Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1658 OF 2010
BOMBAY HOSPITAL & MEDICAL RESEARCH
CENTRE
.....APPELLANT(S)
VERSUS
ASHA JAISWAL & ORS. .....RESPONDENT(S)
W I T H
CIVIL APPEAL NO. 2322 OF 2010
J U D G M E N T
HEMANT GUPTA, J.
1. The present appeals are directed against an order passed by the
1
National Consumer Disputes Redressal Commission on 06.01.2010
against the appellants i.e., Bombay Hospital & Medical Research
2 3
Centre and Dr. C. Anand Somaya , directing to pay a sum of Rs.
14,18,491/- along with interest @ 9% p.a. from the date of filing of
Signature Not Verified
the complaint till the date of payment.
Digitally signed by
Jayant Kumar Arora
Date: 2021.11.30
16:46:30 IST
Reason:
1 For short, the ‘Commission’
2 For short, the ‘Hospital’
3 For short, the ‘Doctor’
1
4
2. The complaint was filed before the Commission by the legal heirs of
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the deceased - patient Dinesh Jaiswal , alleging medical negligence
on the part of the Hospital and the Doctor in treating the patient.
The patient was admitted to the Hospital on 22.04.1998 and
breathed his last on 12.06.1998. The Hospital charged a sum of Rs.
4,08,800/- for the treatment of the patient during the period of his
admission in the Hospital. The said amount is included in and is part
of the amount of compensation awarded against the appellants
herein.
3. The patient was taking treatment since 1990 for having difficulties
in walking due to the pain and discomfort in legs. For his complaint
of inability to walk, a Colour Doppler Test was conducted on
13.04.1998 at Khemuka X-Ray & Ultrasound Clinic, Nagpur which
detected the following:
“Aneurismal dilatation of the lower abdominal aorta just
above bifurcation is seen. The aneurism measures 5.4 x 2.6
in its maximum dimensions.
Irregular thrombus is seen within the aneurism on colour
flow studies.
Prostate is normal in echo – pattern and measures 4 x 3 x
3cms. Prostatic capsule is intact. Urinary bladder is normal
in capacity and contour. Post void residual urine is not
significant.
Impression: Mild hepatomegaly with aneurism of lower
abdominal aorta just above the bifurcation.”
4. Dr. K.G. Deshpande Memorial Center, Nagpur was consulted by the
4 For short, the ‘Complainant’
5 For short, the ‘patient’
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patient on 15.04.1998 and Dr. Deshpande diagnosed the following:
“A case of Abd Aortic Aneurysum
Involvement on left side
with Left PVB (Embolism)
H/O Trauma 1983,
Pain Left LL 1990 S/O Embolism
Vascular Duplex Seen S/O Large Abd. A. Aneurysum
635.1cm
Adv- Urgent Surgical repair of the aneurysum”
5. After diagnosis, Dr. Deshpande referred the patient to the appellant-
Doctor who is a Vascular Surgeon. The patient consulted the
appellant-Doctor on 21.4.1998. The Doctor ordered the admission of
the patient as an urgent case of aorta aneurysum. On 22.4.1998,
the Doctor advised urgent DSA/CAT Scan [Digital Sub-Traction
Angiography and Computerized Axial Tomography] and surgery after
noticing the following physical conditions:
“A 42 years old male with aorta pain left lower limb and right
leg below knee. Gradual Claudication
BP – 100/80
Ischaemic changes both lower limbs. Seen with impending
Gangrene
Both legs left muscles are tested.
………………………………….”
6. The Doctor after examining the patient recorded that there were
ischemic changes in both lower limbs and also noted an impending
gangrene. Subsequent to the pre-operative preparations, surgery
was conducted on 23.04.1998 by a team of surgeons including Dr.
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Partha and Dr. Bindra, led by the appellant-Doctor. The operation
notes read as thus:
“On inspection there was a huge aneurysum on the latral
aspect on left side arising infra renal.
It was densely adherent to the surrounding structure. The
aneurysum was directed out. The tape was passed around
the left Renal artery/vein for retraction. A tape was passed
around the aorta just below the renal artery and above the
aneurysum. Both the common iliac arteries were exposed.
Tapes were passed around both the iliac arteries.
After achieving proper exposure/slinging around all the
vessels. The aorta was iron clamped just infra-renally. The
aneurysum opened out. The aorta transected and both illiacs
transected. (A PTFE ‘Y’ Limb Graft) was sutured in place. The
short main limb to the aorta using continuous prolure and
both the limbs of the graft were sutured to the common iliacs
end to end anastomosis on right side. After checking the flow
in the graft after suture the upper end the lower anastomosis
were done.
On the left side, the side of the graft was sutured the end of
the common iliac. The limb of the graft further brought down
through a tunnel to the femoral artery and the end of the
graft sutured to the side of the femoral artery.
After achieving proper haemostasis and checking the
pulsation.
Intra-operatively, the abdomen closed using drainage tubes.
The patient was later shifted to recovery room on ventilator
with stable vital signs.”
7. It is the case of the complainant that on 24.4.1998 at about 4 am,
that is the night after surgery, the nurse who was attending the
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patient observed that the pulsation of the patient had become
feeble and body temperature was low and the lower limbs had gone
cold. The relatives were informed at about 7 a.m. that the patient
was unconscious, legs were cold with no pulsation. The complainant
further alleged that the nurse had informed the Doctor at 4 am but
he came only at 9.30 a.m. The patient upon assessment by the
Doctor was directed to get second DSA test but DSA machine was
out of order. Hence, the Doctor advised angiography but the patient
was made to wait for both DSA test as well as for angiography. One
Dr. B.K. Goyal examined the patient and reported that the patient
had probably developed block of abdominal aorta.
8. The angiography conducted at 12.30 pm on 24.4.1998 showed a
block (clot) at the graft due to which the blood supply to the lower
limbs had totally stopped. The complainant contended that the
earlier surgery was not performed correctly and there was
negligence in conducting the same. A decision was taken to re-
explore the earlier surgery done at about 3:30 pm but since all the
four operation theatres were occupied, he could only be taken to the
operation theatre for re-grafting at 5.30 p.m. As there was no
pulsation in the graft and there was clot in the graft extending into
both limbs of the graft, a fresh graft was sutured and the patient
was shifted to recovery room and put on ventilator.
