân; vk?kkr dk bZykt u dj vLirky iz'kklu }kjk QsQM+s ds ladze.k dk bZykt fd;k x;k tks ;g lkQ izekf.kr djrk gS fd fiadflVh vLirky }kjk ejht dk xyr Mk;XuksfLVd fd;k x;k ejht ân; vk?kkr ls ihfM+r Fkk u fd QsQM+s ds ladze.k ls ejht dk ân; vk?kkr dk bZykt djuk pkfg, Fkk tc fd vLirky iz'kklu }kjk ân; vk?kkr dh nokbZ u nsdj QsQM+s ds ladze.k dh nokbZ;kWa nh xbZ ftl dkj.k ejht ds QsQM+s ij foijhr vlj iM+kA fiadflVh vLirky ls bZlhth djkrs oDr ;g Kkr gks x;k Fkk fd ifjokfnuh ds ifr ds ân; vk?kkr gS mlds i'pkr~ Hkh csfld VsLV tSlh 15 lh&fVjDlh izksfVu] Vªks¶Vh VsLV o lhihvkj&,ech vkfn djk;s x;s Fks tks fd fiadflVh vLirky }kjk ugha djk;s x;s tks fd iw.kZ :i ls mudh lsok esa deh dks lkQ n'kkZrk gS ftl dkj.k ifjokfnuh ds ifr dk ân; csdkj gksrk pyk x;k o ifjokfnuh ds ifr e`R;q dks izkIr gks x;kA fiadflVh vLirky }kjk ;g Kkr gksus ij ifjokfnuh ds ifr ds ân; vk?kkr gS vfoyac dkjMh;k FksVsfld ltZu dks cqykuk pkfg, Fkk ;k ejht dks dkMks dkjfM;k yksftLV ds lqiqnZ djuk pkfg, tks ugha fd;k x;kA fiadflVh vLirky esa lqfo/kk;sa gh ugha Fkh ejht dks vkbZlh;w esa j[kk gh ugha x;k isFksyksftdy lqfo/kk,Wa gh ugha Fkh rHkh ejht dks VsLV ds fy, gkVZ ,.M tujy gkWfLiVy Hkstk x;k ejht dks cxSj fdlh lqfo/kk ds ân; vk?kkr dh lqfo/kk ds cxSj ,EcqysUl ds fiadflVh vLirky ls nkuk f'koe vLirky Hkstk x;k tgkWa ejht dks dksbZ fpfdRlh; lqfo/kk ugha nh xbZA ifjokfnuh ds ifr dks gkVZ vVsd vkus ij bl rjg ls bZykt djds mldks cpk;k tk ldrk Fkk %& Despite the emphasis on cathetr based revascularization strategies as treatment for ST elevation myocardial infarction, fibrinolytic therpay infarction, fibrinolytic therapy remains important as many hospitals cannot offer acute percutaneous coronary intervention and as transfer times to hospitals may be in excess of the currently recommended American Heart Association/American College of Cardiology standards. Streotokinase is the most widely used fibrinolytic agent wordwide, due to relatively low cost as well as a reasonable efficacy to safety ratio. While it is less efficacious than alteplase, it has a lower risk of intracranial hemorrhage and a lower cost.
Tenecteplase (TNK-tPA) is the fibrinolytic agent of choice within the unitedstates, Canada, and many European countries. It is as effective as alteplase while offering a decrease in the risk of non- cerebral bleeding.
