RAMSWAROOP SINGH & ORS Vs. S DIWAN & ORS

JUDGEMENT

(1.) THIS is a complaint under Section 17(a)(i) read with Section 12 of Consumer Protection Act, 1986 (hereinafter called the 'Act' for convenience) wherein compensation has been claimed by the complainants on account of death of Smt. Tarawati Devi, wife of complainant No. 1 and mother of the remaining complaints.

(2.) THE averments in the complaint stated in brief are that opposite party No. 3 -Jawaharlal Nehru Hospital and Research Centre is run by Bhilai Steel Plant where the complainant is an employee. It was stated that on account of her health problem Smt. Tarawati Devi was taken for treatment to O.P. No. 3 hospital. It was diagnosd that Smt. Tarawati Devi had stones in Gall Bladder and she was advised to undergo cholecystectomy operation. Further averments in the complaint are that O.P. Nos. 1 and 2 informed the complainant No. 1 that the operation would be of minor nature and would require admission in the hospital for a couple of days only. It was averred that Smt. Tarawati Devi was admitted in the O.P. No. 3 hospital on 17.5.1997. Complainant further averred that on pathological test it was reported that her blood group was 'O' positive. On 19.5.1997 cholecystectomy operation was performed on Smt. Tarawati Devi at about 3.00 p.m. by O.P. No. 1 Dr. S. Diwan and O.P. No. 2 Dr. B.P. Dave, assisted by one Dr. Adarsh. It was further averred in the complaint that after the operation there was profuse bleeding which could not be stopped till 10.00 p.m. on the date of operation and Smt. Tarawati Devi was, therefore, shifted to Intensive Care Unit (ICU). However, pain persisted till morning of 20.5.1997 and though the complainant No. 1 reported the said condition of his wife Smt. Tarawati Devi to O.P. Nos. 1 and 2 as well as to the nursing staff, but he did not get proper response from them. It was further averred by the complainant that the condition of Smt. Tarawati Devi continued to deteriorate. On 21.5.1997 Smt. Tarawati Devi expired in the hospital. The cause of death was stated to be of 'Multi -organ failure due to transfusion reaction'.

(3.) FURTHER averments of the complainant are that on inquiry he came to know that though the blood group of his wife Tarwati Devi was 'O' positive, she was given blood of 'B' positive group due to negligence of Opposite parties. The complainant further averred that the entire staff of the O.P. No. 3 hospital including O.P. Nos. 1 and 2 who had operated upon Smt. Tarawati Devi were negligent in the transfusion of the blood and her operation. Therefore, the Opposite parties including the management of Bhilai Steel Plant - O.P. No. 4, is also liable to pay him damages. The complainant claimed total damages to the tune of Rs. 19,80,000/ -, as detailed by him in the complaint.