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9. It was contended by the Hospital that the patient was in the care of
qualified doctors such as Dr. Nemish Shah, Dr. J. A. Pachore, Dr. A.L.
Kripalani, Dr. Partha, Dr. H.S. Bindra and many others throughout his
course of admission and no stone was left unturned to ascertain the
complications and treat the same. Various specialist doctors were
treating the patient and medicines/treatment was timely regulated
and changed as and when required on a daily basis. Regular daily
dialysis, dressing of wounds etc. were also done. However,
unfortunately, despite the best efforts of the qualified doctors, the
patient did not respond to the treatment and passed away on
12.06.1998.
10. The complainant in the complaint enumerated the facts suggesting
negligence and deficiency of service on the part of the appellants.
The averments made by the complainant and the corresponding
reply by the Doctor is extracted hereinunder:
“34. In all cases of grafting
the patient is kept under close
observation to find out whether
blood is flowing normally. In case
there is stoppage or lack of flow
immediate action is taken to
control the situation because lack
of blood is certain to rupture and
deaden the muscles. The tissues
cannot survive without blood flow.
But in this case after the patient
was taken to recovery room he was
“16. Without prejudice to the above
and with reference to para 34 of the
complaint under reply, I deny the
allegations made therein are false.
With further reference to the said
para it is substantially correct to
state that in all cases of grafting
patient is kept under closer
observations to find out whether
blood is flowing normally. In case
there is stoppage or lack of flow
immediate action is taken to control
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not examined by any doctor. The
attending nurse observed at 4.30
a.m. on 24.4.98 that lower limbs
had become cold and did inform
the doctors. The doctors were
called in writing at 8 a.m. but Dr.
Somaya came at 9.30 a.m. This
time gap was enough to rupture
the muscles. The process is
irreversible. It cannot be corrected.
Timely medical care could have
saved the life of the complainant.
the situation because lack of blood
is certain to rupture and deaden the
muscles. I say and submit that even
while treating the said deceased,
utmost care was taken by the opp.
party in post operative period. In
this connection I say and submit
that patient was kept in Cardio
Vascular Incentive Care Unit CVICU
which is considered to be finest in
India. The patient was continuously
monitored by efficient and trained
nursing staff and was also
monitored for 24 hours by resident
doctor. With further reference to the
said para I deny that at about 4.30
a.m. on 24-4-1998 the attending
nurse observed that lower limbs had
become cold as alleged or at all. I
deny that, doctors were summoned
and that I came to the said unit,
only at 9.30 a.m. as alleged or at all.
I deny that, because of the so called
delay on my part further
complications took place in the case
of the said deceased as alleged or
at all. I say and submit that
immediately after I received
message from the resident doctor
attached to the opp. party no.1
attended the said patient at about
9.00 a.m. and not at 9.30 a.m. as
sought to be suggested by the
complainant.
35. That in spite of the critical
condition of the complainant on
24.4.98, he was made to stand in
queue for DSA test for more than 3
hours. This delay further worsened
the condition of the complaint it
appears that Bombay Hospital had
no medical ethics.
17. With reference to paras 35 and
36 of the complaint under reply, I
deny that in spite of critical
condition of the complainant on
24.4.1998 he was deliberately made
to stand in queue for DSA test for
more than 3 hours. I deny that the
said delay was deliberate and due
to the said delay the condition of
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36. The situation turned darker
because after waiting for 3 hours
the complainant was informed that
the machine was dis-functional.
the said patient, further worsened
as alleged or at all. I say and submit
that to the best to my knowledge
immediately I suggested DSA test
on 24.4.1998, the staff of the opp.
party no.1 took the said deceased
for DSA test but unfortunately
during the relevant time the
equipment was not functioning
properly and as soon as the defects
were located the said test was
conducted to enable the opp parties
to give further treatment to the said
deceased. I say and submit that on
perusal of the case papers on
record, it is crystal clear that the
best possible treatment and due
care was given to the said deceased
under circumstances. I say and
submit that during the relevant time
the condition of the said deceased
was critical and therefore it was not
possible to shift the said patient to
any other hospital in nearby vicinity
for any test including DSA. It is also
significant, to note here that during
the relevant time DSA test
machinery was available only in
Jaslok Hospital, Hinduja Hospital and
Breach Candy Hospital. However, it
was not possible to shift the said
patient for the said test considering
the patient condition. In any event I
dispute the allegations made by the
complainant as the complainant’s
failed to substantiate the said
allegations by producing any
independent material on that behalf.
Besides this the said allegations are
not based or supported on the basis
of the independent expert’s opinion.
37. That on the same day at 12.30
p.m. (8 hours after it was discovered
18. With reference to para 37 of the
complaint under reply, it is
8
that blood supply has stopped)
angiography was performed. But
again the report was given at 3.30
p.m. a further delay of 3 hours which
were crucial to the life of the
complainant.
substantially correct to state that on
the same day at about 12.30 p.m.
angiography was performed.
However, I deny that report was
made available only at 3.30 p.m. as
alleged or at all. I deny that further
delay of 3 hours which were crucial
to the life of the deceased,
contributed towards further
complications as alleged or at all.
38. That on receipt of the report
the surgeon decided to reopen the
abdomen to make correctness.
Again the operation could not be
done immediately because the
hospital did not have a vacant
operation theatre. The hospital did
not have emergency operation
theatre. The hospital did not even
try to operate the patient in an
outside operation theatre. This
caused another delay of 3 hours.
19. With reference to paras 38 and
39 of the complaint under reply, it is
substantially correct to state that
the surgeon decided to reopen
abdomen to make correctness after
perusing the angiography report.
However, I deny that operation was
postponed or delayed as theatre
was not available. I say and submit
that the said delay was not at all
deliberate. During the relevant time,
the operation theatres of opp. party
no.1 were occupied as other
patients were under treatment.
