NATIONAL CONSUMER DISPUTES REDRESSAL
COMMISSION
Original Petition No. 61 of 1996
Smt. Saroj Chandhoke …. Complainant
Wife of Sh. Kul
Kamal Chandhoke
R/o 50C/82 (Ground Floor)
New
Versus
1.
Poorvi Marg, Rajinder
Nagar
2. Dr. S.K. Bhandari
D-245, Defence Colony,
New Delhi110 024. … Opposite Parties
Original
Petition No. 51of 1996
1. Kul Kamal Chandhoke
2. Ms. Rakhi Chandhoke
3. Ms. Ankur Chandhoke
4. Ms. Neha Chandhoke
R/o 50C/82 (Ground Floor)
New
Versus
1.
Poorvi Marg, Rajinder
Nagar
2. Dr. S.K. Bhandari
D-245, Defence Colony,
New Delhi110 024. … Opposite Parties
BEFORE :
HON’BLE MR. JUSTICE M.B. SHAH, PRESIDENT
MRS. RAJYALAKSHMI RAO, MEMBER
For
the
Complainant(s) in .. Mr. Ashwani Kumar
Mata Sr. Advocate
both the Petitions with
Ms. Ankur Chandhoke
and
Mr. Girish Kaul,
Advocates
For the Opposite Party .. Mr. Vinay Bhasin, Sr. Advocate with
No.1 in both the Petitions Mr. H.L. Raina, Advocate.
For the Opposite Party .. Mr. V.N. Kaura,
Advocate with
No.2 in both the Petitions Mr. Paramjeet Benipal, Advocate.
Dated
O R D E R
M.B.SHAH, J. PRESIDENT.
Original Petition No. 61 of
1996
I. In a simple hysterectomy operation performed on the
Complainant on 21.6.1993, she lost her kidney; her ovaries; she was required to
undergo various further curative operations, because there was uncontrollable
fecal discharge from vagina from 29.6.1993 onwards; and she suffered pain for
months together after the operation. `It
is pointed out by the learned Counsel for the Complainant that her large
intestines were exposed and small intestines were infected with adhesions at
various places. A further surgery was carried out for repair of fistula and
closure of fistula on 17.11.1993 and for closure of colostomy operation was
performed on 21.2.1994. She remained in pitiable condition in the
hospital. She was finally discharged on
14.3.1994.
Hence, complaint is filed contending that due to
alleged deficiency in service by the expert Doctors in the known hospital, the
Complainant, her husband and three young daughters suffered and experienced
immense trauma and hardship. For this deficiency, she has claimed compensation
of Rs.25,50,000/-.
II. Brief Facts:
Complainant,
who was 43 years at the relevant time was suffering
from bleeding for the last 2 to 3 months till she consulted the Opposite Party
No.2, Dr.S.K.Bhandari, a senior Doctor in
(i). Dilation and Curettage (D&C);
(ii). Hysterectomy - without consent through
vaginal route, and thereafter, via abdominal route, TAH
(iii). Bilateral Salpingo
Oophorectomy (BSO) – i.e. removal of both fallopian
tubes and the ovaries.
(iv). Lapratomy; and
(v). Left Nephrectomy.
(vi). Surgery for repair of fistula; and
(vii). Surgery for closure of colostomy.
Hence, the questions which require consideration
are:
(i). Whether a
Doctor who is an expert Gynecologist, was justified in carrying out operation
of hysterectomy via vaginal route even though specific consent was obtained for
Total Abdominal Hysterectomy (TAH)?
(ii). Secondly, whether the Doctor was justified
in removing healthy ovaries while performing the operation for hysterectomy,
that too, without the consent of the Complainant?
(iii). Thirdly, whether the
vein can avulse to such an extent that kidney is required to be removed? Or
(iv). As there is no explanation as to how the
vein had avulsed to such an extent that it could not be traced and clamped,
whether the principle of ‘res ispa
loquitor’ (facts speak for themselves) could be
applied as observed in the case of Savita Garg (Smt.) vs. Director,
National Heart Institute, (2004) 8 SCC 56.
