State Consumer Disputes Redressal Commission
Dhanshree Surolia D/O Ravi Surolia And ... vs Oasia Medicare Pvt. Ltd. on 8 February, 2024
1
Reportable
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1.Dhanshree Surolia, D/o Ravi Surolia and Smt. Babita Surolia, aged 1 years (Minor), through natural guardian and father Ravi Surolia, S/o Rajendra Surolia, aged 31 years.
2. Ravi Surolia, S/o Rajendra Surolia, aged 31 years.
3. Smt. Babita Surolia W/o Ravi Surolia, aged 25 years.
4. Rajendra Surolia S/o J.P. Surolia, aged 56 years.
5. Smt. Shashi Surolia, W/o Rajendra Surolia, aged 54 years.
All by caste Brahmin, R/o Surolia Bhawan, VPO Babai, Tehsil Khetri, District JhunJhunu-333501(Raj.) Complainnants Versus
1. Oasis Medicare Pvt. Ltd., Registered Address: Sanjeevani Hospital, Madhukar Colony (Garh), Kotputli, District Jaipur - 303108 (Raj.), through its Director Sanwar Mal Yadav.
2. Sanjeevani Hospital (a Unit of Oasis Medicare Pvt. Ltd.), Madhukar Colony (Garh), Kotputli, District Jaipur - 303108 (Raj.), through its Administrator Dr. S.M. Yadav.
3. Dr. S.M. Yadav, M.S. (Gynae & Obst.), Sanjeevani Hospital Madhukar Colony (Garh), Kotputli, District Jaipur- 303108 (Raj.) 2 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
4. Dr. Deepak Mittal, M.B.B.S. & DCH, Sanjeevani Hospital Madhukar Colony (Garh) Kotputli, District Jaipur- 303108 (Raj.)
5. Mishri Devi EYE Hospital, Government Hospital Road, Behror, District Alwar (Raj.), Through its Proprietor Dr. Virender Yadav.
6. Dr. Virender Yadav, Mishri Devi EYE Hospital, Government Hospital Road, Behror, District Alwar (Raj.)
7. The Oriental Insurance Company Limited, Registered & Head Office: The Oriental Insurance Company Limited, "Oriental House", A-25/27, Asaf Ali Road, New Delhi - 110002; through its Divisional Office 3 (Code 272200), 4E/14, Azad Bhawan, Jandelwalan Extension, New Delhi - 110055 [Insurance Company of Opposite Parties No. 2, 3&4]
8. The Oriental Insurance Company Limited, Registered & Head Office: The Oriental Insurance Company Limited, "Oriental House", A-25/27, Asaf Ali Road, New Delhi - 110002; through its Branch Office (Code 242306), New Bus Stand, near Nagar Palika, BRK Plazza, 1st Floor, Behror, District Alwar - 301701 (Raj.) [Insurance Company of Opposite Parties No. 6] Opposite Parties mifLFkr%& ifjoknhx.k dh vksj ls Jh foTth vxzoky] vf/koDrkA foi{kh la[;k 1 yxk;r 4 dh vksj ls Jh vuqjkx dqyJs"B] vf/koDrkA foi{kh la[;k 5 o 6 dh vksj ls Jh jktho dqekj lksxjoky] vf/koDrkA foi{kh la[;k 7 o 8 dh vksj ls Jh th-ch- JhokLro] vf/koDrkA cgl lquus dh fnukad%& 04-01-2024 fu.kZ; ikfjr fnukad %& 08-02-2024 3 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
jkT; miHkksDrk vk;ksx] t;iqj [}kjk Jh ,l-ds-tSu] ihBklhu lnL; ¼U;kf;d½] ifjoknhx.k us foi{khx.k ds fo:) miHkksDrk laj{k.k vf/kfu;e] 1986 ds rgr bl vk;ksx esa fnukad 27-06-2017 dks ;g ifjokni= bu vfHkopuksa ds lkFk izLrqr fd;k fd fnukad 10-01-2016 dks ifjoknh la[;k 3 Jherh cchrk lqjksfy;k] foi{kh la[;k 2 lathouh gkWfLiVy dksViwryh esa fMyhojh ds fy, fnukad 10-01-2016 dks HkrhZ gqbZ rFkk ifjoknh la[;k 1 /kuJh lqjksfy;k dks tUe fn;kA ;g fMyhojh 28 lIrkg dh Preterm Fkh] cPps dk otu Hkh 1-3 fdyksxzke ;kuh v.MjosV Fkk rFkk cPpk Respitatory Distress ls ihfM+r FkkA foi{kh la[;k 3 MkW ,l-,e- ;kno us mDr cPps dks bykt ds fy, foi{kh la[;k 4 MkW nhid feÙky ds lqiqnZ dj fn;k] ftUgksua s ifjoknh la[;k 1 cPps dks NICU esa fnukad 12-02-2016 rd j[kk] vkWDlhtu nhA foi{khx.k ds dgus ls ifjoknhx.k dSyk'k gkWfLiVy] cgjksM+ ls Packed RBC yk,A fnukad 22-02-2016 dks foi{khx.k us vLirky ls ifjoknh la[;k 1 dks fMLpktZ dj fn;k rFkk ml le; mUgksua s cPps dh vka[k dk ijh{k.k djkus dk funsZ'k fn;k] rc ifjoknhx.k cPps dks ysdj foi{kh la[;k 5 vLirky feJh nsoh vkbZ gkWfLiVy] cgjksM+ x;s] ogka foi{kh la[;k 6 MkW- ohjsUnz ;kno dks fn[kk;k rc MkW- ohjsUnz ;kno us vka[kksa dk fo'ks"k ijh{k.k fd;s tkus dh vko';drk crk;h ,oa ;g dgk fd mDr ijh{k.k fo'ks"kK MkW jkto/kZu vktkn djsx a s] tks fnYyh ls vkrs gSa rFkk ;g Hkh dgk fd tc os fnYyh ls vk;sxsa rc lwpuk dj nh tkosxhA mlds i'pkr ifjoknhx.k ifjoknh la[;k 1 dks foi{kh la[;k 4 MkW - nhid feÙky ds ikl fnukad 01-03-2016 dks fn[kkus x;s] rc MkW- nhid feÙky ds }kjk vka[kksa ds ckjs esa iwNs tkus ij ifjoknhx.k us lkjh ckr crk nhA ml le; foi{kh la[;k 4 us ifjoknhx.k ls fMLpktZ dkMZ ekaxk ,oa tYnckth esa ml ij dqN fy[kdj mldh QksVksdkWih djk ds ifjoknhx.k dks okil ns fn;k ,oa 15 fnu ckn vkus dks dgkA mlds ckn ifjoknhx.k MkW - nhid feÙky ds ikl cPps dks fnukad 16-03-2016 rFkk 31-03-2016 dks Hkh ysdj x;s fdUrq MkW- nhid feÙky us cPps ds vka[kksa ds ijh{k.k ds ckjs esa dksbZ 4 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