20. With further reference to the
said para the allegations made
therein are not only baseless but
the same are made with ulterior
motive and malafide intention. I say
and submit that to my personal
knowledge and the opp. party no.1
is one of the most well equipped
hospital in Asia. I say and submit
that there are 4 operation theatres
available for CU surgery only which
is a rear phenomenon in city of
Mumbai and therefore the
allegations made by the
complainants that the hospital did
not have emergency operation is
totally baseless.
39. The sequence of event shows
that for various causes wholly
attributable to the Bombay Hospital
that treatment was delayed by 12
hours while the muscles cannot
survive lack of blood supply for more
than two hours.
40. There was a finding of 21. With reference to paras 40 and
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impending gangrene in the DSA
report dated 22.4.98 by Dr. Somaya
himself but no heed was paid to it.
41 of the complaint under reply, I
deny the allegation made therein as
false. I say and submit that on
perusal of the case papers
maintained by the opp. party no.1 it
is abundantly clear that I was
constantly monitoring the said
deceased therefore allegations that
I examined the said patient nearly
after 16 hours from the surgery is
totally false, frivolous and vexatious
and the said allegations appears to
have been made with ulterior
motive and malafide intention to
some how make out case of medical
negligence against me with an
intention to knock out hand sum
ransom from me and opp. party
no.1. I say and submit that I treated
the said patient with best of my
ability and with due and diligent
care and therefore, I am pained to
hear such allegations from the
family members of the deceased,
that too, after 18 months from the
said treatment. It is significant to
note here that if the complainants
were really convinced about the so
called negligence on the part of the
opp. parties, surely the
complainants or other relatives of
the said deceased would have
lodged complaint with local police
station or insisted for post-mortem
of the said deceased and/or would
have approached the Court against
the hospital as well as against me.
The very fact that present complaint
has been filed on 10.7.1999 without
sending any proper notice thereby
railing upon the opp. parties to
explain the so called negligence
also supports my case that present
complaint is filed with ulterior
41. That Dr. Somaya being the
Senior most surgeon of the team
was duty bound to keep the patient
in constant observation, but after
the patient was shifted to recovery
room, he came to examine the
patient after nearly 16 hours. Had he
seen the patient one or two hours
after he was shifted, he could have
observed that no blood was flowing
through the graft. The surgeons
negligence caused the patient his
life.
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motive with an intention to knock
out hand sum ransom from the opp.
parties.
42. That leaving the patient
fighting for his life in the care of
inexperienced junior doctors viz. Dr.
Partha and Bindra, Dr. Somaya went
abroad for vacationing. He was not
available even for advice for more
than 30 days.
22. With reference to para 42 of the
complaint under reply, I deny that
during the relevant time I went
abroad for vacation thereby leaving
the patient fighting for his life in the
care of inexperienced junior doctors
viz. Dr. Partha and Dr. Bindra as
alleged or at all. I say and submit
that aforementioned allegations are
not only false but the said
allegations are made with an
intention to cause prejudice in the
mind of the Hon’ble Members of
National Commission. In this
connection, I say and submit that
during the relevant time i.e.
between 9th May 1998 to 7.6.1998,
I had to China, England and USA to
attend medical conferences and
both the said conferences were
fixed well in advance. Similarly the
allegations of the complainants that
Dr. Partha and Dr. Bindra are
inexperienced junior doctors is also
baseless for the simple reasons that
both the aforementioned doctors
are postgraduate and experienced
in their respective field and both are
having adequate experience in the
aforementioned field. Besides this
the said deceased was being
treated by senior specialist at the
opp. party no.1 hospital and in case
of any emergency opp. party no.1
could have arranged senior experts
and therefore merely because I was
away from India that too in
connection with my professional
activities, the complainants should
not be permitted to make capital
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out of it.
43. That Dr. Kripalani a neurologist
when called to examine the patient
remarked that “both the legs are
gone and it is a gone case. Your
doctor should tell each and
everything”. But Dr. Somaya
continued to conceal the health
prognosis from the complainant and
his relatives and continued to delay
in taking vital decisions. Had he
taken a decision to amputate the
legs at the right time he could have
saved the life of the complainant.
23. With reference to para 43 of the
complaint under reply, I say and
submit that Dr. Kripalani is a
Nephrologists. I deny that Dr.
Kripalani remarked that both the
legs are gone and it is a gone case. I
deny that Dr. Kripalani further
observed that doctors deliberately
suppressed the said fact from you
as alleged or at all. I say and submit
that though the said allegations are
made by the complainant in the
name of Dr. Kripalani, the
complainants have miserably failed
to substantiate the said allegation
by filing affidavit of Dr. Kripalani. I
say and submit that after perusing
the aforementioned allegations I
have consulted Dr. Kripalani and Dr.
Kripalani has confirmed that he had
no such occasion to make any such
observations to the relatives of the
said complainant. I am filing the
affidavit of Dr. Kripalani to
substantiate my contention.
44. It is clear to even a novice
medical student that dead muscles
invite septicemia and gangrene. So
what was required was a timely
action to prevent further damage.
But Dr. Somaya refrained from
adopting the requisite procedure.
The patient’s legs were amputated
only when all the consultants opined
that it was the only procedure for
saving life. Yet his negligence in
taking timely action killed the only
chance which the patient had.
24. With reference to paras 44 and
45 of the complaint under reply, I
deny the allegations made therein
as false save and except the factual
position that the said deceased died
on 12.6.1998 at 9.30 p.m. I say and
submit that though it is unfortunate
that the said deceased died
prematurely at the age of 43, even
then the complainants have no right
of whatsoever nature to make
allegations against the opp. parties.
I say and submit that my
sympathies are with the
complainant and other family
members and relatives of the said
deceased. I say and submit that the
said deceased died due to medical,
45. That it is apparent from the
series of events that there has been
lack of diligence and an established
case of negligence on the part of
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opposite party in providing services
to the complainants as a result of
which the complainant died on
12.6.1998 at 9.30 p.m.”
mishap and not due to any
negligence either on my part or on
the part of the staff of the opp.
party no.1.”