For
finding out whether there was deficiency in service by the Doctors, we would
first refer to the facts narrated by the Complainant and the contentions of the
Doctors as well as the Hospital.
III. Contentions
of the Complainant:
The Complainant, Smt. Saroj Chandhoke states that she
had the history of two cesarean deliveries. As she was suffering from Dysfunctional
Uterine Bleeding (DUB) she contacted an expert Gynaecologist,
Dr.Bhandari, at
It
is her contention that she was not advised on the alternative routes of
surgery, their comparative benefits, and denies the contention of Dr.Bhandari that the Complainant and her husband left the
decision to Dr.Bhandari to choose the appropriate
route. Fees were paid and an advance of Rs.700/- was deposited in the hospital
and Dr.Bhandari issued a slip on 14.06.1993 to the
patient to be given in the hospital for admission of patient for TAH surgery.
Thereafter, the Complainant was admitted in the
hospital on 20.6.1993 and her husband deposited Rs.6,000/-
in the hospital. On that day, pre-anaesthetic check
up (PAC) was carried out by Dr.Chand Sahai, Anesthetist. It is pointed out that the PAC notes indicates that the patient was admitted for TAH
surgery. On the same day, she was examined by Dr.Nayantara
at about
On the next day, i.e. on 21.6.1993, the surgery
for TAH was performed. It is the case of the Complainant that in the labour room, in the OT complex, she was given lumber
epidural anesthesia (LEA) forcefully much against her objections, protests and
to her consternation. It is pointed out that as the Complainant has agreed for
general anesthesia, administration of LEA was without her consent. She further
protested when Dr.Bhandari came. It is her say that
she was under the impression that after the internal examination, she would be
wheeled into the Operation Theatre (OT) for TAH. However, within moments, she
experienced excruciating and intolerable pain and screamed and fainted and
thereafter she was not in a position to recollect further events which occurred
in the OT complex.
Subsequently, she found that a series of
operations were performed on her, i.e. at first Dilation and Curettage (D&C) was carried out; subsequently, hysterectomy - initially through vaginal route, and, thereafter, through abdominal
route; her ovaries were
removed;
and, her left kidney was also removed. No consent was taken for hysterectomy through vaginal
route, nor for removal of ovaries nor for removal of
kidney.
She contends that: (a) no organs or body parts
that were removed were ever shown or disclosed to the patient or to her
relatives; (b) secondly, the surgery expanded beyond the domain of consent and
removal of ovaries and fallopian tubes through vaginal route resulted in
rupture of a blood vessel; (c) the rupture of blood vessels which was
encountered by the Doctors was not during hysterectomy but during removal of
ovaries for which there was no planned surgery and no consent; (d) the left
ovarian vein connects the left ovary to the left renal vein and is not
connected with the uterus. The length of this vein in an adult woman is
approximately 8 to 10 inches. Hence,
avulsion could not be to such an extent.
It is, therefore, contended that there was no
consent for enlarged surgery undertaken by the Doctors; there was no consent to
adopt vaginal route; there was no consent to proceed for surgery under the
epidural anesthesia; there was no consent for BSO or D&C. However it is
contended that even there was no consent for nephrectomy,
yet, no claim is made for removal of the kidney, because, it was necessitated
due to turn of events. It is submitted that such eventuality would not have
been encountered if the surgery remained within the domain, as agreed.
It is next contended that if avulsion of vein in
such surgery is known for complications, expert Doctors like Mrs.Bhandari ought to have kept in readiness and
preparedness the services of a Vascular Surgeon to meet such an eventuality.
It
is, therefore, submitted that there is apparent negligence or deficiency in
service on the part of the Doctor and the hospital and for this deficiency, the
Complainant should be awarded compensation, as prayed for.
