MADHU SHYLAJA Vs. SUDERSHAN MATERNITY & GENERAL HOSPITAL REP. BY ITS DIRECTOR

JUDGEMENT

(1.) The unsuccessful complainant is the appellant.

(2.) The facts leading to filing of this appeal are as under:

(3.) The appellant is a postgraduate with Masters Degree in Human Resource Management and her husband, an MBA has been working in a reputed company. Both the appellant and her husband had a good status in the society. Ever since the appellant was pregnant, she was visiting the respondent no.2 hospital from 27.6.2003. The appellant complained of lower abdominal pain during 9th month of her pregnancy in the first week of March 2004 whereupon she approached the respondent no.1 hospital whose director diagnosed the problem not to be labour pains and prescribed pain killers for relief. The Director of the respondent no.1 hospital reportedly had not properly examined the appellant. On 4.3.2004 the appellant had again visited the respondent no.1 hospital complaining unbearable pain. The Director of the respondent no.1 hospital entrusted the case to the respondent no.2 who diagnosed the pain was the result of perianal abscess. On the same day an operation was performed and drainage was done and thereafter the appellant started passing urine and stools normally. The director of the respondent no1 hospital, without waiting for the appellant develop labour pains, performed caesarian section on the appellant. A baby boy was delivered on 6.3.2004 and the appellant was discharged from the respondent no.1 hospital on 13.3.2004 with an advice to get dressing of the perennial wound on the alternate days at the respondent no.1 hospital.