11. The affidavit of the complainant is on the same lines as the
averments made in the complaint before the Commission.
12. The grievance of the complainant against the appellants can be
summarized under the following heads:
(a) The Doctor had not examined the patient after surgery;
(b) The patient was made to stand in queue for DSA test despite
his critical condition whereafter the machine was found to be
dysfunctional;
(c) Angiography was performed after 8 hours of discovering that
blood supply has stopped;
(d) The Hospital delayed treatment by 12 hours as no operation
theatre was available;
(e) The Doctor did not attend the patient and left him in the care
of inexperienced doctors;
(f) Doctor failed to amputate legs on time on account of
gangrene and did not try to treat the gangrene; and
(g) The reliance on the principle of res ipsa loquitor to support the
finding that it is a case of medical negligence.
13. Learned Commission while analyzing the evidence observed that
the complainant had filed evidence affidavits but the Hospital and
the Doctor, though have filed their written versions, but have not
13
filed evidence by way of affidavits except an affidavit of Dr.
Kripalani. We however find at the outset that such primary
observation is itself erroneous. The Hospital and the Doctor had
filed their written version by way of affidavit dated 7.1.2000 i.e., the
same date on which Dr. Kripalani had filed an affidavit. The
Commission has overlooked the fact that written version is by way
of an affidavit. Later, the Hospital had also filed evidence affidavit
on 13.07.2009 whereas the Doctor had filed a short affidavit on
30.8.2009 reiterating and confirming the statements, averments
and the contentions raised in the written version filed on 7.1.2000.
Thus, there is factual error in the order of the Commission.
14. The Commission had commented adversely against the Doctor that
he had not seen or attended the patient for several days before his
departure for his tour to U.S.A and U.K for about a month and had
not even indicated the name of any super specialist in his field who
should look after the patient in his absence. The Commission
mentioned that the Doctor observed at the first instance within a
couple of days of admission at the Hospital that there was
impending gangrene and that Dr. Partha and Dr. Bindra did not take
timely decision for amputation of legs and by the time Dr. Pachore
was consulted, it was too late. Moreover, it was also noted that Dr.
Pachore had scolded Dr. Partha for the delay in consulting him as
even if the amputation was done at such belated occasion, nothing
14
could be said about the survival of the patient.
15. The Commission opined that considering the conditions in India, it is
very difficult to secure the presence of an expert doctor to file an
affidavit against another expert doctor and thus it would be a case
of res ipsa loquitor. It was mentioned that though the Doctor was
present at Mumbai from 29.4.1998 to 9.5.1998, he did not give
advice for amputation of the legs and thereafter from 9.5.1998 to
7.6.1998, he went to U.S.A and U.K to attend medical conferences.
He had visited the patient only on 8.6.1998 after several days of
amputation. The Commission relied upon judgment in Whitehouse
6
v. Jordan and Anr. to apply the principle of res ipsa loquitor. A
reference was also made to an article “Repair of Infraneral
Abdominal Aortic Aneurysms (AAAs): Introduction” to say that the
mortality associated with repair of AAAs has been greatly reduced
by improvements in preoperative evaluation and perioperative care.
Another text book by Robert B. Rutherford was referred to note that
paraplegia was a rare complication in the case of Aneurysms
whereas in the present matter, paraplegia occurred instantaneously.
16. Learned counsel for the appellants herein argued that the Hospital
is a renowned hospital having four operation theatres and advance
machines including DSA. Three other hospitals in Mumbai such as
Jaslok Hospital, Hinduja Hospital and Breach Candy Hospital alone
6 [1981] 1 Weekly Law Reports 246
15
had DSA machines at the relevant time. The Hospital in its affidavit
had inter alia mentioned that the DSA test is not a bed side test.
The patient has to be carefully shifted to the cardiac cauterization
department where the DSA machine was installed. The patient
hence had to be stabilized before he was shifted to DSA
department. Since the patient was put on ventilator and on several
support medications, it was not possible to immediately undergo
the DSA test. But when the patient was taken for DSA test, the
machine developed certain technical problem. Since the DSA
machine was not working, angiography was thought to be the best
possible test and was thus conducted. The Hospital had specialized
staff in all branches of medicine and the medical assistance as was
required from time to time including nephrology, orthopedics etc.
was provided to the patient. It was argued that the professional
competence of Doctor has not been doubted even by the
Commission but two factors have been taken against the Doctor for
holding him negligent; first, that he did not visit the patient soon
after the surgery till 9/9.30 a.m. on the next day to verify the blood
flow after the surgery, and second, he did not visit the patient from
29.4.1998 to 9.5.1998 when he was in Mumbai and from 9.5.1998
to 7.6.1998 when he went abroad for attending medical
conferences.
17. We do not find that the basis of finding the Doctor negligent in
16
providing medical care is sustainable as there are both legal and
factual errors in the findings recorded by the Commission.
18. Dr. K.G. Deshpande had referred the patient to the Doctor on
15.4.1998 with advice of urgent surgical repair of Aneurysum. The
patient had taken another six days to consult Doctor at Mumbai and
it was only on 21.4.1998 that the patient was examined by the
Doctor and was advised immediate Aneurysmectomy in view of the
impending gangrene. Therefore, gangrene was not found to be
impending after few days of admission to the Hospital but even
before the patient was admitted. The patient was in critical
condition when the Doctor was consulted on 21.4.1998 and surgery
was thereafter performed within two days.
19. Further, the non-working of the DSA machine and consequent delay
in performing the test cannot be said to be negligence on the part
of the Doctor or the Hospital. The DSA machine is a large, expensive
and complicated machine which unfortunately developed certain
technical problem at the time when patient had to be tested. Any
machine can become non-functional because of innumerable factors
beyond the human control as the machines involve various
mechanical, electrical and electronic components. The DSA test was
conducted in the Hospital on 22.4.1998 and hence DSA machine
cannot be said to be dysfunctional for a long time. The alternative
17
process to determine the blood flow was carried out by angiography
and the decision for re-exploration was taken at 12.30 p.m. No fault
can be attached to the Hospital if the operation theatres were
occupied when the patient was taken for surgery. Operation
theatres cannot be presumed to be available at all times. Therefore,
non-availability of an emergency operation theatre during the
period when surgeries were being performed on other patients is
not a valid ground to hold the Hospital negligent in any manner.