ckrphr ugha dhA vizsy 2016 ds izkjEHk esa cPps dks de fn[kus yxk] rc ifjoknhx.k cPps dks ysdj y{eh 'kkg gkWfLiVy] [ksrM+h ysdj x;s] tgka ifjoknhx.k dks crk;k x;k fd cPps dks Retinopathy of Prematurity (ROP) nksuksa vka[kksa esa Develop gks x;k gS] mUgksua s gk;j lsUVj ys tkus ds fy, dgk] ogha ij ifjoknhx.k dks ROP ds ckjs esa foLr`r tkudkjh nh xbZ rFkk ;g crk;k x;k fd ;fn cPpk v.MjosV ,oa Preterm gks rc tUe ls 2&4 lIrkg ds chp ROP Develop gks ldrk gS blfy, fujUrj Screening djk;h tkuh pkfg,A mlds ckn ifjoknhx.k fnukad 13-04-2016 dks ifjoknh la[;k 1 dks ysdj larksdck nqyZHkth eseksfj;y gkWfLiVy] t;iqj vk;s] tgka cPps ds vka[kksa dh Screening dh xbZ rFkk ;g crk;k x;k fd LVst 5 dk ROP Develop gks x;k ,oa cPps ds vka[kksa dh ltZjh djuh gksxh rFkk All India Institute of Medical Sciences at New Delhi ys tkus ds fy, dgkA mlds i'pkr ifjoknhx.k fnukad 26-04-2016 dks ifjoknh la[;k 1 dks larksdck nqyZHkth eseksfj;y gkWfLiVy] t;iqj ls fMLpktZ djokdj fnukad 04-05-2016 dks Dr. Rajendra Prasad Center for Ophthalmic Sciences, New Delhi x;s ogka Hkh LVst 5 dh ROP Develop gksuk crk;k x;kA mlds i'pkr ifjoknhx.k ifjoknh la[;k 1 dks ysdj esnkUrk esfMfDyfud] U;w fnYyh x;s] ogka Hkh LVst 5 dh ROP Develop gksuk crk;k x;k rFkk ltZjh djus dh lykg nh xbZA mlds i'pkr ifjoknhx.k ifjoknh la[;k 1 dks ysdj Hkkjrh vkbZ gkWfLiVy] U;w fnYyh x;s ogka Hkh LVst 5 dh ROP Develop gksuk crk;k x;kA mlds i'pkr ifjoknhx.k cPps dks 'kadjk us=ky;] psUubZ ysdj x;s tgka fnukad 14-06-2016 dks ckbZ vka[k dh ltZjh dh xbZA 02- ifjoknhx.k us foi{kh la[;k 1 yxk;r 4 ij ;g vkjksi yxk;s gSa fd mudh ykijokgh ds dkj.k ifjoknh la[;k 1 dks LVst 5 dk ROP Develop gqvk gSA mUgksaus vkjksi yxk;k fd foi{kh la[;k 2 vLirky esa vuqHkoh ,e-Mh- pediatrician miyC/k ugha gS D;ksfa d foi{kh la[;k 4 MkW- nhid feÙky fMIyksek gksYMj gSA mUgksua s ;g Hkh vkjksi yxk;k fd foi{kh la[;k 2 vLirky esa vka[kksa dk fo'ks"kK Hkh ugha gSA ifjoknhx.k us ;g vkjksi Hkh yxk;k fd ifjoknh la[;k 1 Preterm iSnk gqvk] tks v.MjosV Fkk rFkk Respitatory 5 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
Distress essa Fkk fQj Hkh ROP ds ckjs esa ifjoknhx.k dks ugha crk;k x;kA ;g vkjksi Hkh yxk;k x;k gS fd foi{kh la[;k 1 yxk;r 4 us vius NICU esa fdlh vka[k fo'ks"kK dks ugha fn[kk;k cfYd os vkWDlhtu nsrs jgs ,oa Packed RBC p<+krs jgs] tcfd mUgsa pkfg, Fkk fd ROP ds fy, cPps dh Screening djokrsA foi{khx.k us fMLpktZ okys fnu fnukad 22-02-2016 dks izFke ckj vka[kksa dh tkap djokus ds fy, ifjoknhx.k dks lykg nh Fkh rFkk foi{kh la[;k 5 o 6 ds ikl ys tkus dks dgk fdUrq ml le; Hkh foi{kh la[;k 1 yxk;r 4 us ROP dh xaHkhjrk ds ckjs esa ifjoknhx.k dks ugha crk;kA mudk ;g Hkh vkjksi gS fd foi{kh la[;k 1 yxk;r 4 ds }kjk cPps dks brus yacs le; rd vius ;gka ugha j[kuk pkfg, Fkk cfYd gk;j lsUVj ds fy, izkjEHk esa gh jsQj dj nsuk pkfg, FkkA mUgksua s ;g Hkh vkjksi yxk;k fd foi{kh la[;k 1 yxk;r 4 dks vka[k ds bykt ds fy, foi{kh la[;k 5 o 6 ds ikl jsQj dj fn;k] tcfd muds ikl Screening dh lqfo/kk gh ugha gSA 03- ifjoknhx.k us foi{kh la[;k 5 rFkk 6 ds fo:) Hkh ;g vkjksi yxk;k fd mUgksua s Hkh cPps dh chekjh ds ckjs esa xaHkhjrk ls ifjoknhx.k dks ugha crk;k cfYd lk/kkj.k rkSj ij ;g dgk x;k fd fo'ks"kK MkW- jkto/kZu vktkn fnYyh ls vk;sx]sa rc lwfpr dj fn;k tkosxkA 04- ifjoknhx.k us foi{kh la[;k 1 yxk;r 4 ds fo:) ;g vkjksi Hkh yxk;k fd tc ifjoknhx.k fnukad 01-03-2016] 16-03-2016 rFkk 31-03-2016 dks cPps dks ysdj foi{kh la[;k 4 ds ikl x;s] rc Hkh foi{kh la[;k 4 ds }kjk cPps ds ROP ds ckjs esa dksbZ iwNrkN ugha dh xbZ rFkk ROP ds ckjs esa ifjoknhx.k dks ugha crk;k x;k cfYd MkW- nhid feÙky us fnukad 01-03- 2016 dks ifjoknhx.k ls fMLpktZ fVdV ysdj tYnckth esa mlesa banzkt dj fn;kA ifjoknhx.k dk vkjksi gS fd foi{kh la[;k 4 us fMLpktZ fVdV ij ckn esa fnukad 01-03-2016 dks banzkt djds ROP dh Screening ds rF; dks vafdr dj fn;k gS] tcfd loZizFke fMLpktZ djrs le; vka[kksa ds ijh{k.k djkus ds funsZ'k ifjoknhx.k dks fn;s x;s FksA bl izdkj ifjoknhx.k us foi{kh la[;k 1 yxk;r 6 dh ykijokgh gksuk crkrs gq, ifjokni= izLrqr dj ;g vuqrks"k pkgk fd foi{khx.k ls ifjoknh la[;k 1 dks 70]00]000@&:i;s e;
6jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
C;kt fnyk;s tkosA ;g vuqrks"k Hkh pkgk fd ifjoknh la[;k 2 ,oa ifjoknh la[;k 3 ekrk&firk dks foi{khx.k ls 15]00]000@&:i;s e; C;kt fnyk;s tkosA ;g vuqrks"k Hkh pkgk x;k gS fd foi{kh la[;k 4 o 5 nknk&nknh dks foi{khx.k ls 5]00]000@&:i;s e; C;kt fnyk;s tkosA ;g vuqrks"k Hkh pkgk x;k gS fd foi{khx.k] ifjoknhx.k dks bykt esa O;; dh xbZ jkf'k 6]37]022@&:i;s e; C;kt fnyk;h tkos] odhy dh Qhl ds :i esa 2]00]000@&:i;s ,oa ifjokn O;; ds :i esa 50]000@&:i;s fnyk;s tkus dh ekax Hkh dh xbZ gSA 05- foi{kh la[;k 1 yxk;r 4 us tokc ifjokni= izLrqr dj ;g fy[kk gS fd ifjoknh la[;k 4 o 5 tks fd nknk&nknh gaS] os ihfM+r ifjoknh la[;k 1 ds izkd`frd laj{kd ugha gS] blfy, os miHkksDrk ugha gS rFkk mUgsa ifjokni= izLrqr djus dk vf/kdkj ugha gSA ;g Hkh fy[kk fd ifjokni= esa ifjoknhx.k us vk/kkjghu vkjksi yxk;s gSa] tks fo'ks"kK lk{; ls lefFkZr ugha gSA foi{kh la[;k 3 o 4 vuqHkoh ,oa ;ksX;rk/kkjh fpfdRldx.k gaS] ftUgksus esfMdy izksVksdkWy ds vuqlkj bykt fd;k gSA ;g Hkh fy[kk gS fd ifjoknhx.k dh lgefr ysdj ifjoknh la[;k 1 dk bykt fd;k x;k FkkA ifjoknh la[;k 1 v.MjosV ,oa Preterm iSnk gqbZ Fkh] ftls lkal ysus esa ijs'kkuh gks jgh Fkh blfy, lHkh tfVyrkvksa ds ckjs esa ifjoknhx.k dks le>kdj lgefr ysdj bykt izkjEHk fd;k x;k gSA foi{kh la[;k 1 yxk;r 4 us vius tokc ifjokni= esa fn;s x;s bykt dks Hkh foLr`r :i esa fy[kk gS rFkk mudk ;g dguk gS fd esfMdy izksVksdkWy ds vuqlkj bykt fd;k x;k FkkA ;g fy[kk x;k gS fd fnukad 01-02-2016 dks ROP ls lacf/kr Fundus Examination ds fy, lykg nh xbZ Fkh fdUrq ifjoknh la[;k 2 o 3 us ;g dgk fd fMLpktZ ds le; Fundus Examination djk;saxsA ;g Hkh fy[kk gS fd foi{kh la[;k 4 MkW- nhid feÙky us ifjoknh la[;k 2 o 3 dks ROP dh xaHkhjrk ds ckjs esa rFkk Timely Screening ds ckjs esa crk fn;k FkkA ;g Hkh fy[kk gS fd foi{kh la[;k 5 vLirky] foi{kh la[;k 2 vLirky ls chl fdyksehVj nwj gh fLFkr gS fdUrq ifjoknh la[;k 2 o 3 ROP ds ijh{k.k ds fy, ugha x,A ;g Hkh fy[kk gS fd vfrvko';d gksus ij Packed RBC p<+k;h xbZ 7 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
FkhA fMLpktZ fVdV esa fnukad 01-03-2016 dks vfrfjDr banzkt djus ls euk fd;k x;k gS cfYd ;g fy[kk x;k gS fd fMLpktZ fVdV gkWfLiVy ds uflZax LVkQ ds }kjk rS;kj fd;k tkrk gS] ftlesa fo'ks"k banzkt fpfdRld ds }kjk fd;s tkrs gSaA foi{kh la[;k 4 MkW nhid feÙky ds }kjk fMLpktZ fVdV esa tks Hkh banzkt fd;s x;s] os ,d gh L;kgh ls gks jgs gSaA bl izdkj muds vuqlkj ifjoknhx.k us fMLpktZ fVdV esa vfrfjDr banzkt fd;s tkus dk xyr vkjksi yxk;k gSA foi{kh la[;k 1 yxk;r 4 us tokc ifjokni= esa ;g Hkh fy[kk gS fd foi{kh la[;k 6 fpfdRld ls tks lykg yh xbZ Fkh] mldk Prescription ifjoknhx.k us tku&cw>dj izLrqr ugha fd;k gS rFkk ;gh rF; foi{kh la[;k 5 o 6 us Hkh vius tokc ifjokni= esa fy[ks gSaA fnukad 01-03- 2016] 16-03-2016 rFkk 31-03-2016 dks ifjoknh la[;k 1 dk foi{kh la[;k 4 ds ikl vkuk Lohdkj fd;k x;k gS] bl ckjs esa ;g fy[kk x;k gS fd foi{kh la[;k 4 dk dÙkZO; ifjoknh la[;k 1 cPps dh xzkFs k ,oa Development ls gh lacfa /kr Fkk vFkkZr~ vka[kksa ds bykt ls lacaf/kr ugha FkkA ifjoknhx.k ds }kjk ekaxus ij Bed Head fVdV dh dkWih mUgsa miyC/k djk nh xbZ gS rFkk fMLpktZ fVdV fMLpktZ djrs le; gh ifjoknhx.k dks ns fn;k x;k FkkA mUgksua s tokc ifjokni= esa ;g Hkh fy[kk gS fd foi{kh la[;k 2 vLirky us chek Hkh djk j[kk gSA bl izdkj mUgksaus foLr`r tokc ifjokni= nsrs gq, ifjokni= [kkfjt fd;s tkus dk fuosnu fd;k gSA 06- foi{kh la[;k 5 o 6 us vius tokc ifjokni= esa ;g vafdr fd;k gS fd ifjoknhx.k us muds fo:) tks vkjksi yxk;s gaS] muls foi{kh la[;k 5 o 6 ds fo:) dksbZ ykijokgh lkfcr ugha gksrh gSA mUgksus ;g Hkh fy[kk gS fd Oriental Insurance Company ls chek ikWfylh Hkh ys j[kh gSA mUgksua s tokc ifjokni= esa ;g ekuk gS fd ifjoknhx.k cPph dks ysdj fo'ks"k VsLV ds fy, vk;s Fks] rc mUgksus fyf[kr esa Prescription fLyi nh Fkh fdUrq ifjoknh us ml Prescription fLyi dks izLrqr ugha fd;k gS rFkk ;g Hkh fy[kk gS fd foi{kh la[;k 5 o 6 us ifjoknh dh cPph dk dksbZ bykt ugha fd;k gS] blfy, mudh dksbZ ykijokgh ugha gSA bl izdkj mUgksua s ifjokni= [kkfjt fd;s tkus dk fuosnu fd;k gSA 8 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
