- (1.) THIS complaint is filed against the opposite parties 1 to 5, claiming a compensation of Rs.15,00,000/- to be paid jointly and severally by the opposite parties, on the ground of medical inefficiency or medical negligence.
(2.) THE brief facts leading to the case, as follows: The complainants daughter P.Shamita, was under the exclusive medical care of the 1st opposite party. During the year 1999, the complainants child was declared hale and healthy after a detailed check-up by Dr.Bhaskar Raju.
(3.) ON 4.10.2001, the complainants daughter was taken to the 1st opposite party, for the complaint of stomach pain, high fever, etc. The 1st opposite party suspected appendicitis, advised the complainant to take an abdominal scan and to approach Dr.N. Prasad, a Paediatric Surgeon/ 2nd opposite party on the very same day. The complainants daughter, at the time of approaching the 2nd opposite party, was having high fever, and that the 2nd opposite party diagnosed the complainants child for a case of acute chronic appendicitis, and recommended surgery for removing the appendix was inevitable and any delay in performing the surgery would become dangerous to the life of the child. When questioned about the running temperature, the 2nd opposite party replied that the fever could also be due to the gravity of the appendicitis, and that there is no harm or any risk in conducting the surgery, and also reserved a bed even before the complainant taking decision. Despite the cost being high, the complainant opted for Laproscopic surgery.;