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Ker. HC: Doctor Can’t be Held Negligent Merely if Patient Didn't Respond Favorably to Treatment - (06 Feb 2023)

CONSUMER

Kerala High Court while observing that there is always the chance that the treatment does not go as planned, has held that when things go wrong, it is not always the fault of the doctor and there must be sufficient evidence to prove that death is due to the alleged medical negligence.

Tags : KERALA HIGH COURT   NEGLIGENT   DOCTORS  

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