07- foi{kh la[;k 7 ,oa 8 chek dEiuh dh vksj ls tokc ifjokni= izLrqr dj foi{kh la[;k 2 lathouh gkWfLiVy] foi{kh la[;k 3 MkW lkaojey ;kno rFkk foi{kh la[;k 4 MkW- nhid feÙky dk izksQ's kuy bufMfefuVh MkWDVlZ ikWfylh gksuk Lohdkj fd;k gSA ;g Hkh fy[kk x;k gS fd chfer ds }kjk chek dEiuh dks ikWfylh 'krksZa ds rgr fyf[kr tkudkjh fn;k tkuk vko';d gS] tks fd ugha nh xbZ gS cfYd fnukad 27-12-2017 dks chek dEiuh dks lwpuk nh xbZ gSA mUgksaus Hkh vius tokc ifjokni= esa foi{kh la[;k 2 yxk;r 4 dh ykijokgh ugha gksuk crk;k gSA foi{kh la[;k 5 ,oa 6 dh chek ikWfylh gksus ls badkj fd;k x;k gSA bl izdkj mUgksua s ifjokni= [kkfjt fd;s tkus dk fuosnu fd;k gSA 08- mHk;i{k dh vksj ls 'kiFk&i= ,oa fofHkUu nLrkostkr izLrqr fd;s x;s gSa] ftudk vko';drk vuqlkj foospu fd;k tkosxkA 09- mHk;i{k ds fo}ku vf/koDrkx.k dh cgl lquh xbZ ,oa i=koyh dk voyksdu fd;k x;kA 10- gLrxr izdj.k esa ;g fufoZokfnr gS fd foi{kh la[;k 2 vLirky esa ifjoknh la[;k 3 Jherh cchrk lqjksfy;k dks fnukad 10-01-2016 dks cPps dh fMyhojh ds mn~ns'; ls HkrhZ djk;k x;k Fkk rFkk mlh fnu lkekU; izlo ls ifjoknh la[;k 1 cPph dk tUe gqvk FkkA ;g Hkh Lohd`r fLFkfr gS fd ifjoknh la[;k 1 dk tUe Preterm vFkkZr~ le; ls igys gqvk gS] og v.MjosV iSnk gqbZ gS rFkk mls lkal ysus esa rdyhQ Hkh FkhA gLrxr izdj.k esa ifjoknhx.k }kjk izLrqr lk{; ls ;g Hkh lkfcr gS fd ifjoknh la[;k 1 cPph dks LVst&5 dh ROP nksuksa vka[kksa esa gks xbZ gS] ftldk irk vizsy 2016 esa ifjoknhx.k dks pyk gSA ;g rF; Hkh fufoZokfnr gS fd ifjoknh la[;k 1 fnukad 10-01-2016 ls fnukad 22-02-2016 rd foi{kh la[;k 2 vLirky esa foi{kh la[;k 4 MkW nhid feÙky ds v/khu byktjr jgh gS] bl nkSjku vkWDlhtu liksVZ fn;k x;k gS] Packed RBC Hkh p<+k;h xbZ gSA ROP ls lacfa /kr fpfdRlk 'kkL= ds vuqlkj ;fn dksbZ cPpk Preterm iSnk gksrk gS ,oa v.MjosV gksrk gS rFkk lkal ysus esa rdyhQ gksrh gS] rc ,sls cPps dh vka[kksa esa 2 ls 4 lIrkg ds ckn ROP Develop gksus dh laHkkouk jgrh gSA 9 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
11- ifjoknh i{k dk foi{kh la[;k 1 yxk;r 4 ds fo:) eq[; :i ls ;gh vkjksi jgk gS fd mUgksua s ROP ds ckjs esa ifjoknhx.k dks tkudkjh ugha nh] fo'ks"k VsLV ,oa Screening ds fy, jsQj ugha fd;k rFkk vius ;gka bykt djrs jgs] ftlds dkj.k LVst 5 dh ROP Develop gks xbZ] tcfd foi{kh la[;k 1 yxk;r 4 dk ;g dguk gS fd foi{khx.k ds }kjk fnukad 01-02- 2016 dks gh ROP ls lacfa /kr Fundus Examination dh lykg ns nh xbZ Fkh fdUrq muds }kjk ,slk Fundus Examination ugha djk;k tkuk crk;k x;kA gLrxr izdj.k esa eq[; :i ls ;gh r; fd;k tkuk gS fd D;k foi{kh la[;k 1 yxk;r 4 ds }kjk vFkok bykt djus okys fpfdRld foi{kh 4 MkW- nhid feÙky ds }kjk ifjoknhx.k dks ROP ls lacfa /kr Fundus Examination dh lykg ugha nh xbZ rFkk ;fn gk¡] rc ,slh lykg ugha fn;s tkus ds dkj.k D;k mudh ykijokgh jgh\ 12- i=koyh esa fnukad 01-02-2016 dks Fundus Examination ds fy, jk; fn;s tkus ls lacfa /kr foi{kh la[;k 2 lathouh gkWfLiVy ds }kjk ifjoknh la[;k 1 ds bykt ds nkSjku rS;kj fd;s x;s nLrkostkr lyaXu gS] ftlds voyksdu ls ;g Li"V gksrk gS fd fnukad 01-02-2016 dks fpfdRld ds }kjk ifjoknhx.k dks ROP ds ckjs esa Fundus Examination ds fy, lykg nh xbZ gSA bl nLrkost ds ckjs esa fMLpktZ dkMZ esa Hkh vafdr fd;k x;k gS fdUrq ifjoknhx.k dk ;g dguk jgk gS fd fnukad 01-02-2016 dk fpfdRlk fjdkWMZ foi{khx.k ds }kjk ckn esa rS;kj fd;k x;k gS rFkk fMLpktZ dkMZ ij Hkh foi{kh la[;k 4 ds }kjk bl ckjs esa ckn esa fnukad 01-03-2016 dks fy[k fn;k x;k gSA ;g Lohd`r rF; gS fd fnukad 22-02-2016 dks fMLpktZ djrs le; ewy fMLpktZ dkMZ ifjoknhx.k dks ns fn;k x;k FkkA fMLpktZ dkMZ ds ckjs esa foi{kh la[;k 1 yxk;r 4 ds }kjk ;g crk;k x;k gS fd ;g LVkQ ds }kjk rS;kj fd;k x;k gS] ftlesa fo'ks"k LFkkuksa dh iwfrZ fpfdRld ds }kjk dh xbZ gSA LVkQ ds }kjk fnukad 22-02-2016 dks tc fMLpktZ dkMZ rS;kj dj fn;k x;k mlds i'pkr [kkyh txg ugha jgus ds dkj.k foi{kh la[;k 4 fpfdRld ds }kjk Fundus Examination ds ckjs esa fy[kk x;k gSA ;g lgh gS fd fMLpktZ dkMZ esa Fundus Examination ds ckjs esa rhu LFkkuksa ij 10 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