16fdlh ân; jksxh dh chekjh ds ejht dks vLirky esa yk;k tkrk gS rFkk vLirky esa rqjUr ,aft;ksxzkQh o ,aft;ksIykLVh dh O;oLFkk ugha gks rks fuEu izfdz;k viuk;h tkrh gSA mDr izfdz;k esa ;fn nsjh yx jgh gks rks DyksV ds ifj.kkeLo:i tks gkVZ&vVsd vk;k gS og nqckjk ?kqe ugha tk;sa blls iqu% gkVZ&vVSd vkus dk [krjk jgrk gS] ;fn ;g Dykst czsu esa pyk tk;sa rks czsu gsejst dk [krjk jgrk gSA foi{kh la[;k 1 dks gkVZ&vVSd esa ykus ds ckotwn bl izfdz;k dk mi;ksx ugha fd;k x;k rFkk t;flag ds ân; esa mDr batsD'ku ugha yxk;s x;s blls Hkh t;flag dh gkyr [kjkc gksrh x;hA bl lac/a k esa (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 %& J. Tort -Negligence - Medical Negligence -When actionable - Test for Approach to be taken in dealing with cases of - Rationable for differential treatment of medical profession, discussed in extenso - Duties undertaken by doctors enumerated - Held, in a claim of medical negligence, it is enough for defendant to show that standard of care and skill attained was that of the ordinary competent medical practitioner exercising an ordinary degree of professional skill - Test for medical negligence laid down in Balam case, (1957) 2 All ER 118, 121 D-F [set out in para 19 herein], held, applicable in india -Further explained in detail when deviation from normal medical practice would amount to evidence of medical negligence - various issues clarified as to (1) state of knowledge by which standard of care is to be determined, (2) Standard of care in case of charge of failure (a) to use some particular equipment, or (b) to take some precaution, (3) enquiry to be made when alleged negligence is (a) due to an accident, or (b) due to an error of judgment in choice of a procedure or its execution--Considerations to be kept in mind by any forum trying issue of medical negligence, specified - Medical Practitioners 17 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, 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 18 (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.
III (2010) CPJ 1 (SC) V. KISHAN RAO Vs.
NIKHIL SUPER SPECIALITY HOSPITAL & ANR. esa
ekuuh; loksZPp U;k;ky; us fuEu fu/kkZfjr fd;k gS %& (iv)
Evidnce Act, 1872 sections 61, 64, 74, 75 - Mecdical Negligence - Wrong treatment - Negligence on part of respondnt - opposite party No. 1 in giving wrong treatment to complainant-appellant's wife, suffering from Malaria--District Forum rightly held that patient died due to 'cardio' respiratory arrest and Malaria as case records show wrong treatment for Typhoid was given to complainant's wife -That there is clear admission on part of respondent No. 1 that patient was not treated for Malaria--District Forum rightyly did not ask appellant to adduce expert evidence as complaints before Consumer Forum are tried summarily and Evidence Act does not apply -Both State Commission and National Commission fell into error by opining to the contrary -Expert opinion is required only in complacated cases as held in Dr. J.J. Merchant III (2002) CPJ 8 (SC) and where in its discreation, Consumer Fora feels it is required -Direction in D'Souza case I (2009) CPJ 32 (SC), for referring all cases of medical negligence to competent doctor specialised in field is contrary to principles laid down by Larger Bench of this Court on this point -Those directions are also contrary to avowed purposes of Act - If parties want to adduce expert evidence before Consumer Fora, members of Fora by applying their mind to facts and circumstances of case and materials on record can allow parties to adduce wuch evidence -This Court is constrained to set aside orders passed by State Commission and National Commission and restore order passed by District Fora -Respondent No. 1 is directed to pay appellant amount granted in his favour by District Fora i.e. sum of Rs. 2 lacs as compensation and Rs. 10,000/- costs.
19I (2018) CPJ 507 (NC) KUSUM SABHARWAL (DR.) V/S SANGEETA AGGARWAL & ORS. esa ekuuh; jk"Vªh;
vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer Protection Act, 1986- Sections 2(1)(g), 14(1)(d), 21(b) - Medical Negligence - Wrong diagnosis - Breach in duty of care - Deficiency in service - District Forum allowed complaint - State Commission dismissed appeal - Hence revision - It is bounden duty of doctors or surgical specialists that any surgical specimen should be studied for histopathological examination for confirmation of diagnosis and further management - Doctors failed to diagnose or to consider possibility of Ectopic Pregnancy but blindly advised patient for antibiotics - USG revealed right Chronic Ruptured Ectopic Pregnancy. - OP and Sonologist were deficient in their duty of care - They have not properly assessed the post MTP status of patient despite patient had complaints of pain in abdomen - OP2, who is a qualified Gynecologist failed to send D&C material to confirm whether it was the products of conception (Pregnancy) - Treatment given by OP2/doctor was not as per standard of practice Negligenceproved.
