M.THANIKACHALAM J. - (1.) The complainant having failed before the District Forum to have redressal, which was addressed on the basis of medical negligence, has come before this commission, as appellant, seeking redressal.
(2.) Brief facts relating to the case: The complainant, had medical checkup with the 2nd opposite party, due to the pregnancy of the 2nd child, and she followed strictly the instructions given by the 2nd opposite party, who was working in the hospital-1st opposite party.
(3.) On 23.8.2004 at 3.00 p.m, the complainant suffered delivery pain, and immediately contacting the doctor, admitted in the 1st opposite party hospital at 4.00 p.m, where she made to wait upto 6.00 p.m, and after 6 p.m alone, the 2nd opposite party visited the complainant, who informed that the complainant should undergo an operation, for safe delivery. Accordingly, at 6.35 p.m., the complainant delivered a female baby, after surgery, and the complainant was informed that the child has to be kept in emergency ward, since it had drunk /swallowed solid waste.;