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SC: Hospital Vicariously Liable for Doctor’s Negligence - (23 Apr 2025)

CONSUMER

Supreme Court, while upholding NCDRC’s order imposing a compensation of Rs. 15 lakhs on the hospital on ground that hospital is vicariously liable for medical negligence of doctor who caused death of patient, has reduced the amount from Rs 15 lakhs to Rs. 10 lakhs along with interest accrued.

Tags : SUPREME COURT   VICARIOUS LIABILITY   NEGLIGENCE   NCDRC  

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