bl lac/a k esa IV (2018) CPJ 504 (NC)SHEELA SRIVASTAVA (DECEASED) THROUGH LRS. & ORS. V/S RAJIV GANDHI CANCER INSTITUTE AND RESEARCH CENTER & ORS. esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer Protection Act, 1986- Sections 2 (1)(g), 14(1)(d), 21(a)(ii) - Medical Negligence - Chemotherapy Serious and irreparable damage to heart, lungs and brain - Treatment given without taking due precaution - Deficiency in service - State Commission partly allowed complaint - Hence appeal - Treating doctors are expected to take all necessary precaution during Chemo like Cardiac monitoring and adjustment of dose as per patient's reducing body weight and condition of heart, to avoid/minimize adverse side effects - Proportionate reduction in dose of adriamycin to patient not advised - Patient was declared fit for Chemo without proper/adequate evaluation of her heart condition - Cardiology 20 and Medical Oncology department of Hospital failed to evaluate patient's heart condition before starting Chemo, which amounts to lack of care, expected from a medical professional
- Valid consent was not obtained from patient - Deficiency on part of hospital and doctors in gibing chemotherapy to patient, proved - Doctors Ops 2, 3 and 5 exonerated as they were not negligent.
bl laca/k es IV (2017) CPJ 106 (NC) THAYIRA BEGUM& ANR. V/S PADMINI NURSING HOME & ORS.
esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer Protection Act, 1986- Sections 2(1)(g), 14(1)(d), 21
(b) - Medical Negligence - Spinal cord surgery - Cardiac arrest during surgery - Post-operative complication - Death of patient
- Deficiency in service - District Forum dismissed complaint - State commission dismissed appeal - Hence revision - Cardiac arrest cannot be attributed only to failed back syndrome without substantiating cause with any do9cumentary evidence or supporting it by any medical literature, especially in light of patient not having had any previous orthopaedic surgeries - In entire treatment record there is absolutely no nexus which could be attributed to patient's condition prior to surgery and cardiac arrest which patient had suffered in operation theatre -Patient's condition deteriorated and she suffered from severe abdominal pain, urinary problems in bowel movements, pain and numbness in left le with repeated seizures and fits - Patient had to undergo lot of suffering, pain, disabilities and psychological and neurological problems subsequent to surgery, which complications, admittedly could have arisen on account of cardiac arrest - Hospital record speaks for itself - Not a fit case to call for expert's opinion - Evidence adduced establish act of omission/Commission of hospital and treating doctor - Negligence proved - Lump sum compensation @ Rs. 10,00,000 awarded towards medical expenses incurred, mental agony suffered, loss of life of patient and also towards loss of love and affection on account of patient's death - Cost @ Rs. 10,000 awarded.
21jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer Protection Act, 1986- Sections 2(1)(g), 14(1)(d), 21(a)(ii) - Medical Negligence - Wrong diagnosis - Failure to get biopsy done - Tumour spread above the knee due to delay in proper and required clinical diagnosis - Amputation done - 100% disability Deficiency in service - State Commission allowed complaint - Hence appeal - Sample taken during the excision was not sent for biopsy/histological examination - Complainant stated that his problem went on increasing day by day and he had swelling, unbearable pain, inflammation and bleeding that was out of control -Ops could have carried out a deeper probe in the matter to go into root cause of problem, rather than treating it as routine manner - Patient was later diagnosed as a case of cancer that was at advanced stage - Duty to exercise due care was not performed and that resulted in consequential damage to patient - Compensation @ Rs. 10 lakh awarded - Hospital vicariously liable - Directions issued.
I (2017) CPJ 498 (NC) RANVINDER SINGH BINDRA V/S NATIONAL INSURANCE COMPANY LIMITED & ORS. esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer Protection Act, 1986- Sections 2(1)(g), 14(1)(d), 21(b) - Insurance (Mediclaim) - Heart ailments - Medical reimbursement - Suppression of pre-existing disease alleged - Claim repudiated - Deficiency in service - District Forum allowed complaint - State Commission partly allowed appeal - Hence revision - Clause relating to non-admissibility of claim filed for treatments within 30 days of inception of policy is not applicable - Insurance Company has not produced any evidence or filed any document to show that deceased was suffering from any heart ailments or was treated for the same before date of proposal - Concealment of hypertension has not been taken as suppression of any material information sufficient to repudiate claim - Repudiation not justified.
