LAWS(UPCDRC)-2007-12-2

PARVATI DEVI & ANR Vs. GHANSHYAM BINANI INSTITUTE OF MANAGEMENT SCIENCE & ORS

Decided On December 20, 2007
Parvati Devi And Anr Appellant
V/S
Ghanshyam Binani Institute Of Management Science And Ors Respondents

JUDGEMENT

(1.) THIS complaint has been filed by the parents of the deceased Sri Udai Kumar who was in service of Canara Bank, Mirzapur and simultaneously taking education as a student of M.B.A. degree course in an institution known as M/s. Ghanshyam Binani Institute of Management Science, Mirzapur. The complainants have alleged negligence on the part of the management of the institute as well as doctors of Heritage Hospital Limited, Varanasi.

(2.) THE facts in brief may be narrated as below:

(3.) THE complainants have claimed a sum Rs. 18,00,000 as damages for the medical negligence of the doctors, besides refund of Rs. 72, 035 from the Heritage Hospital.