IV. Submissions of Opposite Party No.2, Dr. (Mrs.) Bhandari:
As against this, Dr.Bhandari
has exhaustively stated in her affidavit which was filed by way of her evidence
before this Commission, as to how various operations were performed, which
includes her defence, and why operations for repair
of fistula and closure of fistula, and closure of colostomy were required to be
performed. We would refer to relevant
part as it throws light on the aspects as to how and why a series of operations
were performed and also on her say that she had obtained the oral consent of
the Complainant. The same is as under:
“18. I would like to state that in
Gynecological practice, the commonest
reason for hysterectomy in this age
group is Dysfunctional Uterine Bleeding, ‘DUB’, which does not respond to
hormone therapy and for which there is no organic pathology.
.19. According my records Mrs.Chandhoke
who was accompanied by Mr.Chandhoke saw me again on
14.6.93 and told me that she was taking hormone tablets and was still
bleeding. She again enquired whether D
& C will cure the bleeding and I explained to her that D & C is only
done in such cases to determine the cause of bleeding and not as a curative
procedure, and that if the bleeding is continued, hysterectomy may have to be
considered as the best option. The
patient told me
that she and her husband wanted complete and permanent cure of her bleeding
problem and would like to opt for hysterectomy. She also enquired from me whether instead of
having two visits to the operation theatre, one for D & C, and another for
hysterectomy, if it was possible to perform both procedures in one visit. I would like to state that in every case where hysterectomy is
performed, D & C is done prior to
hysterectomy as a routine, with a view to mould the procedure according to
the findings of D & C, if necessary. I accordingly, informed Mrs.Chandhoke that since, at that stage, she did not
want D & C to be done separately, it
could be done immediately before hysterectomy. I also said that we have the facility in the
hospital for immediate examination of the uterus (frozen section) when the
result is known within 15-20 minutes.
20(a) I told Mrs. Chandhoke that since she had agreed to the removal of
uterus, and clinical findings showed that Mrs.Chandhoke
could possibly have vaginal hysterectomy, but since she had had two previous
caesarean sections, she should also be prepared for Abdominal hysterectomy, if
indicated either as a result
of her re-examination in the operation threatre
[Patient is normally re-examined again before undertaking hysterectomy when
patient is sedated (EUA) or as a result of D & C. Re-examination is to check if there were any contraindications to
vaginal hysterectomy. If so, then it is
necessary to do only abdominal hysterectomy.
A slip was accordingly issued by my office to Mrs.Chandhoke
that she should be prepared for abdominal hysterectomy. A copy of this slip is annexed as Annexure R2 ‘E2
20(b) I say that in all
cases of hysterectomy vagina is always cleaned and prepared, as this area is a
source of infection. If there is a possibility of abdominal
hysterectomy then abdomen is also prepared.
21. Also annexed
hereto and marked Annexure R2-F are
extract of the experience and observations of other surgeons and authors who
have recommended a similar practice to finally determine the route to be
adopted for the hysterectomy.
22. Once the operation
of hysterectomy was decided upon I directed for further tests such as
Blood urea, Chest X-ray, ECG, and repeat haemoglobin,
to be performed (routinely done for all patients who are undergoing
hysterectomy).”
Thereafter,
reliance is placed on “Book of Operative Gynaecology”
written by John Howkins under whom she had training
in Gynaecoloy and Obsterics. Page 167 quoted in the affidavit is as
under:-
“The real argument on the matter can be summerised
as follows: If a uterus can be removed
equally by vaginal as well as by abdominal hysterectomy and the surgeon is an
experienced vaginal operator, the vaginal route may be preferred. The absence of an abdominal incision with
its possible complications of haematoma, wound sepsis
incisional hernia and even rupture is a major
recommendation …..”
Thereafter,
in affidavit it is stated that:
“29. Every
surgical operation is fraught with risk.
No operation can be considered to be safe as any complication, during
the operation may appear any time. This
is so in best of centers all over the world and with best of surgeons. This has also been accepted by the courts and
reiterated in their judgments.
30. If
abdomen is opened, as in case of hysterectomy, it is a major operation and far from
being called ‘safe.’ The more the
invasiveness, the greater the risk. No
two human bodies are exactly alike. Each
has its own deviation and distinctive features. Human bodies are as individual and
different in their details as
are human beings.
