MANU V.S. Vs. AKHILESH KUMAR AND ORS.

JUDGEMENT

(1.) The Facts:

(2.) Thereafter, on 10.9.2000, the patient came back to NOIDA and consulted a local orthopaedic Surgeon at Bharadwaj Hospital, Noida. He also advised for right THR. Thereafter, on 23.02.2001 the patient was admitted in AIIMS, New Delhi, wherein THR was advised and informed that the total cost would be about two lakhs. Due to poor financial condition, the patient did not opt for THR. The patient has lost his job also. Hence, the complainant alleged that, the OP 1 was not competent and lacks the reasonable skills. He was negligent, initially, in the diagnosis and failed to give correct treatment of his fractured right leg, which put him under untold miseries and in incapacitated disable form. Hence, he filed a complaint before this Commission on 04.05.2002 and prayed for total compensation of Rs. 25 lacs (Rupees Twenty Five Lacs Only).

(3.) The complainant filed the entire medical record from the Hospital (Annexure P-1 to P-7), the medical certificate, 26 X-rays, pharmacy bills and AIIMS disability certificate.