- (1.) BRIEFLY stated the facts are that the complainant Sh. Nirmal Kapoor is resident of House No. 3079, Sector -15 -D, Chandigarh and has been working as Assistant in legal department with Life Insurance Corporation in the divisional office, Sector -17 -B, Chandigarh for the last many years. He is unmarried and is having another younger unmarried brother and old mother whose age is about 70 years.
(2.) IT was next averred that complainant on 14.8.1999 had gone to Patiala on official duty in order to attend a Court case in a Consumer Court at Patiala. At about 13.30 p.m. he met with an accident at Patiala in which he sustained multiple injuries, including the injuries on left knee and fracture of both lower bones of his left leg. He was immediately taken to emergency ward of Rajindra Hospital, Patiala, where he was kept for about three hours and was provided first aid. X -rays of his left leg were taken at Rajindra Hospital, Patiala.
(3.) IT was further averred that after taking X -rays of his left leg, he was shifted to Trauma Ward at PGI, Chandigarh (respondent No.1) and was admitted there at about 8.30 p.m. on 14.8.99. At the time of admission, his left leg was profusely bleeding and was having swelling and he was experiencing severe pain. The treatment -cum -discharge card issued by PGI is Annexure C -3. The attending doctors of respondent No.1 after his preliminary examination, confirmed the fracture of both bones of the left leg and also suspected to be a case of "Compartment Syndrome". However, in the PGI, no senior doctor attended him. It was next averred that since both lower bones of his left leg were fractured and apart from the fracture of both bones of left leg, there was an external and internal injuries on the left leg as the blood vessels of the left leg were ruptured and badly damaged and with the result there was profusely bleeding and the expected treatment prescribed in the medical science was to perform surgery to repair the ruptured and damaged blood vessels and to do other needful as prescribed within a span of 24 hours, to look into the external and internal injuries of the left leg and put the leg under traction as both the bones were fractured and to rule out the dangerous disease "compartment syndrome" by performing tests as this was the most expected disease in such like accidental cases but he was treated with unexpected negligence and wrong treatment was given to him and he was discharged on the next very day after putting the fractured left leg with a simple slab, although he was required an immediate surgical treatment for his massive internal bleeding and the doctors attending upon him discharged him without performing the above mentioned acts.;