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CaseIQ

Fortis Health Managment v. Neeraj Kumar Sindhu

State Consumer Disputes Redressal Commission

May 22, 2015

Judgment

Subsequent
References

CaseIQ

STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP

C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010 First Appeal No. A/2011/2462

(Arisen out of Order Dated in Case No. of District State Commission)

1. Fortis Health Managment a ...........Appellant(s) Versus

1. Neeraj Kumar Sindhu a ...........Respondent(s)

BEFORE:

HON'BLE MR. Ram Charan Chaudhary PRESIDING MEMBER HON'BLE MR. Raj Kamal Gupta MEMBER For the Appellant:

For the Respondent:

ORDER

, 00,

-2462/2011 ( , -413/2010 05.09.2011 )

1. Fortis Health Management Companies Act, 1956 having its office at:

Escort Heart Institute & Research Centre, Okhla Road, New Delhi.

2. Dr. Manoj Singhal Sector-62, Noida District: Gautam Budh Nagar Uttar Pradesh. .........@

1. Neeraj Kumar Sindhu s/o Late Sh. Ramvir Singh

2. Smt. Veena Sindhu w/o Late Sh. Ramvir Singh both residents of:

H.No. 497 Gali No. 1, Shivpuri Modi Nagar. Tehsil Modi Nagar

1

District: Ghaziabad. ......../

:-

1. 0 ,

2. 0 ,

:

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, , 1 1 ,

, . 08.12.09 0 , " The Chief Medical Officer, Ehirc & Anr. v/s Ramesh Chand Sharma 0 3602/2008 :-

A doctor need not be held neigligent simply because something went wrong. The Hon'ble Apex Court, as well as this Commission in a catena of decisions has held that, the doctor is not liable for negligence because of someone else of better skill or knowledge would have prescribed a different treatment or operated in a different way. He is not guilty of negligence if he has acted in accordance with the practice accepted as proper by a reasonable body of medical professionals. We put reliance upon, the case of Dr. Laxman Blkrishna vs Dr Trimbak, AIR 1969 SC 128, Hon'ble Supreme Court has held the above view. In the case of Indian Medical Association v/s V.P. Shanta (1995) 6 SCC 651, the Hon'ble Supreme Court has decided that the skill of a medical practitioner differs from doctor to doctor and it is incumbent upon the complainant to prove that a doctor was negligent in the line of treatment that resulted in the life of the patient. "

/ . 05.09.11

3

( ) ( )

,

-5

[HON'BLE MR. Ram Charan Chaudhary]

PRESIDING MEMBER

[HON'BLE MR. Raj Kamal Gupta]

MEMBER

4