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SC: Patient’s Death on Face of it Cannot be Medical Negligence - (21 Apr 2022)

LAW OF MEDICINE

Supreme Court has said that even death of a patient cannot, on the face of it, be said to be medical negligence. The court said that it emerges from the law exposition that a medical practitioner is not to be held liable since of mischance of judgment in choosing one course of treatment to another.

Tags : SUPREME COURT   MEDICAL NEGLIGENCE   MEDICAL PRACTITIONER  

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