O AISHA BI Vs. J R DANIAL

JUDGEMENT

(1.) Complainants are the legal heirs of deceased Janab O.S. Abdul Rasheed, who have filed the complaint alleging medical negligence against the opposite party, Prof J.R. Daniel.

(2.) Briefly the facts of the case are that the deceased had pain in the lower back region in end April, 1998 and was referred to the opposite party by his Orthopaedic Surgeon for certain tests, i.e., bone biopsy. O.P. is alleged to have drilled 12 F bone biopsy needle, under local anaesthesia. In the process of this biopsy the opposite party is reported to have negligently pierced the blood vessels resulting in internal bleeding and heavy pain. When the O.P's advice could not help much, and this pain persisted, deceased was taken to Apollo Hospital in Chennai and an emergency surgery was done and lumber artery repaired. Discharge summary read as follows :

(3.) Deceased never really fully recovered. He was taken to Mercury Nursing Home and Aysha Nursing Hospital but to no avail and he died on 21.8.1998.