31. I also
mentioned to Mr. & Mrs.Chandhoke that even
though, there are many advantages of vaginal hysterectomy over abdominal, still
each and every patient cannot undergo vaginal hysterectomy as there are certain
parameters which have to be satisfied before undertaking vaginal hysterectomy. If there is any contraindication to the vaginal
hysterectomy then only abdominal hysterectomy is done. I told Mrs. & Mrs.Chandhoke
if there is no contraindication to vaginal hysterectomy and no requirement of abdominal hysterectomy found on
re-examination of the patient in the operation theatre, I would prefer to adopt
the route of vaginal hysterectomy.
I again told Mrs. Chandhoke
that since she had two previous caesarean sections she should also be
prepared for abdominal hysterectomy. The final decision will be taken only after
re-examination in the operation theatre.
All such patients are preoperatively prepared for abdominal as vaginal preparation is always done
in respect of all hysterectomies.
32. On 17.6.93, I also discussed with Mr. And Mrs. Chandhoke the removal of the ovaries at the time of hysterectomy, as part of the operation for hysterectomy.I told Mrs.Chandhoke that the function of the ovaries starts to decline from the age of 40 years so when at her age i.e. at the permenopausal age, hysterectomy is done on any woman, with regard to the ovaries there are two approaches, either the ovaries are taken out too (fallopian tubes come out along with ovaries) or they are left behind.
49. Ovaries
were removed at hysterectomy as Mrs.Chandhoke had
asked me to do so, after hearing the advantage/disadvantages of
removal/retention of ovaries. This is
proved that:
a) Mr. Chandhoke met a journalist of “The Hindu” on
b) Similarly in
the original petition 96/1996 no mention was made about removal of ovaries
either by Mr. or Mrs. Chandhoke as obviously they knew that they themselves had
asked me for their removal at hysterectomy.
50. In
vaginal hysterectomy operations I have re moved
ovaries, where they were to be removed, vaginally.
In a book called ‘Vaginal Hysterectomy’ by S.S. Sheth and John Studd published by
Martin Dunitz, London 2002 it says about ovaries
removal that 95% of ovaries were removed vaginally by the author.
51. Coming
to the operation, when the ovarian vessels were being clamped, cut and ligated, on the left side, one of the ovarian veins avulsed
resulting in profuse bleeding. Haemorrhage at that
point is a possible complication both in abdominal and vaginal hysterectomics (Annexed at
Annexure R2-‘O’).
Women, after a normal delivery or caesarean section have had
to have an emergency hysterectomy (removal of uterus) because of profuse haemorrhage in some cases when even if there is no living
child and irrespective of their age, in order to save the life.
.52. I
say that bleeding or haemorrhage and its consequences
are one of the major risks inherent in every surgery. Haemorrhage
is an expected complication in Hysterectomy because of the type and location of blood vessels in the
region. In one of the major
causes of haemorrhage
during Hysterectomy arises out of brittleness of the veins in the region, which
can be as thin and brittle as a wet tissue or blotting paper which cracks,
breaks and/or shears off at the least pressure.
“The complication of haemorrhage in hysterectomy is recognised in most of the
textbooks. I refer the following
excerpts in this behalf:
Telinde’s “Operative Gynaecology
8th edition published by Lippincott Raven Phildelphia
1. Despite
adequate technical skills and careful dissection, serious hemorrhage can
suddenly appear, especially during retroperitoneal dissection on the lateral
pelvis side walls and around the sacrum …. Hemorrhage in the pelvis is a
difficult problem that occurs because of the laceration of deep pelvic veins,
such hemorrhage can vary in magnitude from trivial to life threatening. Pelvic veins can be fragile tortuous hidden
from view, and distended.
2. In the Book
“Complications in Obstetrics and Gynaecologic surgery
by George Shaefer and Edward A Grabber at page 381 it
is written:
“Occasionally, some tension is necessary, and veins in the
broad ligaments may tear in spite of the operator’s efforts”.