20. The re-exploration of operative notes dated 24.4.1998 shows that a
fresh graft was sutured in place after establishing the flow. The
patient was then put on ventilator and shifted to recovery room. On
25.4.1998, a note by Dr. Bindra indicated that the patient was seen
by Dr. Shruti. It was noted that there was no movement in both the
legs but had pin prick sensation and below mid-thigh, sensation was
present on the lower limbs. Further, legs were warm till the ankles
and the feet were cold. On 27.4.1998, Dr. H.S. Bindra had sought
consultation from Dr. Khadilkar giving case history that limbs were
warm and that the patient had pain in the lumber region and was
also feeling tightness in both the lower limbs. Dr. Khadilkar noted
his impressions that it was very likely lower spinal cord/conus
syndrome and thereafter advised MRI of the lower cervical spine
and till then to continue with the medicine pentosiflin and lomodex
and for muscle ischemia – high CK and Myoglobulin. Dr. Khadilkar
18
suggested the same treatment to continue on 28.4.98. On
29.4.1998, Dr. Khadilkar had reported the sensory level dropped to
rd
upper 1/3 of the thigh and that there was no power in limbs. No
changes were however seen in the MRI report. It was also reported
that probably myonecrosis was playing more significant role in the
weakness. The patient was put on dialysis thereafter.
21. The patient was examined by Dr. Kripalani or his unit from 1.5.1998
and thereafter for many days till 23.5.1998. The dialysis was being
conducted in the meantime as well. The patient was being
monitored by Dr. Bindra throughout. Subsequently, the patient was
referred to Dr. Amarapurkar on 12.5.1998 when it was noted that
Ischemic Injury to liver needed no treatment on 13.5.1998. The
patient was then referred to Dr. Amin for enternal nuirisim on
16.5.1998.
22. It was further noted on 18.05.1998 from Colour Flow Imaging of limb
arteries that both common femoral, superficial femoral and popliteal
arteries were patent. The flow in both posterior tibial arteries was of
low velocity and of venous type, suggesting refilled flow. Dr.
Pachore also examined the patient on 27.5.1998 and observed that
the patient had wet gangrene below knee and was thus advised
amputation. On 29.5.1998, the patient was operated for amputation
below the knee at the level of tibial tuberosity for treatment of wet
19
gangrene and the Bilateral Guillatine Amputation was carried out.
On 30.05.1998, it was noted that the acute renal failure was
improving. Further septicemia was diagnosed on 30.05.1998. Later,
on 12.06.1998, the patient was put on ventilator and he
subsequently passed away at 9.30 pm due to septicemic shock.
23. It is to be noted that it is not the case of the complainant that
Doctor was not possessed of requisite skill in carrying out the
operation. In fact, the patient was referred to him by Dr. Deshpande
keeping in view the expertise of the Doctor in vascular surgery.
There is no proof that there was any negligence in performing the
surgery on 23.4.1998 or in the process of re-exploration on
24.4.1998. The allegation is of failure of the Doctor to take the
follow-up action after surgery on 23.4.1998, a delayed decision to
amputate the leg subsequent to re-exploration on 24.4.1998, and
the alleged undue foreign visit of the Doctor.
24. In respect to such contention of the Doctor being on a foreign visit,
it is well known a medical professional has to upgrade himself with
the latest development in his field which may require him to attend
conferences held both in and outside the country. Mere fact that the
Doctor had gone abroad cannot lead to an inference of medical
negligence as the patient was admitted in a hospital having
20
specialists in multi-faculties. Two doctors from the unit of the Doctor
namely Dr. Bindra and Dr. Partha, both post graduates, were present
to attend to the patient. Moreover, as per the stand of the Hospital
and the Doctor, the patient was kept in Cardio Vascular Intensive
Care Unit after the surgery and was continuously being monitored
by qualified post-graduate doctors including Dr. Nemish Shah, Head
of Cardio Vascular Surgery. The patient was even attended by other
specialist doctors as well which is evident from the brief summary of
treatment given to the patient. The experts in the other fields have
been consulted from time to time and the treatment was modulated
accordingly. In spite of the treatment, if the patient had not
survived, the doctors cannot be blamed as even the doctors with
the best of their abilities cannot prevent the inevitable.
25. The blood was flowing properly soon after the surgery but later the
formation of clot was confirmed after the angiography test was
conducted at 12.30 p.m. An immediate decision was taken for re-
exploration at 3.30 p.m. The allegation of delay in treatment after
the surgery seems to be baseless as the patient was being
administered antibiotics like Metrogyl 400 and Piperacillin Injection
which are used for treatment in gangrene. Dr. Kripalani in his
affidavit denied the allegation leveled by the complainant. Dr.
Kripalani had treated patient continuously including carrying out the
dialysis. In respect of the allegation that doctors failed to amputate
21
legs on time, efforts were being made to save the limbs as
amputation is considered as the last resort. The amputation was
done as per the advice of Dr. Pachore. In the present era of super-
specialization, one doctor is not a solution for all problems of a
patient. Each problem is dealt with by an expert in the concerned
field and that is what is apparent from the medical record. The
stand of the complainant is that since surgery was performed by a
doctor, he alone would be responsible for different aspects of the
treatment required and given to the patient. However, it is an
incorrect assumption to be made.
26. It is a case where the patient was in serious condition impending
gangrene even before admission to the Hospital but even after
surgery and re-exploration, if the patient does not survive, the fault
cannot be fastened on the doctors as a case of medical negligence.
It is too much to expect from a doctor to remain on the bed side of
the patient throughout his stay in the hospital which was being
expected by the complainant here. A doctor is expected to provide
reasonable care which is not proved to be lacking in any manner in
the present case.