22bl laca/k esa II (2016) CPJ 167 (NC) RITU GARG V/S VINEET SHARMA & ANR. esa ekuuh; jk"Vªh; vk;ksx us fuEu fu/kkZfjr fd;k gS %& Consumer Protection Act, 1986 - Sections 2(1)(g), 14(1)(d), 21(b) - Medical Negligence - Injury to right elbow - Wrong treatment -Condition deteriorated - Surgery performed at other hospital -Deficiency in Service - District Forum partly allowed complaint - State commission allowed appeal - Hence revision -OP1 failed to diagnose dislocation at initial state and put the slab only - Due to delay in diagnosis of subluxation at initial state the child suffered for 11/2 months, finally got operated for ulnar osteotomy and redial head annular ligament reconstruction -OP1 failed in standard of care to examine and diagnose patient at initial stage - Complainant deserves proper compensation - Order passed by District Forum restored - Impugned order set aside.
bl izdkj ekuuh; loksZPp U;k;ky; o ekuuh; jk"Vªh; vk;ksx }kjk izfrikfnr fl)kUrksa dks ns[ks rks ;g izdj.k gkVZ vVSd dk FkkA t;flag fnukad 14-02-2016 dks foi{kh la[;k 1 ds vLirky esa vk;k gS mlds QsQM+s dk bZykt fd;k x;k gS mls ICU esa HkrhZ ugha fd;k x;k tkWap ds fy, foi{kh la[;k 3 ds ;gkWa HkrhZ fd;k x;k tks bl ckr dh vksj bafxr djrk gS fd foi{kh la[;k 1 ds iklk ;k rks tkWap ds lk/ku ugha Fks ;k foi{kh la[;k 1 dk fpfdRld vl{ke FkkA tks Hkh fLFkfr Hkh foi{kh la[;k 1 us xaHkhj gkVZ vVSd ds izfr tks esMhdy izksVksdkWy gS mldh ikyuk ugha dh] ;fn foi{kh la[;k 1 ds cl dh ckr ugha Fkh rks] ml fLFkfr esa mls ,MokUl lsUVj esa Hkstuk pkfg, ijUrq ugha Hkstk x;k vkSj t;flag ds ifjtuksa ds ncko esa foi{kh la[;k 2 ds ;gkWa Hkstk x;k foi{kh la[;k 1 us rks ejht ds izfr dksbZ lko/kkuh cjrh u gh Due Care & Skill dk bLrseky fd;kA ,slk izrhr ugha gksrk foi{kh la[;k 1 ds ikl t;flag dh chekjh dk fo'ks"kK fpfdRld gh ugha Fkk] tcjnLrh mls j[kk x;k ftlls mldh fLFkfr [kjkc gksrh jghA vr% foi{kh la[;k 1 viuk cpko lkfcr djus esa vlQy jgk gSA pwfa d foi{kh la[;k 1 ds ;gkWa 14 ls 17 rkjh[k rd HkrhZ jgk ogkWa mldh fLFkfr xaHkhj gksrh x;h mls izksij bZykt ugha fn;k x;k jSQj eas Hkh nsjh dh x;h rFkk foi{kh la[;k 2 ds ;gkWa Hkstus ds fy, ,Ecqysal ugha Fkh vkbZ-lh-;w- ugha FkkA ;g fLFkfr foi{kh la[;k 2 dh Fkh nsjh ls t;flag dh tkap dh x;h xyr rjhds 23 ls ,aft;ksxzkQh dh x;h ftlls mldk iSj lqUu gks x;k rFkk xyr rjhds ls ,aft;ksxzkQh djus ls t;flag dh gkyr xaHkhj curh x;hA foi{kh la[;k 2 dk ;g drZO; Fkk fd og t;flag dks bZykt ugh gksus dh fLFkfr esa ,MokUl lsUVj ys tkus ds fy, jSQj djrk ijUrq mlus ,slk ugha fd;kA foi{kh la[;k 2 dk [k.Mu Hkh vk;ksx ds lkeus ugha gSA foi{kh la[;k 2 dh Hkh xaHkhj xQyr ,oa ykijokgh jgh gS rFkk foi{kh la[;k 2 us Hkh Due Care ,oa Skill dk mi;ksx ugha fd;k] ckn esa gkVZ ,.M tujy gkWfLiVy esa ys tk;k x;k tgkWa mldh fLFkfr LVscy gqbZA foi{kh la[;k 2 Hkh blds fy, ftEesnkj gS foi{kh la[;k 3 dh dksbZ ftEesnkjh ugha gSA foi{kh la[;k 1 o 2 dh xaHkhj xQyr ,oa ykijokgh Due Care ,oa Skill dk bartke ugha djus ds ifj.kkeLo:i t;flag dh e`R;q gqbZ nksuksa foi{kh la[;k 1 o 2 blds fy, ftEesnkj gSA vc iz'u mRiUu gksrk gS fd jkf'k dk ifjoknh us 44]00]000@&:- ¼ v{kjs pokyhl yk[k :- ½ dh ekax dh gSA bl laca/k esa I (2017) CPJ 1 (SC) SHEELA HIRBA NAIK GAUNEKAR Vs. APOLLO HOSPITALS LTD. esa ekuuh; loksZPp U;k;ky; us fuEu fu/kkZfjr fd;k gS%& 6."We have heard learned counsel appearing on behalf of the parties of length. Our attention was drawn to the impugned