3. In the Book
‘Abdominal Trauma’ by
F. William Blaisdell And Donald D. Trunkey published by Thieme
Medical Publishers incorporated
“Veins often have the consistency of wet tissue paper and
tear with the application of clamps or when sutured under tension”.
(It
is to be stated that in spite of knowing this fact, the Opposite Party No.2 did
not keep any ‘Vascular Surgeon’ ready to meet any eventuality.)
The
Opposite Party No.2, Dr.Bhandari, in her written
submissions stated that:
“After the Complainant was sedated and she did the pelvic examination, and found her tissues lax, the uterus was normal in size, mobile and there was no suspicion of adhesions; the uterus had already partially descended into the vagina and has also dragged part of the urinary bladder which has just in front of the uterus (Cytocele). At this stage she told the team of Anaesthesists, Dr.S.Sindhu (Senior Consultant, Anaesthesia), and Dr. A.K.Jain (Consultant) and the patient that she would be doing the vaginal hysterectomy. Anaesthesists decided to give Mrs.Saroj Chandhok epidural anaesthesia (E.A.). The epidural anaesthesia is given by a needle into the back in the spine. By this technique all the area where the operation is carried out is fully anaesthesied. This is a world wide accepted mode of anaesthesia for vaginal hysterectomy. With this anaesthesis post operative pain, vomiting and abdominal disturbance is very little, as compared to general anaesthesia. Prior to hysterectomy, it is a normal practice to do a Dilatation and Curettage (D&C) to check on the condition of uterus lining before proceeding for hysterectomy. D&C was done on Mrs.Saroj Chandhoke also, which showed a small amount of lining with blood clots. At this point, Mrs.Chandoke was apprehensive and nervous of being conscious. Hence, the Anaesthesists supplemented epidural anaesthesis with light general anaesthesis”.
Thereafter,
in continuation of the above, in the affidavit she stated that
:
“53. I say
that in the present case I commenced vaginal Hysterectomy on Mrs. Chandhoke at around
As they were not successful in
controlling the bleeding, and as the blood pressure was dropping, they decided
collectively to remove the left kidney, as a life saving procedure, after
checking the right kidney was in position.
After the bleeding had been
controlled, though unfortunately the left kidney had to be sacrificed to save
the patient’s life, Dr.S.K.Bhandari completed the
operation. Patient received 9 units of
blood and one unit of plasma during the operation. Another 4 units of blood were given in ICU
(Intensive Care Unit). The lost blood had to be replaced promptly. All possible
and prompt measures to meet the situation and save the valuable life were
employed without any loss of time, which action has actually saved the life of
the Complainant.
On
the night of 30.6.1993, Mrs. Chandhoke complained of
palpitation when she was examined by Dr.V.K.Chopra,
Consultant Cardiologist. He found her heart & ECG normal but advised
observation in ICU for 24 hours, as a precautionary measure. She was shifted
back to the room on 2.7.1993.
Mrs. Chandhoke had
complained of vaginal discharge on 29.6.1993. It became clear in the next few
days that she had developed a small communication with upper part of the rectum
and upper part of vagina. This is known as the Rectovaginal
fistula. The upper part of vagina and rectum are in close proximity to each
other. Even a minor infection here can
lead to small abscess formation which can result in Rectovaginal
fistula. Over a period of time, Rectovaginal fistula
can heal spontaneously. Senior Consultant Surgeons Dr. K.C.Mittal,
Dr. Trilochan Singh, Dr. Goel
saw and advised that conservative treatment of keeping the area clean, dietary couts and administering of antibiotics to continue. X-ray
study including C.T.Scan was done on 15.7.1993 to
find the exact site of fistula. This showed small communication between upper
part of Rectum and upper part of vagina. On 17.7.1993, she was seen by Dr.K.C.Mahajan, FRCS, Emeritus Consultant, General Surgeon,
On
15.2.1994 Barium Enema was done which showed the fistula had healed. On
21.2.1994 the final operation of closure of colostomy was performed. Mrs.Chadhoke was discharged on 14.3.1994 taking normal food
and passing stool from the normal passage.