27. The sole basis of finding of negligence against the Hospital is of res
ipsa loquitor. It is to be noted that res ipsa loquitor is a rule of
evidence. This Court in a judgment reported as Syad Akbar v.
22
7
State of Karnataka explained the principle in a criminal trial as
under:
“19. As a rule, mere proof that an event has happened or an
accident has occurred, the cause of which is unknown, is not
evidence of negligence. But the peculiar circumstances con-
stituting the event or accident, in a particular case, may
themselves proclaim in concordant, clear and unambiguous
voices the negligence of somebody as the cause of the event
or accident. It is to such cases that the maxim res ipsa lo-
quitur may apply, if the cause of the accident is unknown and
no reasonable explanation as to the cause is coming forth
from the defendant. To emphasise the point, it may be reiter-
ated that in such cases, the event or accident must be of a
kind which does not happen in the ordinary course of things if
those who have the management and control use due care.
But, according to some decisions, satisfaction of this condi-
tion alone is not sufficient for res ipsa to come into play and it
has to be further satisfied that the event which caused the
accident was within the defendant's control. The reason for
this second requirement is that where the defendant has con-
trol of the thing which caused the injury, he is in a better po-
sition than the plaintiff to explain how the accident occurred.
Instances of such special kind of accidents which “tell their
own story” of being offsprings of negligence, are furnished by
cases, such as where a motor vehicle mounts or projects over
a pavement and hurts somebody there or travelling in the ve-
hicle; one car ramming another from behind, or even a head-
on collision on the wrong side of the road. (See per Lord Nor-
mand in Barkway v. South Wales Transport Co. [(1950) 1 All
ER 392, 399] ; Cream v. Smith [(1961) 8 AER 349] ;Rich-
ley v. Faull [(1965) 1 WLR 1454 : (1965) 3 All ER 109])
20. Thus, for the application of the maxim res ipsa loquitur
“no less important a requirement is that the res must not only
bespeak negligence, but pin it on the defendant”.
xxx xxx xxx
26. From the above conspectus, two lines of approach in re-
gard to the application and effect of the maxim res ipsa lo-
quitur are discernible. According to the first, where the
maxim applies, it operates as an exception to the general
7 (1980) 1 SCC 30
23
rule that the burden of proof of the alleged negligence is, in
the first instance, on the plaintiff. In this view, if the nature of
an accident is such that the mere happening of it is evidence
of negligence, such as, where a motor vehicle without appar-
ent cause leaves the highway, or overturns or in fair visibility
runs into an obstacle; or brushes the branches of an over-
hanging tree, resulting in injury, or where there is a duty on
the defendant to exercise care, and the circumstances in
which the injury complained of happened are such that with
the exercise of the requisite care no risk would in the ordinary
course ensue, the burden shifts or is in the first instance on
the defendant to disprove his liability. Such shifting or casting
of the burden on the defendant is on account of a presump-
tion of law and fact arising against the defendant from the
constituent circumstances of the accident itself, which be-
speak negligence of the defendant. This is the view taken in
several decisions of English courts. [For instance,
see Burke v. Manchester, Sheffield & Lincolnshire Rail
Co. [(1870) 22 LJ 442] ; Moore v.R. Fox & Sons [(1956) 1 QB
596 : (1956) 1 All ER 182] . Also see paras 70, 79 and 80
of Halsbury's Laws of England, Third Edn., Vol. 28, and the
rulings mentioned in the footnotes thereunder.]
27. According to the other line of approach, res ipsa loquitur
is not a special rule of substantive law; that functionally, it is
only an aid in the evaluation of evidence, “an application of
the general method of inferring one or more facts in issue
from circumstances proved in evidence”. In this view, the
maxim res ipsa loquitur does not require the raising of any
presumption of law which must shift the onus on the defen-
dant. It only, when applied appropriately, allows the drawing
of a permissive inference of fact, as distinguished from
a mandatory presumption properly so-called, having regard
to the totality of the circumstances and probabilities of the
case. Res ipsa is only a means of estimating logical probabil-
ity from the circumstances of the accident. Looked at from
this angle, the phrase (as Lord Justice Kennedy put it [Rus-
sel v. London & South Western Railway Co, (1908) 24 TLR
548] ) only means, “that there is, in the circumstances of the
particular case, some evidence which, viewed not as a matter
of conjecture, but of reasonable argument, makes it more
probable that there was some negligence, upon the facts as
shown and undisputed, than that the occurrence took place
without negligence .... It means that the circumstances are,
24
so to speak, eloquent of the negligence of somebody who
brought about the state of things which is complained of.”
28. Recently, a three Judge Bench in a judgment reported as Iffco Tokio
General Insurance Company Limited v. Pearl Beverages Lim-
8
ited approved the aforesaid judgment in a case of medical negli-
gence being examined by the consumer fora. It was held as under:
“86. Thus, it is used in cases of tort and where the facts with-
out anything more clearly and unerringly point to negligence.
The principle of res ipsa loquitur, as such, appears to be inap-
posite, when, what is in question, is whether driver was under
the influence of alcohol. It may be another matter that
though the principle as such is inapplicable, the manner in
which the accident occurred may along with other circum-
stances point to the driver being under the influence of alco-
hol.”
9
29. In Martin F. D'Souza v. Mohd. Ishfaq , this court observed that
the doctor cannot be held liable for medical negligence by applying
the doctrine of res ipsa loquitur for the reason that a patient has not
favourably responded to a treatment given by a doctor or a surgery
has failed. There is a tendency to blame the doctor when a patient
dies or suffers some mishap. This is an intolerant conduct of
the family members to not accept the death in such cases. The in-
creased cases of manhandling of medical professionals who worked
day and night without their comfort has been very well seen in this
pandemic. This Court held as under:-
8 (2021) 7 SCC 704
9 (2009) 3 SCC 1
25
“40. Simply because a patient has not favourably
responded to a treatment given by a doctor or a surgery
has failed, the doctor cannot be held straightaway liable
for medical negligence by applying the doctrine of res ipsa
loquitur. No sensible professional would intentionally
commit an act or omission which would result in harm or
injury to the patient since the professional reputation of
the professional would be at stake. A single failure may
cost him dear in his lapse.
xxx xxx xxx
42. When a patient dies or suffers some mishap, there is a
tendency to blame the doctor for this. Things have gone
wrong and, therefore, somebody must be punished for it.