fy[kk gqvk gS] tks ,d gh L;kgh ls rFkk ,d gh gs.MjkbfVax esa fy[kk gqvk gSA ifjoknh i{k dk ;g dguk jgk gS fd fnukad 01-03-2016 dks fMLpktZ dkMZ muls izkIr djds tYnckth esa foi{kh la[;k 4 ds }kjk bl ij dqN fy[kk x;k ,oa QksVksdkWih djk dj ewy fMLpktZ dkMZ ifjoknhx.k dks okil ns fn;k x;kA vizsy 2016 esa ROP dh tkudkjh gksuk ifjoknhx.k us ekuk gS fdUrq ifjoknhx.k ds }kjk foi{kh la[;k 4 vFkok foi{kh la[;k 1 yxk;r 4 ds fo:) bl ckjs esa dgha ij Hkh dksbZ f'kdk;r ugha dh xbZ gS] tcfd ifjoknh i{k bl ckjs esa fpfdRlk foHkkx ds vf/kdkfj;ksa dks vFkok iqfyl dks bl ckjs esa f'kdk;r dj ldrs FksA fnukad 01-02-2016 dks Fundus Examination ds fy, tks fy[kk x;k gS] og fnukad 31-01-2016 dks rS;kj dh xbZ fpfdRlk ls lacfa /kr fVIi.kh;ksa okys i= dh iq'r ij fy[kk x;k gSA foi{kh la[;k 1 yxk;r 4 dh vksj ls foi{kh la[;k 3 ,oa 4 fpfdRldx.k ds 'kiFk&i= rFkk LVkQdehZ ds 'kiFk&i= Hkh izLrqr fd;s x;s gSa] ftUgksua s ;g crk;k gS fd fMLpktZ dkMZ ij fnukad 22-02-2016 dks gh leLr ckrsa fy[k nh xbZ FkhA ifjoknh i{k ds }kjk fpfdRlk foHkkx vFkok iqfyl esa f'kdk;r ugha dh xbZ gSA bl izdkj ;gh ik;k tkrk gS fd fnukad 01-02- 2016 dks fpfdRlk lac/a kh uksV'khV esa fy[kk x;k Fundus Examination dk funsZ'k rFkk fMLpktZ dkMZ esa Fundus Examination ds fy, fy[kh xbZ ckrsa foi{kh la[;k 1 yxk;r 4 ds }kjk ckn esa rS;kj ugha dh xbZ gS cfYd igys gh fy[k nh xbZ gSA 13- ifjoknh i{k Lo;a ;g ekurk gS fd fnukad 22-02-2016 dks foi{kh la[;k 4 ds }kjk Fundus Examination ds fy, foi{kh la[;k 5 ,oa 6 ds ikl Hkstk x;k FkkA ifjoknhx.k fnukad 22-02-2016 dks foi{kh la[;k 5 vLirky esa foi{kh la[;k 6 ds ikl x;s Hkh gS rFkk ogka ij 50@&:i;s Hkqxrku djds jlhn izkIr dh xbZ gS] ftls ifjoknhx.k us izLrqr fd;k gSA foi{kh la[;k 5 ,oa 6 us vius tokc ifjokni= esa rFkk 'kiFk&i= esa ;g fy[kk gS fd mUgksua s tks Hkh lykg nh Fkh] og fyf[kr esa nh Fkh fdUrq ml fyf[kr lykg okys Prescription fLyi dks ifjoknhx.k us izLrqr ugha fd;k gSA lkekU; rkSj ij ;fn dksbZ O;fDr fdlh vLirky esa tkdj Qhl nsdj 11 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
jlhn izkIr djrk gS rFkk fpfdRld ds ikl ejht dks ys tkrk gS] rc ;g vko';d gS fd mDr fpfdRld ds }kjk Prescription vo'; cuk;k tk;sxk fdUrq gLrxr izdj.k esa ifjoknhx.k ds }kjk foi{kh la[;k 6 fpfdRld ds }kjk rS;kj fd;k x;k Prescription izLrqr ugha fd;k x;k gS] tcfd foi{kh la[;k 4 dk ;g dguk jgk gS fd foi{kh la[;k 6 ds Prescription ds vk/kkj ij mUgksaus fnukad 22-02-2016 dks fMLpktZ fVdV ij Fundus Examination ds ckjs esa vadu fd;k Fkk rFkk fMLpktZ fVdV ij Follow of collum esa Fundus Examination ds fy, lykg Hkh nh xbZ gS fdUrq ifjoknhx.k Lo;a Fundus Examination ds ckjs esa ltx ugha jgs gSaA ifjoknhx.k dk ;g dguk Hkh ekuk tkos fd foi{kh la[;k 6 fpfdRld us fo'ks"kK MkW- jkto/kZu flag dk fnYyh ls vkdj Fundus Examination djuk crk;k Fkk fQj Hkh ifjoknhx.k nqckjk dHkh Fundus Examination ds fy, foi{kh la[;k 6 ds ikl ugha x;s gSaA bl izdkj ;g ik;k tkrk gS fd ifjoknhx.k Lo;a Fundus Examination ds ckjs esa ykijokg jgs gSaA 14- ifjoknhx.k ;g ekurs gSa fd fnukad 01-03-2016 dks tc ifjoknh la[;k 1 dks ysdj foi{kh la[;k 4 ds ikl x;s] rc foi{kh la[;k 4 ds }kjk Fundus Examination ds ckjs esa iwNk x;k gSA mlds i'pkr fnukad 16-03- 2016 rFkk 31-03-2016 dks foi{kh la[;k 4 ds }kjk ROP ds ckjs esa dksbZ iwNrkN ugha fd;s tkus dk vkjksi ifjoknhx.k ds }kjk yxk;k x;k gSA bl ckjs esa ;g ik;k tkrk gS fd foi{kh la[;k 4 cPpksa dk fpfdRld gS rFkk mlds ikl ifjoknh la[;k 1 dks mldh xzksFk ,oa Development ds fy, gh ys tk;k x;k gS rFkk mlds }kjk bu rkjh[kksa dks cPps dh xzksFk ,oa Development ds ckjs esa gh nokb;k¡ nh xbZ gS vFkkZr~ foi{kh la[;k 4 dk nkf;Ro ROP ls lacaf/kr ugha Fkk cfYd Lo;a ifjoknhx.k ROP ls lacfa /kr Fundus Examination ds ckjs esa ykijokg jgs gSaA 15-¼1½ ekuuh; loksZPp U;k;ky; us vius U;kf;d n`"Vkar Kusum Sharma & Others Vs Batra Hospital Medical Research Centre & Others ds ekeys esa fuEufyf[kr 11 fl)kar izfrikfnr fd;s gSa] ftuds vk/kkj ij fpfdRlk ykijokgh dk fu"d"kZ fudkyk tkosxk %& 12 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
I. Negligence is the breach of a duty exercised by omission 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.
IV. A Medical Practitioner would be liable only where his conduct fell below that of the standards of a reasonably 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. 51 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 higher 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 desired result may not amount to negligence.
