M.THANIKACHALAM, J. - (1.) The opposite parties 2 and 4, in OP.No.48/2004 on the file of District Forum Krishnagiri, are the appellants in 111/2008 and 101/2008 respectively.
(2.) The parties are referred in this order as arrayed in the complaint.
(3.) The facts necessary for reaching the just conclusion, in brief: The complainant admitted his wife Subha, hereinafter called ?patient?, for delivery in the 1st opposite party hospital on 27.3.2004, at about 5.00 am since she was previously examined taking various tests, in the hospital on 14.3.2004. The 1st opposite party, though retained the patient from 5.00 a,m to 10.30 am, all of a sudden informing that the baby in the womb is having breathing problem, without analyzing the reason, contacting the 2nd opposite party, requested the complainant to take the patient to the 2nd opposite party hospital, where she was admitted at about 11.00 a.m, and they have informed the baby already died. The complainant having no other option, except to save the mother, consented for surgery, and accordingly surgery was performed between 11.30 to 12.00 p.m, not informing anything, requesting the complainant, to bring blood from Bangalore A+, though they have produced two persons, having A+ blood. When the complainant was away to purchase blood, the relatives were informed to take patient to Manipal Hospital, Bangalore, instead of asking them to take the patient to St. John?s Hospital, that too, not providing even a stretcher to take the patient from the room to ambulance.;