However, it is well known that even the best professionals,
what to say of the average professional, sometimes have
failures. A lawyer cannot win every case in his professional
career but surely he cannot be penalised for losing a case
provided he appeared in it and made his submissions.”
30. In case of medical negligence, this Court in a celebrated judgment
10
reported as Jacob Mathew v. State of Punjab and Anr . held
that simple lack of care, an error of judgment or an accident, is not
a proof of negligence on the part of a medical professional. The
Court held as under:
“48. We sum up our conclusions as under:
(1) Negligence is the breach of a duty caused by omission
to do something which a reasonable man guided by those
considerations which ordinarily regulate the conduct of hu-
man affairs would do, or doing something which a prudent
and reasonable man would not do. The definition of negli-
gence as given in Law of Torts, Ratanlal & Dhirajlal (edited
by Justice G.P. Singh), referred to hereinabove, holds good.
Negligence becomes actionable on account of injury result-
10 (2005) 6 SCC 1
26
ing from the act or omission amounting to negligence at-
tributable to the person sued. The essential components of
negligence are three: “duty”, “breach” and “resulting dam-
age”.
(2) Negligence in the context of the medical profession nec-
essarily calls for a treatment with a difference. To infer rash-
ness or negligence on the part of a professional, in particu-
lar a doctor, additional considerations apply. A case of occu-
pational negligence is different from one of professional
negligence. A simple lack of care, an error of judgment or
an accident, is not proof of negligence on the part of a med-
ical professional. So long as a doctor follows a practice ac-
ceptable to the medical profession of that day, he cannot
be held liable for negligence merely because a better alter-
native course or method of treatment was also available or
simply because a more skilled doctor would not have cho-
sen to follow or resort to that practice or procedure which
the accused followed. When it comes to the failure of taking
precautions, what has to be seen is whether those precau-
tions were taken which the ordinary experience of men has
found to be sufficient; a failure to use special or extraordi-
nary precautions which might have prevented the particular
happening cannot be the standard for judging the alleged
negligence. So also, the standard of care, while assessing
the practice as adopted, is judged in the light of knowledge
available at the time of the incident, and not at the date of
trial. Similarly, when the charge of negligence arises out of
failure to use some particular equipment, the charge would
fail if the equipment was not generally available at that par-
ticular time (that is, the time of the incident) at which it is
suggested it should have been used.
xxx xxx xxx
(4) The test for determining medical negligence as laid
down in Bolam case [(1957) 1 WLR 582 : (1957) 2 All ER
118 (QBD)] , WLR at p. 586 [ [ Ed. : Also at All ER p. 121 D-F
and set out in para 19, p. 19 herein.]] holds good in its ap-
plicability in India.
xxx xxx xxx
27
(8) Res ipsa loquitur is only a rule of evidence and operates
in the domain of civil law, specially in cases of torts and
helps in determining the onus of proof in actions relating to
negligence. It cannot be pressed in service for determin-
ing per se the liability for negligence within the domain of
criminal law. Res ipsa loquitur has, if at all, a limited applica-
tion in trial on a charge of criminal negligence.”
31. In another judgment reported as Arun Kumar Manglik v. Chirayu
11
Health and Medicare Private Limited and Anr. , this Court
held that the standard of care as enunciated in Bolam case must
evolve in consonance with its subsequent interpretation by English
and Indian Courts. The threshold to prove unreasonableness is set
with due regard to the risks associated with medical treatment and
the conditions under which medical professionals’ function. The
Court held as under:
“45. In the practice of medicine, there could be varying
approaches to treatment. There can be a genuine difference
of opinion. However, while adopting a course of treatment,
the medical professional must ensure that it is not
unreasonable. The threshold to prove unreasonableness is
set with due regard to the risks associated with medical
treatment and the conditions under which medical
professionals function. This is to avoid a situation where
doctors resort to “defensive medicine” to avoid claims of
negligence, often to the detriment of the patient. Hence, in a
specific case where unreasonableness in professional
conduct has been proven with regard to the circumstances
of that case, a professional cannot escape liability for
medical evidence merely by relying on a body of
professional opinion.”
11 (2019) 7 SCC 401
28
12
32. In C.P. Sreekumar (Dr.), MS (Ortho) v. S. Ramanujam , this
Court held that the Commission ought not to presume that the alle-
gations in the complaint are inviolable truth even though they re-
mained unsupported by any evidence. This Court held as under:
“37. We find from a reading of the order of the Commission
that it proceeded on the basis that whatever had been al-
leged in the complaint by the respondent was in fact the in-
violable truth even though it remained unsupported by any
evidence. As already observed in Jacob Mathew case [(2005)
6 SCC 1 : 2005 SCC (Cri) 1369] the onus to prove medical
negligence lies largely on the claimant and that this onus
can be discharged by leading cogent evidence. A mere aver-
ment in a complaint which is denied by the other side can,
by no stretch of imagination, be said to be evidence by
which the case of the complainant can be said to be proved.
It is the obligation of the complainant to provide the facta
probanda as well as the facta probantia.”
