NONGTHOMBAM (N) SAMADRAM (O) CHAOBI DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Kh. Tarunkumar, learned counsel for the petitioner, heard also Ms. Ch. Sundari, learned G.A. for the State respondents and Mr. H. Suraj, learned counsel for the respondent No.4, JNIMS.

(2.) The present petition has been filed seeking reliefs, inter alia, for compensation for alleged negligence of the respondents in providing proper medical service to the petitioner's injured husband.

(3.) It is the case of the petitioner that the petitioner's husband was earning his livelihood by driving an auto rickshaw. On 28.08.2013, her husband was hit by a truck while he was returning home in his auto rickshaw and thereafter, he was brought in an unconscious state with severe head and abdominal injuries in the Thoubal District Hospital at around 10:00 p.m. According to the petitioner, the officials of the said Thoubal District Hospital without giving proper medical service to her husband, referred him to the Regional Institute of Medical Sciences (RIMS)/ Jawaharlal Nehru Institute of Medical Science (JNIMS). She alleged that in the Thoubal District Hospital only some stitches were given on the injured areas though her husband was found to be suffering from serious lacerated injuries over head/mouth with bleeding. She also claimed that no CT Scan for the head injury nor Ultra sound for the abdominal injury was done at the Thoubal District hospital. According to the petitioner, though the doctors at the Thoubal District Hospital knew that her husband was suffering from serious head injuries, they did not provide proper medical services nor they provided any ambulance after her husband was referred to RIMS/JNIMS and accordingly, she was compelled to take her husband by hiring a non-ambulance private vehicle.