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Kerala HC: ‘Res Ipsa Loquitor’ Will Apply in Cases of Medical Negligence - (28 Dec 2020)

LAW OF MEDICINE

Kerala High Court has held that the principle of 'res ipsa loquitor' will apply in a case of medical negligence if a patient suffers a complication which is not contemplated normally.

Tags : KERALA HIGH COURT   MEDICAL NEGLIGENCE CASES  

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