33. In another judgment reported as Kusum Sharma and Others v.
13
Batra Hospital and Medical Research Centre and Others , a
complaint was filed attributing medical negligence to a doctor who
performed the surgery but while performing surgery, the tumour
was found to be malignant. The patient died later on after prolonged
treatment in different hospitals. This Court held as under:
“47. Medical science has conferred great benefits on
mankind, but these benefits are attended by considerable
risks. Every surgical operation is attended by risks. We cannot
take the benefits without taking risks. Every advancement in
technique is also attended by risks.
xxx xxx xxx
12 (2009) 7 SCC 130
13 (2010) 3 SCC 480
29
72. The ratio of Bolam case [(1957) 1 WLR 582 : (1957) 2 All
ER 118] is that it is enough for the defendant to show that
the standard of care and the skill attained was that of the
ordinary competent medical practitioner exercising an
ordinary degree of professional skill. The fact that the
respondent charged with negligence acted in accordance with
the general and approved practice is enough to clear him of
the charge. Two things are pertinent to be noted. Firstly, the
standard of care, when assessing the practice as adopted, is
judged in the light of knowledge available at the time (of the
incident), and not at the date of trial. Secondly, when the
charge of negligence arises out of failure to use some
particular equipment, the charge would fail if the equipment
was not generally available at that point of time on which it is
suggested as should have been used.
xxx xxx xxx
78. It is a matter of common knowledge that after happening
of some unfortunate event, there is a marked tendency to
look for a human factor to blame for an untoward event, a
tendency which is closely linked with the desire to punish.
Things have gone wrong and, therefore, somebody must be
found to answer for it. A professional deserves total protec-
tion. The Penal Code, 1860 has taken care to ensure that
people who act in good faith should not be punished. Sec-
tions 88, 92 and 370 of the Penal Code give adequate protec-
tion to the professionals and particularly medical profession-
als.”
34. Recently, this Court in a judgment reported as Dr. Harish Kumar
14
Khurana v. Joginder Singh & Others held that hospital and the
doctors are required to exercise sufficient care in treating the pa-
tient in all circumstances. However, in an unfortunate case, death
may occur. It is necessary that sufficient material or medical evi-
dence should be available before the adjudicating authority to arrive
14 (2021) SCC Online SC 673
30
at the conclusion that death is due to medical negligence. Every
death of a patient cannot on the face of it be considered to be medi-
cal negligence. The Court held as under:
“11. …….. Ordinarily an accident means an unintended and
unforeseen injurious occurrence, something that does not
occur in the usual course of events or that could not be rea-
sonably anticipated. The learned counsel has also referred to
the decision in Martin F.D'Souza v. Mohd. Ishfaq, (2009) 3
SCC 1 wherein it is stated that simply because the patient
has not favourably responded to a treatment given by doc-
tor or a surgery has failed, the doctor cannot be held
straight away liable for medical negligence by applying the
doctrine of Res Ipsa Loquitor. It is further observed therein
that sometimes despite best efforts the treatment of a doc-
tor fails and the same does not mean that the doctor or the
surgeon must be held guilty of medical negligence unless
there is some strong evidence to suggest that the doctor is
negligent.
xxx xxx xxx
14. Having noted the decisions relied upon by the learned
counsel for the parties, it is clear that in every case where
the treatment is not successful or the patient dies during
surgery, it cannot be automatically assumed that the medi-
cal professional was negligent. To indicate negligence there
should be material available on record or else appropriate
medical evidence should be tendered. The negligence al-
leged should be so glaring, in which event the principle
of res ipsa loquitur could be made applicable and not based
on perception. In the instant case, apart from the allegations
made by the claimants before the NCDRC both in the com-
plaint and in the affidavit filed in the proceedings, there is
no other medical evidence tendered by the complainant to
indicate negligence on the part of the doctors who, on their
own behalf had explained their position relating to the medi-
cal process in their affidavit to explain there was no negli-
gence. ………………”
35. It may be mentioned here that the complainant had led no evidence
31
of experts to prove the alleged medical negligence except their own
affidavits. The experts could have proved if any of the doctors in the
Hospital providing treatment to the patient were deficient or
negligent in service. A perusal of the medical record produced does
not show any omission in the manner of treatment. The experts of
different specialities and super-specialities of medicine were
available to treat and guide the course of treatment of the patient.
The doctors are expected to take reasonable care but none of the
professionals can assure that the patient would overcome the
surgical procedures. Dr. Kripalani has been attributed to have
informed the complainant that the patient’s legs were not working
but Dr. Kripalani denied all the averments by filing of an affidavit.
36. As discussed above, the sole basis of finding the appellants
negligent was res ipsa loquitor which would not be applicable herein
keeping in view the treatment record produced by the Hospital
and/or the Doctor. There was never a stage when the patient was
left unattended. The patient was in a critical condition and if he
could not survive even after surgery, the blame cannot be passed
on to the Hospital and the Doctor who provided all possible
treatment within their means and capacity. The DSA test was
conducted by the Hospital itself on 22.4.1998. However, since it
became dysfunctional on 24.4.1998 and considering the critical
condition of the patient, an alternative angiography test was
advised and conducted and the re-exploration was thus planned. It
32
is only a matter of chance that all the four operation theatres of the
Hospital were occupied when the patient was to undergo surgery.
We do not find that the expectation of the patient to have an
emergency operation theatre is reasonable as the hospital can
provide only as many operation theatres as the patient load
warrants. If the operation theatres were occupied at the time when
the operation of the patient was contemplated, it cannot be said
that there is a negligence on the part of the Hospital. A team of
specialist doctors was available and also have attended to the
patient but unfortunately nature had the last word and the patient
breathed his last. The family may not have coped with the loss of
their loved one, but the Hospital and the Doctor cannot be blamed
as they provided the requisite care at all given times. No doctor can
assure life to his patient but can only attempt to treat his patient to
the best of his ability which was being done in the present case as
well.
37. Therefore, we find that the findings recorded by the Commission
holding the Hospital and the Doctor guilty of medical negligence are
not sustainable in law. Consequently, the present appeals are
allowed. The order passed by the Commission is set aside and the
complaint is dismissed.
38. By virtue of an interim order passed by this Court on 8.3.2010, a
sum of Rs. 5 lakhs was disbursed to the complainant. The said
33
amount is ordered to be treated as ex gratia payment to the
complainant and not to be recovered back by either the Hospital or
the Doctor.
.............................................J.
(HEMANT GUPTA)
.............................................J.
(V. RAMASUBRAMANIAN)
NEW DELHI;
NOVEMBER 30, 2021.
34