DOCTOR N. NARAYANA Vs. Y. SRINIVAS RAO

JUDGEMENT

(1.) Aggrieved by the order in C.D.No.240/2003 on the file of District Forum, Karimnagar, the opposite party preferred this appeal.

(2.) The brief facts as set out in the complaint are that the complainant suffered from fever and headache and went to the opposite party hospital on 21.2.2002 and the opposite party prescribed some medicines because of which he developed number of patches on his body and he visited opposite party again on 25.2.2002 but the opposite party did not prescribe any anti-allergy medicines and the infection spread all over his body. Once again the complainant visited the opposite party hospital on 27.2.2002 at 11.00 a.m. with a swollen body with acute black colour and breathing difficulty. The complainant was shifted to Karimnagar and consulted Dr.A.Laxminarayana at 4 p.m. who stated that the condition of the complainant is critical and was advised tobe shifted to Yashoda Hospital, Hyderabad on 28.2.2002 at 6 p.m. where he was treated as inpatient till 21.3.2002. The specialist doctor who treated the complainant submitted that the drug allergy developed into gangrene of both feet and he was once again admitted in Yashoda Hospital and both his feet were amputated and he was discharged on 15.5.2002 and from 15.5.2002 to 2.7.2002 he was treated for dressing in Aparna Hospital, Karimnagar as per the advise of the specialist doctors at Yashoda Hospital. On 3.7.2002 he was once again admitted in Yashoda Hospital where skin grafting was done on 10.7.2002 and he was discharged from the hospital on 16.7.2002 and is still undertaking treatment.

(3.) The complainant submits that he is not a diabetic and had the opposite party given proper treatment for drug allergy on 25.2.2002 he would not have lost both feet and would not have spent Rs.3,50,000/- towards medicines and treatment and become handicapped all his life. He got issued a legal notice on 18.9.2002 for which he received a reply on 3.10.2002 wherein the opposite party admitted that he treated the patient but denied any medical negligence. Hence the complaint seeking direction to the opposite party to pay Rs.3,50,000/- towards medical expenses , Rs.2,50,000/- towards the permanent disability , mental agony and damage and Rs.1000/- towards costs.