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Versus Oasis Medicare Pvt. Ltd. & Anr.
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 efficiency 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 unnecessary 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 pressurizing the medical professionals/hospitals particularly private hospitals or clinics for extracting uncalled for compensation. Such malicious proceedings deserve to be discarded against the medical practitioners. 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 53 patients have to be paramount for the medical professionals. 95. In our considered view, the aforementioned principles must be kept in view while deciding the cases of medical negligence.
15¼2½ ekuuh; loksZPp U;k;ky; us vius U;kf;d n`"Vkar Civil Appeal No. 3971/2011, Dr. S.K. Jhunjhunwala V/s Mrs. Dhanwanti Kumar & 14 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
Anr. ds ekeys esa iSjk la[;k 45 esa fuEufyf[kr fof/kd fl)kar izfrikfn fd;k gS%& Pare 45: In our opinion, there has to be a direct nexus with these two factors to sue a doctor for his negligence. Suffering of ailment by the patient after surgery is one thing. It may be due to myriad reasons known in medical jurisprudence. Whereas suffering of any such ailment as a result of improper performance of the surgery and that too with the degree of negligence on the part of Doctor is another thing. To prove the case of negligence of a doctor, the medical evidence of experts in field to prove the latter is required. Simply proving the former is not sufficient.
mijksDr fof/kd fl)kar ls ;g Li"V gS fd esfMdy cksMZ ds }kjk fdlh fpfdRld ds f[kykQ jk; fn;s tkus ij fpfdRlk ykijokgh gksxhA 15¼3½ ekuuh; loksZPp U;k;ky; us vius U;kf;d n`"Vkar Civil Appeal No. 1658/2010 on 30-11-2021 Bombay Hospital- Medical Research Centre V/s Asha Jaiswal & ors. Ds ekeys esa fuEufyf[kr fof/kd fl)kar izfrikfnr fd;k gS%& Medical negligence against Hospital -If operation theatres were occupied at time when operation of patient was contemplated, it cannot be said that there is medical negligence on part of Hospital - A team of specialist doctors was available and also have attended to patient but unfortunately nature had last word and patient breathed his last - Family may not have coped with loss of their loved one, but Hospital and Doctor cannot be blamed as they provided requisite care at all given times - No doctor can assure life to his patient but can only attempt to treat his patient to best of his ability which was being done in present case - Therefore, Hospital and Doctor not guilty of medical negligence - Complaint dismissed - Sun of Rs. 5 lakhs disbursed to complainant ordered to be treated as ex gratia 15 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
payment to complainant and not to be recovered back by either Hospital or Doctor.
16- ifjoknhx.k dh vksj ls ekuuh; loksZPp U;k;ky; dk U;kf;d n`"Vkar Civil Appeal No. 6619/2016 Maharaja Agrasen Hospital & Ors. V/s Master Rishabh Sharma & Ors. With Civil Appeal no. 9461/2019 Pooja Sharma & Ors. V/s Maharaja Agrasen Hospital & ors. fu.kZ; fnukad 16-12-2019 izLrqr fd;k x;k gSA bl U;kf;d n`"Vkar ds voyksdu ls ;g ik;k tkrk gS fd bl U;kf;d n`"Vkar okys ekeys esa bykt djus okys fpfdRld us ifjoknhx.k dks ROP VsLV ds fy, dHkh Hkh lykg ugha nh FkhA fMLpktZ fLyi esa Hkh ugha fy[kk Fkk rFkk ckn esa QkWyksvi ds fy, tkus ij Hkh ROP VsLV ds fy, ugha fy[kk x;k Fkk] rc ;g ekuk x;k gS fd ROP VsLV ds ckjs esa ugha fy[ks tkus ds dkj.k bykt djus okys fpfdRld ,oa vLirky dh ykijokgh ekuh tkosxh] tcfd gLrxr izdj.k esa mHk;i{k dh lk{; ds vk/kkj ij ;g ekuk x;k gS fd bykt djus okys fpfdRld us fnukad 01-02-2016 dks gh ROP ls lacaf/kr Fundus Examination dh lykg ns nh gS rFkk fMLpktZ fVdV esa Hkh Lohd`r :i ls ROP ls lacaf/kr Fundus Examination dh lykg nh xbZ gSA vr% ;g U;kf;d n`"Vkar gLrxr ekeys ij ykxw ugha gksrk gSA 17- gLrxr izdj.k esa foi{kh dh fpfdRlk ykijokgh jgh vFkok ugha] bl ckjs esa gLrxr izdj.k dh rF;kRed fLFkfr dks ns[krs gq;s ekuuh; loksZPp U;k;ky; ,oa ekuuh; jk"Vªh; miHkksDrk vk;ksx] ubZ fnYyh ds fofHkUu U;kf;d n`"Vkarksa dk voyksdu fd;k x;k] ftuesa ls dqN fuEu izdkj gSa%& 17(1) ekuuh; loksZPp U;k;ky; ds U;kf;d n`"Vkar Martin F. D'Suza versus Mohd. Ishfaq, (2009) 3 lqizhe dksVZ dslst page 1 ds ekeys esa iSjk uacj 40 ,oa 42 esa fuEu izdkj fof/k fl)kar izfrikfnr fd;s x;s gaS%&
40. "Simply because a patient has not favourably responded to a treatment given by a doctor or a surgery has failed, the 16 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
doctor cannot be held straighaway liable for a medical negligence by applying the doctrine of res ipsa loquitur. No sensible professional would intentionally commit an act or omission which would result in harm or injury to the patient since the professional reputation of the professional would be at stake. A single failure may cost him dear in his lapse."
42. "When a patient dies or suffer some mishap, there is a tendency to blame the doctor for this. Things have gone wrong and therefore, somebody must be punished for it. However, it is well known that even the best professionals, what to say of the average professional, sometimes have failures.A lawyer cannot win every case in his professional career but surely he cannot be penalised for losing a case provided he appeared in it and made his submissions."
mijksDr iSjk la[;k 40 o 42 esa ekuuh; loksZPp U;k;ky; us ;g ekuk gS fd ;fn dksbZ vkWijs'ku vlQy gks tkrk gS] rc blh vk/kkj ij vkWijs'ku djus okys fpfdRld dks fpfdRlk ykijokgh dk nks"kh res ipsa loquitur fl)kar ds vk/kkj ij ugha ekuk tkosxkA ;g Hkh ekuk x;k gS fd ;fn dksbZ ejht ej tkrk gS vFkok fLFkfr fcxM+ tkrh gS] rc fpfdRld ij vkjksi yxkus dh VsUMsUlh gksrh gS] tcfd vPNs ls vPNk izksQs'kuy Hkh failure gks tkrk gS] tSls fd ,d vf/koDrk ges'kk gh viuk izdj.k ugha thr ikrk gSA 17(2) ekuuh; loksZPp U;k;ky; ds U;kf;d n`"Vkar C.P. Sreekumar(Dr.), MS (Ortho) v S.Ramanujam, (2009) 7 SCC 130 ds iSjk la[;k 37 esa fuEu fof/k fl)kar izfrikfnr fd;k x;k gS%& "37. We find from a reading of the order of the Commission that it proceeded on the basis that whatever had been alleged in the complaint by the respondent was in fact the inviolable 17 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
Versus Oasis Medicare Pvt. Ltd. & Anr.
