M.THANIKACHALAM, J. - (1.) The opposite parties are the appellants.
(2.) Facts leading to this appeal in brief:- The complainant admitted his wife by name Sasikala, herein after called "Patient" in the first opposite party?s hospital, wherein, the second opposite party was working as Doctor, for delivery on 2.5.2006. The patient delivered a female baby at 9.31 p.m. on 3.5.2006. The opposite parties even without diagnosing the problem was attending the patient, on presumption and assumption and even without disclosing, what is the complication. On 13.05.2006, the opposite party informed that the patient developed giddiness and vomiting and after 3 hours, shifted to ICU where the patient died at 5.40 p.m., for which, the cause alleged was cardiac arrest.
(3.) The opposite parties have suppressed the material facts and the second opposite party being not a qualified Gynecologist, gave treatment and by her negligence and deficiency in service, the patient died within 10 days, from the date of delivery, thereby causing mental agony. They have also not provided detailed Discharge Summary and only after insistence, they have maneuvered, which could disclose, they have not conducted proper tests and not treated the patient with prudence, thereby committed negligence and deficiency, for which, the complainant being the husband, entitled to a compensation of Rs.10 lakhs for the loss of life of his wife. Thus alleging deficiency, a consume complaint came to be filed before the District Forum, Coimbatore.;