C. Findings:
(i). Law on the
subject:
Before
discussing the contentions, we would reproduce the law as settled by the
“………The relationship between the doctor and the patient is not always
equally balanced. The attitude of a patient is poised between trust in
the learning of another and the general distress of one who is in a state of
uncertainty and such ambivalence naturally leads to a sense of inferiority and
it is, therefore, the function of medical ethics to ensure that the superiority
of the doctor is not abused in any manner. It is a great mistake to think
that doctors and hospitals are easy targets for the dissatisfied
patient. It is indeed very difficult to raise an action of negligence. Not
only there are practical difficulties in linking the injury sustained with the
medical treatment but also it is still more difficult to establish the standard
of care in medical negligence of which a complaint can be made. All these
factors together with the sheer expense of bringing a legal action and the
denial of legal aid to all but the poorest operate to limit medical litigation
in this country. With the emergence of the Consumer Protection Act no doubt in
some cases patients have been able to establish the negligence of the doctors
rendering service and in taking compensation thereof but the same is very few
in number. In recent days there has been increasing pressure on hospital
facilities, falling standard of professional competence and in addition
to all, the ever-increasing complexity of therapeutic and diagnostic
methods and all this together are responsible for the medical negligence. That apart there has been a growing awareness in the public mind to
bring the negligence of such professional doctors to light. Very often
in a claim for compensation arising out of medical negligence a plea is
taken that it is a case of bona fide mistake which under certain circumstances
may be excusable, but a mistake which would tantamount to negligence cannot be
pardoned. In the former case a court can accept that ordinary human
fallibility precludes the liability while in the latter the conduct of the
defendant is considered to have gone beyond the bounds of what is. expected of the reasonably (sic) skill of a competent
doctor. In the case of Whitehouse V. Jordan ((1981) 1 AIR ER 267
: (1981) 1 WLR 246 HL) an obstetrician had pulled too hard in
a trial of forceps delivery and had thereby caused the a plaintiff's
head to become wedged with consequent asphyxia and brain damage. The
trial Judge had held the action of the defendant to be negligent but this
judgment had been reversed by Lord Denning, in the Court of Appeal, emphasising that an error of judgment would not
tantamount to negligence. When the said matter came before the House of
Lords, the views of Lord Denning on the error of judgment was rejected
and it was held that an error of judgment could be negligence if it is an error
which would not have been made by a reasonably competent professional man
acting with ordinary care. Lord Fraser pointed out thus :
"The true position is that an error of judgment may, or may
not, be negligent; it depends on the nature of the error. If it is one
that would not have been made by a reasonably competent professional man
professing to have the standard and type of skill that the defendant held
himself out as having, and acting with ordinary care, then it is negligence.
If, on the other hand, it is an error that such a man, acting with ordinary
care, might have made, then it is not negligence."
In
the present case, the Complainant, aged about 43 years, was having the problem
of Dysfunctional Uterine Bleeding (DUB), i.e. she was suffering from bleeding,
apart from periods. Therefore, she approached, along with her husband, the
expert, Dr.Bhandari, in a big known hospital, with
the hope that the simple operation of hysterectomy would be the safest in their
hands. However, it endangered the life of the Complainant and finally for
saving her life her left kidney was required to be removed and she had to
suffer various other problems. Keeping this in mind and the law on the subject
as stated in the case of Spring Medows Hospital
(Supra) wherein the Apex Court referred to the observations of the House of
Lords to the effect that an error of judgment may, or may not, be negligent; it depends on the nature
of the error. But, if it is one that would not have been made by a
reasonably competent professional man professing to have the standard
and type of skill, then it is negligence.
Undisputedly, it is the contention of the Respondent No.2 that she is an
expert Gynaecologist possessing various
qualifications, i.e. Dr. S.K.Ghai (Mrs. Bhandari), MBBS., FRCS., FRCOG.,
Senior Consultant, Gynaecologist & Obstetrician,
and has carried out large number of operations. Hence, she being an expert, was required to act
more skillfully and at least her superiority ought not to have given her over
confidence which finally resulted in a number of complications and endangered
the life of the patient. As an expert Doctor, she is expected to be more
careful and skillful and that has not been done. Hence, deficiency in service.
