(- . . . , ) :
1) , 1986, 12 . .. . 18-07-2014 . .. .. , . 7,500/- . . 28-07-2014 .. . . . 30-04-2014 . .. . 2-4 . .. .. . .. .. . .. ? .. . , .. .. .. . . , .. . .
2) .. - . 11,000/-, . 3,000/- . 50,000/-, . 25,000/- . 5,000/- .. .... 12 % ..
3) , . 3 . 3/1 3/10 .. , .. , .. , , , .. , , , . .. , .. , , , , . .
4) . . .1 2 / , ... , , , .. . 1 , .. . 2 , .. . 2 .. . 2 , .. . 1 , , .. .
(i) .
(ii) , .. . 10,000/- .
(iii) , .. . 18-07-2014 . .. . 24-07-2014 . 6/6 Chronic dacryocystrtis () . .. . (external dacryo cysto rhnostomy) endonasal DCR) . 1 / . . 28-07-2014 .. . . 7500/- ( ) .. . 5500/- ( ) .. .
(iv) . 28-07-2014 .. . 29-07-2014 .. . . . 30-07-2014 .. . .. . . 100 .. .
(v) . 5-08-2014 .. .. . 20-08-2014 .. 3-4 . . , , .. . .. .
(vi) .. .. . .. .
(vii) ... Patient may need stenting of Punctum if he gets block , 100 . . . . . .. . 1 , .
(viii) - .. . .. . .. . , , .. . 10,000/- .. . 1 . .. . 2 . .
(i) . , . , .. . 2 .
(ii) .. .1 .. . 2 Professional Indemnity Policy (Doctor) . .
(iii) .. . 1 .
(iv) . 8.1 (.. . 1) .. . 2 .. . 1 .. . 2 . .. . 1 .. . 2 . , .. . 2 . .. . 1 2 .
5) .. . . -. .
2 .. / , ?
3 .. ?
6) . 1 . .. . 1 . 18-07-2014 . .. . . 28-07-2014 .. .. . 1 . .. . 1 . 5500/- . .. . , .. . 1 .
7) . 2 3 . .. . .. . 1 .. . , , . .
i) .. . 1 . 24-07-2014 . . 24-07-2014 ... (Watering) . ... Chrdry . Chrdry Chronic Dacryocystitis blockage of Lachrymal Passage . Chrdry . . () Dacryocysterhinostomy (DCR) . Opthamologist . () ... . .. (Opthamologist) . . 27-07-2014 .. . . 29-07-2014 .. ... . . Local anaesthesia, left eye (LE) after incision bony window of 2.5 cm x 2.5 cm formed and nosal and lochrymal flap- sutured, wound closed. Nose Packed. . 30-07-2014 dressing done, sac patent . 30-07-2014 .. . . 5-08-2014 . 20-08-2014 .. .. . .. H.B. Stallared Eye Surgery Literature Page No. 332 . Eye Surgery H.B. Stallard :-Prognosis This opertion is not successful in 100 percent some patients do well are relieved of all symptoms and signs, and have no further trouble with careful technique and attention to details the prospect of success, taking all kinds of patients, is about 90 percent (Dupuy Dutemps, 1933, 95.7 percent success in 1000 operations, Averback and Lvanova, 1935 95.8 percent in 1200 operations and Iraquair, 1940, 50 percent success in 335 cases, with suture at the anterior flaps but not the poster ior) about 10 percent suffer recurrences of epiphera and mucopurulent conjjuntival discharge often associated with an attack of coryza. Some are successful for a few weeks or months and then recur owning to the Proliferation of granulation tissue, fibrasis or obstructions of the canaliculi at or near the entry into the nose. , .. 100 . . ... . Revised Surgery . . , Patient may need stenting of Penctaum (small hole in the lid of eye) if he repeat lock. . ... . . .. . 5 , . . .. . , . .. / ? . . .. / . . .
1) II (2016) CPJ 452 (NC) S. Lakeshaman Swamy (DEC) THR.LRS - Appellants Dr. N. Chandrashekar & Anr. Respondent : Head Note Consumer Protection Act, 1986 Sec. 2(1)(g), 21(a)(ii) Medical Negligence Renal failure Hypoglycamic fall resulted- in herriated disc L-4 of Lumber Column Pail Persisted Second Surgery Performed Alleged deficiency in service Complainant has failed to adduce any expert evidence on account of which it could have been presumed that Ops were deficieny in providing treatment Number of opportunities were given to complainant to examine doctor to whom he approached and who opined deficiency in surgery, but he failed to examine them Negligence not proved.
2) 2010 (2) Bom. C.R.C.R. 599 SUPREME COURT Kusum Sharma & Ors - Appellant Batra Hospoital & Medical Research Centre - Respondent Head Note: Consumer Protection Act, 1986 Sec. 2(1)(g), 21(a)(ii) Medical Negligence Appellant filed complaint under Sec. 21 or Act Appellants husband is expired due to medical negligence claimed compensaion Rs. 45 Lakhs deceased dies on account of Pyogenic Meniingitis. Appellant had grienvance that they were not told about possible complications of operations. National Commission dismissed complaint hence this appeal Respondent submitted diagnosis of cancer was not afterhought held it is matter of common knowledge that that after happening of same unfortunate event there is marked tendency to look for human factor to blame for untoward event, tendency which closely linked with desire to punish. Respondent 3 Dr. who performed operation had reasonable degree of skill and knowledge. According to finding of National Commission he can not be held guilty of negligence by any stretch of imagination. Negligence cannot be attributed to doctor so long as he is performing his duties to best of his ability and with due care and caution. Medical Practitioner would be liable only where his conduct fell below that of standard of reasonably competent practioner in his field. As long as doctor have performed their duties and exercised ordinary degree of professional skill they cannot be held guilty of medical negligence. Appellant have failed to make out any case of medical negligence against respondent National Commission justified in dismissing complaint of appellant. No interference is called for. , .. . . / . . , .. / . .. . 1 2 . , . . , .
1) .
2) .
3) . [HON'BLE MRS. Savita P. Bhosale] PRESIDENT [HON'BLE MRS. Rupali D. Ghatage] MEMBER [HON'BLE MRS. Manisha S.Kulkarni] MEMBER
Comments