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Supreme Court Directs Hospital to Pay Rs 76 Lakh for Negligence that Blinded Newborn - (18 Dec 2019)

CIVIL

Supreme Court has awarded compensation of Rs 76 lakh to the family one-and-a-half decades after negligence on part of doctors of Delhi’s Maharaja Agrasen Hospital resulting in total blindness of a newborn. The Court held the hospital, its pediatrician and ophthalmologist guilty of medical negligence as they failed to carry out the mandatory retinopathy of prematurity on the pre-term baby.

Tags : SUPREME COURT   NEGLIGENCE  

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