truth even though it remained unsupported by any evidence. As already observed in Jacob Mathew case [(2005) 6 SCC 1 :
2005 SCC (Cri) 1369] the onus to prove medical negligence lies largely on the claimant and that this onus can be discharged by leading cogent evidence. A mere averment in a complaint which is denied by the other side can, by no stretch of imagination, be said to be evidence by which the case of the complainant can be said to be proved. It is the obligation of the complainant to provide the facta probanda as well as the facta probantia."
mijksDr fof/k fl)kar esa ;g crk;k x;k gS fd fpfdRlk lsoknks"k dk vkjksi ifjokni= esa yxk;k tkuk gh i;kZIr ugha gS] cfYd lqn`<+ lk{; ls bl vkjksi dks lkfcr djuk vko';d gSA 17¼3½ ekuuh; loksZPp U;k;ky; ds U;kf;d n`"Vkar ÞKusum Sharma and Others v.Batra Hospital and Medical Research Centre and Others, (2010) 3 SCC 480 ds iSjk la[;k 47] 72] 78 esa fuEufyf[kr fof/k fl)kar izfrikfnr fd;s x;s gaS%& "47. Medical science has conferred great benefits on mankind, but these benefits are attended by considerable risks.
Every surgical operation is attended by risks. We cannot take the benefits without taking risks. Every advancement in technique is also attended by risks."
"72. The ratio of Bolam case [(1957) 1 WLR 582 : (1957) 2 All ER 118] is that it is enough for the defendant to show that the standard of care and the skill attained was that ordinary degree of professional skill. The fact that the respondent charged with negligence acted in accordance with the general and approved practice is enough to clear him of the charge. Two things are pertinent to be noted. Firstly, the standard of care, 18 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
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when assessing the practice as adopted, is judged in the light of knowledge available at the time (of the incident), and not at the date of trial. Secondly, when the charge of negligence arises out of failure to use some particular equipment, the charge would fail if the equipment was not generally available at that point of time on which it is suggested as should have been used."
"78. It is a matter of common knowledge that after happening of some unfortunate event, there is a marked tendency to look for a human factor to blame for an untoward event, a tendency which is closely linked with the desire to punish. Things have gone wrong and, therefore, somebody must be found to answer for it. A professional deserves total protection. The Penal Code, 1860 has taken care to ensure that people who act in good faith should not be punished. Sections 88, 92 and 370 of the Penal Code give adequate protection to the professionals and particularly medical professionals."
mijksDr iSjkt esa Hkh ekuuh; loksZPp U;k;ky; us Hkh ;gh ekuk gS fd ;fn dksbZ unfortunate ?kVuk ?kfVr gks tkrh gS] rc ;g VsUMsUlh jgrh gS fd bl ?kVuk ds ?kfVr gksus dk dkj.k Li"V gksuk pkfg;s rFkk vkjksi yxkus dh VsUMsUlh gksrh gS] fdarq vizR;kf'kr ?kVuk ?kfVr gksus ds dkj.k gh nks"kh ugha ekuk tkuk pkfg;s] cfYd izksQs'kuy dks izksVsD'ku feyuk pkfg;sA 17¼4½ ekuuh; loksZPp U;k;ky; ds U;kf;d n`"Vkar Dr. Harish Kumar Khurana v Joginder Singh and ors., (2021) SCC Online SC 673 ds iSjk la[;k 11 ,oa iSjk la[;k 14 esa fuEufyf[kr fof/k fl)kar izfrikfnr fd;s x;s gaS%& "11. ........ Ordinarily an accident means an unintended and unforeseen injurious occurrence, something that does not occur in the usual course of events or that could not be reasonably anticipated. The learned counsel has also referred 19 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
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to the decision in Martin F. D'Suza versus Mohd. Ishfaq, ( 2009) 3SCC 1 wherein it is stated that simply because the patient has not favourably responded to a treatment given by doctor or a surgery has failed, the doctor cannot be held straight away liable for medical negligence by applying the doctrine of Res Ipsa Loquitor. It is further observed therein that sometimes despite best efforts the treatment of a doctor fails and the same does not mean that the doctor or the surgeon must be held guilty of medical negligence unless there is some strong evidence to suggest that the doctor is negligent."
"14. Having noted the decisions relied upon by the learned counsel for the parties, it is clear that in every case where the treatment is not successful or the patient dies during surgery, it cannot be automatically assumed that the medical professional was negligent. To indicate negligence there should be material available on record or else appropriate medical evidence should be tendered. The negligence alleged should be so glaring, in which event the principle of res ipsa loquitur could be made applicable and not based on perception. In the instant case, apart from the allegations made by the claimants before the NCDRC both in the complaint and in the affidavit filed in the proceedings, there is no other medical evidence tendered by the complainant to indicate negligence on the part of the doctors who, on their own behalf had explained their position relating to the medical process in their affidavit to explain there was no negligence. .................."
mijksDr iSjkt esa ekuuh; loksZPp U;k;ky; us ;g ekuk gS fd fdlh Hkh vkWijs'ku ds vlQy gksus ds vk/kkj ij gh Res Ipsa Loquitor fl)kar ds 20 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
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vk/kkj ij fpfdRld dh ykijokgh ugha ekuh tkosxh] cfYd fpfdRld dh ykijokgh ds fy;s dqN lkexzh gksuh pkfg;sA 17¼5½ ekuuh; loksZPp U;k;ky; ds U;kf;d n`"Vkar II(2022)CPJ 51(SC) CHANDA RANI AKHOURI[DR.(MRS.)] AND ORS. VERSUS M.A. METHUSETHUPATHI [DR.] AND ORS. esa fuEufyf[kr fof/k fl)kar izfrikfnr fd;k x;k gS%& Þ¼1½ Medical Negligence- Duty of care and caution- No doctor would assure full recovery in every case- At relevant time, only assurance given by implication is that he possessed requisite skills in branch of profession and while undertaking performance of his task, he would exercise his skills to best of his ability and with reasonable competence- Liability would only come if either doctor did not possess requisite skills which he professed to have possessed or he did not exercise with reasonable competence in given case skill which he did possess- Simple lack of care, error of judgment or accident, is not proof of negligence on part of medical professional- Hospital and doctors are required to exercise sufficient care in treating patients in all circumstances- Sufficient material on medical evidence should be available before adjudicating authority to arrive at conclusion that death is due to medical negligence- Death of patient cannot, on face of it, be considered to be medical negligence- medical practitioner is not to be held liable simply because things went wrong from mischance or misadventure or through error of judgment in choosing one reasonable course of treatment in preference to another- Term 'negligence' has no defined boundaries and if any medical negligence is there, whether it is pre or post-operative medical care or in follow-up care, at any point of time by treating doctors 21 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
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or anyone else, it is always open to be considered by Courts/Commission taking note of exposition of law laid down by this Court of which detailed reference has been made and each case has to be examined on its own merits in accordance with law."
