Allow Cookies!
By using our website, you agree to the use of cookies
Delhi State Commission Consumer Court awarded Rs. 25 lakh damage to a woman who became a victim of medical negligence and lost her first baby after a hospital wrongly advised her to plan family alongside prescription of heavy TB medicine.
Commission found doctors and hospitals guilty of "medical negligence" and "deficiency in service" and awarded complainant woman compensation of 25 lakhs accordingly.
However, it did not entertain the plea of taking penal action against the erring doctors and hospitals. Complainant was represented by the advocates Vardhman Kaushik, Karn Deo Baghel and Nishant Gautam in the case.
O.P.Gupta noted while passing the order that a doctor cannot be allowed to misguide the patient just for earning money. He said that a doctor is also not expected to make the patient scared and advise unnecessary costly tests.
"The test conducted on [the] complainant for ascertaining TB was banned; conception during TB is not desirable. Despite that she was advised to plan baby immediately."
He added further: "The act and conduct of OP-4 (Dr. Singh) in doing D&C second time to remove the left out part is highly condemnable. In the process she scratched the uterus so extensively that it damaged the wall of endometium causing the very rare disease known as Asherman Syndrome that led to serious problems to the complainant."
86540
103860
630
114
59824