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SC Raps NCDRC for Creating New Medical Negligence Case; Orders ?10L Refund to Doctors By Complainant - (10 Sep 2025)

LAW OF MEDICINE

SC ordered a complainant to refund ?10 lakh, ruling that NCDRC wrongly granted compensation by inventing a case of ‘antenatal negligence’, though the original complaint was about ‘post-delivery negligence’.

Tags : MEDICAL NEGLIGENCE   COMPENSATION   COMPLAINANT  

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