17¼6½ ekuuh; loksZPp U;k;ky; us vius U;kf;d n`"Vkar Bolam versus Frien Hospital Management Committtee (1957) I WLR 582 ds ekeys esa fuEufyf[kr fof/k fl)kar izfrikfnr fd;s gSa %&
1. Whether the doctor in question possessed the medical skills expected of an ordinary skilled practitioner in the field at that point of time;
2. Whether the doctor adopted the practice(of clinical observation diagnosis - including diagonstic tests and treatment) in the case that would be adopted by such a doctor of ordinary skill in accord with(at least) one of the responsible bodies of opinion of professional practitioners in the field.
3. Whether the standards of skills, knowledge expected of the doctor, according to the said body of medical opinion, were of the time when the events leading to the allegations of medical negligence occurred and not of the time when the dispute was being adjudicated.
In the present case our answer to all points is "yes", because both the OP doctors are qualified ophthalmologists, practicing since two decades. The OP- 2 is a super specialist in IOL and myopia corrective surgery. The OP-3 is a consultant retina surgeon attached to OP-1, the navajyoti eye center. They have adopted the standards of practice, in proper diagnosis, referral and further management. Therefore, in the instant case OPs-2 22 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
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and 3 are qualified and skilled in their specialty, hence, no negligence can be attributed to their attempts.
17¼7½ ekuuh; jk"Vªh; miHkksDrk vk;ksx us vius U;kf;d n`"Vkar 2016¼2½ CPR 77 ifjokn izdj.k la[;k 1499@2015 "Suman Taneja Versus Metro Hospital and Heart Institute and ors.", fu.kZ; fnukad& 02-02-2016 esa fuEufyf[kr fof/k fl)kar izfrikfnr fd;k gS%& "Consumer Protection Act, 1986 Section 2(1)g Allegation of Medical negligence- Referring patient to higher centre- Due to non availability of cardiologist- Patient suffered IWMI, it was a cardiac emergency and he was in a critical stage, After diagnosis, OP-2 rightly treated patient by thrombolysing agents- Due to non- availability of cardiologist, he has referred patient to higher centre- Referring the patient to higher centre is not a Medical negligence - Every cardiologist is not capable or experienced to the extent to perform PCI- Not find the OPs breached in their duty of care or there was deficiency on the part of OP-2 who referred the patient to higher centre due to non availability of cardiologist- Decision taken by OP2 to refer patient to higher centre was proper- Held, that doctors should not be dragged to court unnecessarily on frivolous ground which prevents them from discharging their duty to a suffering person who needs their assistance utmost- Complaint dismissed."
17¼8½ ekuuh; loksZPp U;k;ky; us vius U;kf;d n`"Vkar Jacob Mathew versus State of Punjab and anr.(2005) 6 SSC I esa fuEufyf[kr fof/k fl)kar izfrikfnr fd;k gS%& " a professional may be held liable on one of two findings:
either he was not possessed of requisite skill which he 23 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
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professed to have possessed, or he did not exercise reasonable competence in given case, the skill which he did possess"
18- ekuuh; loksZPp U;k;ky; rFkk ekuuh; jk"Vªh; miHkksDrk vk;ksx ds mijksr of.kZr fofHkUu U;kf;d n`"Vkarksa esa izfrikfnr fof/k fl)karksa dks ns[krs gq;s gLrxr izdj.k dh rF;kRed fLFkfr dks ns[kk tkos] rc ;g ik;k tkrk gS fd foi{kh la[;k 3] 4 rFkk foi{kh la[;k 6 fpfdRldx.k i;kZIr 'kS{kf.kd ;ksX;rk okys vuqHkoh fpfdRld gSaA foi{kh la[;k 4 us esfMdy izksVksdkWy ds vuqlkj ifjoknh la[;k 1 dk bykt fd;k gS rFkk bykt ds ckjs esa ifjoknhx.k dk dksbZ vkjksi Hkh ugha gS cfYd eq[; :i ls ifjoknhx.k us ROP ls lacfa /kr Fundus Examination dh lykg ugha fn;s tkus dh ckr j[kh gS] ftlds ckjs esa ;g ik;k x;k gS fd fnukad 01-02-2016 dks gh Fundus Examination dh jk; ns nh xbZ FkhA mijksDr of.kZr U;kf;d n`"Vkarksa esa ;gh ekuk x;k gS fd ;fn pfdRld i;kZIr ;ksX;rk ,oa vuqHko j[krk gS rFkk esfMdy izksVksdkWy ds vuqlkj lko/kkuhiwoZd bykt djrk gS] rc bykt vlQy Hkh gks tkrk gS rc Hkh fpfdRld dh ykijokgh ugha ekuh tkosxhA 19- gLrxr izdj.k esa mijksDr foospu ds vuqlkj ;gh fu"d"kZ fudyrk gS fd foi{kh la[;k 4 ds }kjk ROP ls lacaf/kr Fundus Examination dh lykg fnukad 01-02-2016 dks gh ns nh xbZ Fkh rFkk fMLpktZ fVdV esa Hkh bl ckjs esa fy[k fn;k x;k FkkA gLrxr ekeys esa lkeU; izlo gqvk gSA vr% foi{kh la[;k 1 yxk;r 4 dh dksbZ ykijokgh ugha ik;h tkrh gSA 20- foi{kh la[;k 5 rFkk 6 ds ckjs esa ifjoknhx.k us ;gh vkjksi yxk;k gS fd mUgksaus ROP ls lacaf/kr tkudkjh ifjoknhx.k dks ugha nh rFkk fo'ks"kK fpfdRld MkW jkto/kZu flag ds vkus ij fo'ks"k VsLV djus dh ckr dgh fdUrq ifjoknhx.k Lo;a dHkh Hkh nqckjk foi{kh la[;k 5 o 6 ds ikl ugha x;s ,oa mUgksua s Prescription Hkh izLrqr ugha fd;k gSA bl izdkj foi{kh la[;k 5 o 6 dh ykijokgh Hkh lkfcr ugha gksrh gSA vr% ge ;g ikrs gSa fd ifjoknhx.k ds }kjk foi{khx.k ds fo:) izLrqr ;g ifjokni= [kkfjt fd;s tkus ;ksX; gSaA 24 jkT; miHkksDrk vk;ksx] t;iqj ifjokn la[;k 72@2017 Dhanshree Surolia & Anr.
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vkns'k ifjoknhx.k ds }kjk foi{khx.k ds fo:) izLrqr ifjokni= [kkfjt fd;k tkrk gSA mHk;i{k viuk&viuk [kpkZ eqdnek ogu djsx a sA ¼jkeQwy xqtZj½ ¼,l-ds-tSu½ lnL; ihBklhu lnL;¼U;kf;d½ ljkst@&