judgment and order as well as the evidence on record, including the cross examination of Dr. Mathews. After a perusal of the evidence on recorded by the commission that there was medical negligence on the part of the hospital in not taking proper post operative care of the deceased, in based o0n legal and substantive evidence on record. The same has been properly appreciated by the Commission in exercise of its orginal jurisdiction, Therefore, we do not find any error, much less any perversity, in the findings recorded by the Commission so as to interfere with the impugne order in exercise of appellate jurisdiction of this court under Article 136 of the Constitution of India. Therefore, Civil Appeal No. 4408 of 2005, filed by the Apollo Hospitals Enterprise Ltd. is liable to be dismissed and is accordingly, dismissed.
7. Having ffirmed the findings recorded by the Commission on the question of medical negligence and deficiency in services rendered by the respondent-Hospital, We 24 are required to examine as to whether the amount of compensation awarded by the commission was just and reasonable. The Commission awarded compensation of Rs. 2 Lakh along with interest at the rate of 6% per annum. The income tax declaration filed by the deceased to the Income Tax department during the financial year in the which death had occurred is on record as evidence on behalf of the complainant in justification of her claim. According to the Income Tax return, the annual income of the deceased was Rs. 5 Lakhs per annum. Deducting one-third amount of the towards the personal expenditure of the deceased comes to Rs. 3,33000/- (approximately). As on the date of the death, the deceased was aged 60 Years. In terms of the Motor Vehicles Act, 1988 and the decision of this court in the case of Sarla Verma (Smt.) and others V. Delhi Transport Corporation and Another, 162 (2009) DLT 278 (SC)=VI (2009) SLT 663=III (2009) ACC 708 (SC)=(2009) 6 SCC 121, the appropriate multiplier in the instant case is 9. Thus, the annual loss of dependency comes to Rs. 29,70000/- Having regard to the fact that the incident in the instant case occurred in the year 1996 and the litigation has been going on for nearly twenty years, it would serve the ends of justice to award Rs. 40 lakh as compensation. Having further regard to suffering of the complainant on account of mental agony, loss of head of the family, loss of consortium and loss of love and affection, we deem if fit to award a further consolidated sum of Rs. 10 lakh under the abovementioned heads, in accordance with the principles laid down by this Court in the case of Balram Prasad V. Kunal Saha and others, IV (2013) ACC 378 (SC)=VIII (2013) SLT 513=IV (2013) CPJ 1 (SC)=(2014)1 SCC 384 Thus, in the interest of justice, We deem it fit to award a total amount of Rs. 50 lakh as compensation in toto.
8. Accordingly, the compensation awarded by the Commission is modified as aforementioned. Further, interst has to be awarded as 9% per annum, in stead of 6% per annum, from the date of the institution of the complaint till the date of payment, applying the principle laid down by the Court in the case of Municipal Corporation of Delhi, Delhi V. Uphaar Tragedy Victims Association and Others, VII (2011) SLT 25 757=IV(2011) ACC 382 (SC)=IV (2011) CPJ 74 (SC)= IV (2011) CLT 204 (SC)=(2011) 14 SCC 481.
