Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Rajesh Law (8 Years Exp)
Failure to Diagnose (Show More)
View Answers by this Lawyer (1)
Profile Views : 16681
News : 0 Articles : 0
Contact Details
Law Firm Name : Rajesh Law
Country : India
City : South Delhi
Area : Kalkaji
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2016
Qualification : LL.B.,MSc,PGDM,Course in Medical Law & Bioeth
About
Trade Marks, Income Tax, GST, DVAT,FSSAI, Halal registration, ISO, Vegan label, Digital Signature, Cheque bounce, Wills, Contracts, drafting and notices
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D/3388/2016 | Delhi | Bar Council of Delhi |
Consumer,Product&Service Liability
Contract & Drafting
IP, Trademark & Copyright
Employment, Labor & Service
Taxation
Miscellaneous
Pre Negotiated Services
Medical, Pharma & Healthcare
Languages
Subject : Online doctors opinion in medical negligence case.
Question : I want to know if I can produce online doctor’s opinion from medical website in medical negligence case pertaining to the procedure to be followed before going for an operation? There is any precedence wherein NCDRC or Hon’ble Supreme Court has accepted online doctor’s opinion as evidence? Can anybody give me case citation in this matter?
Answer by Rajesh Law : If you are the defendant (i.e you are doctor being accused of negligence), you may need supporting opinions including online opinion.
If you are the plaintiff (i.e you are person who want legal remedy for negligence by a doctor) then you need to take written opinion of govt.doctor (preferably more than one) to make your claim admissible. Online opinions will work only as supporting evidence
I can also give telephonic advice 9868010187