9. We also modify the order of the commission to the extent that RW.1-Mr. Mathews, who performed the surgery which ultimately resulted indeath of Mr. Gaunekar, is also held liable to pay compensation along with the Apollo Hospital. Applying the principle laid down in the case of Balram Prasad (Supra), it would be just and proper if we direct RW.1-Dr. Mathews to pay Rs. 10 lakhs with proportionate interest to the complainant, out of total of Rs. 50 lakh which has been awarded by way of this Order.
10. Accordingly, Civil Appeal No. 3625 of 2005 filed by the complainant-wife is allowed and civil Appeal No. 4408 of 2005 filed by the Apollo Hospitals Enterprise Ltd. is dismissed. We modify the order passed by the Commission, awarding the compensation at Rs. 2 lakh along with interest at the rate 6% per annum, to payment of compensation of Rs. 50 lakh along with interest at the rate of 9% perannum as full and final settlement of all claims, to be paid within four weeks froom the date of receipt of the copy of this Order. It is once again clarified that the liability of the Apollo Hospital and Dr. Mathews towards compensation will be Rs. 40 lakh and Rs. 10 lakh respectively with proportionate interest at the rate of 9% per annum. We further make it clear that in case the Doctor, Dr. Mathews does not deposit the amount as ordered against him, the same shall be paid to the appellant complainant by the respondent Hospital and recovered from him. We further direct the respondent-Hospital to comply with this order and submit compliance report to the Registry of this Court within eight weeks from the date of receipt of the copy of this Order."
,sls izdj.kksa esa ekuuh; loksZPp U;k;ky; us 50]00]000@&:-
¼ ipkl yk[k :-½ dh dh jkf'k fnyok;h gS] ijUrq bl izdj.k esa 44]00]000@&:-
¼ v{kjs pokyhl yk[k :- ½ dh gh ifjoknh }kjk ekax dh x;h gSA bl jkf'k ls T;knk vk;ksx ugha fnyk ldrkA fLFkfr esa ifjoknh 44]00]000@&:- ¼ v{kjs pokyhl yk[k :- ½ izkIr djus dk vf/kdkjh gksxkA ftlesa 22]00]000@&:- ¼ ckbZl yk[k :- ½ ifjokn izLrqfr fnukad 08 twu] 2016 ls 9 izfr'kr okf"kZd dh nj ls C;kt lfgr foi{kh la[;k 1 Pink City Heart & General Hospital 26 ,oa 22]00]000@&:-¼ ckbZl yk[k :- ½ ifjokn izLrqfr fnukad 08 twu] 2016 ls 9 izfr'kr okf"kZd dh nj ls C;kt lfgr foi{kh la[;k 2 Dana Shivam Heart & Super Specialty Hospital vnk djsxkA vkns'k vr% ifjoknh dk ifjokn] foi{kh la[;k 1 o 2 ds fo:) Lohdkj dj foi{kh la[;k 1 dks vkns'k fn;k tkrk gS fd oks ifjoknh dks 22]00]000@&:-
¼ ckbZl yk[k :- ½ ifjokn izLrqfr fnukad 08 twu] 2016 ls 9 izfr'kr okf"kZd dh nj ls C;kt lfgr vnk djsa ,oa foi{kh la[;k 2 dks vkns'k fn;k tkrk gS fd oks ifjoknh dks 22]00]000@&:- ¼ v{kjs ckbZl yk[k :- ½ ifjokn izLrqfr fnukad 08 twu] 2016 ls 9 izfr'kr okf"kZd dh nj ls C;kt lfgr vnk djsAa bl izdkj nksuksa dqy feykdj 44]00]000@&:- ¼ v{kjs pokyhl yk[k :- ½ vnk djsAa mijksDr dh ikyuk vkns'k dh rkjh[k ls nks ekg esa dh tk;saA foi{kh la[;k 3 ds fo:) ifjoknh dk ifjokn [kkfjt fd;k tkrk gSA ¼ ehuk esgrk ½ ¼ dey dqekj ckxMh ½ lnL; lnL; ¼U;kf;d½ @ikBd@ 27