(ii). Consent:
These
days, complete information with regard to surgery is required to be given to
the patient so that the patient becomes aware of the procedure which is sought
to be followed by the Surgeon. It should not be presumed that a patient may
not/need not know the procedure or is incapable of understanding the medical
terms and, therefore, there is no use in explaining them. There cannot be a
presumption that all patients are ignorant about their anatomy or the adverse
effects or benefits of surgery, and, in any case, those days are over. Hence,
properly informed written consent before operation is the necessity.
The
Complainant, with regard to relevance of consent, has quoted excerpts of the Medical
Code of Ethics, as under:
“The followings
acts of commission or omission on the part of the physician shall constitute
professional misconduct rendering him/her liable for disciplinary action.
7.16: Before performing an operation the physician should obtain in writing the consent from the husband or wife, parent or guardian in
the case of minor, or the patient himself as the case may be …….” [(The Indian
Medical Council (Professional
Conduct, Etiquette and Ethics) Regulations, 2002, Chapter 7 – ‘Misconduct’].
In
this case, it is beyond reasonable doubt that consent of the Complainant was
taken for TAH and operation was performed on 21.6.1993. This is borne out by:
.(i). admission slip dated 14.6.1993;
.(ii). Physician progress notes and order dated 20.6.1993 at
.(iii). consent form dated 20.6.1993;
.(iv). Pre-anaensthetic record dated 20.6.1993
carried out by Dr.Chand Sahai;
.(v). Nurse’s daily record dated 21.6.1993 stating TAH on 21.6.1993;
.(vi). Operation notes of Dr.Anil Jain, Anaesthetist (TAH).
From
this, it is apparent that express consent was taken only for TAH.
However, it has been contended by Respondent No.2,
Dr.Bhandari that oral consent was obtained from the
Complainant.
In our view, if oral consent was obtained before
two days of the operation, at least some notes would have been made and that is
not produced on record.
Further,
for the time being assuming that vaginal hysterectomy may be by a simple
procedure and less complicated than TAH,
but the Physician is required to carry out the same after obtaining
informed consent and that has not been done in the present case.
The
Opposite Party No.2 has not produced any material on record as to why she chose
vaginal route instead of TAH. But, she in her written submissions has laid
stress on advantages of vaginal hysterectomy over abdominal hysterectomy.
In this regard she has stated
that consent was taken for TAH in view of previous two caesarean sections; Mrs.Chandhoke (or
for that matter any other patient in similar circumstances) was told that she would
tentatively be prepared for abdominal hysterectomy but the final decision of
the route would be made after re-examining Mrs.Chandhoke
in the operation theatre to assess the feasibility of vaginal hysterectomy.
This protocol was followed, at that time, for any patient where the final
decision of route of hysterectomy is made in the operation theatre, i.e. where
there is no absolute indication for abdominal hysterectomy and no absolute
contraindication for vaginal hysterectomy. She further stated that ‘had the
final decision been only for abdominal hysterectomy then orders would have been
“Please admit Mrs.Saroj Chandhoke
on 20.6.1993 for Abdominal Hysterectomy on 21.6.1993”.
She had stated that actually
what was written is “Please admit Mrs.Saroj Chandhoke on 20.6.93, and prepare her for Abdominal hysterectomy on 21.6.93”. In this connection her
contention is that the patient was ‘prepared’ only for the ultimate
eventuality, i.e. TAH, i.e. when the vaginal hysterectomy could not have been
possible.
In
our view, the aforesaid contention cannot be accepted. It is to be stated that
as contended by Dr.Bhandari, she is an experienced Gynaecologist. Hence, she was expected to take express
informed consent to perform hysterectomy via vaginal route. Further, it is
difficult to accept her contention that because the general consent is taken,
she can perform the operation in the way she likes. General consent is – while
operating if some
difficulty or any contemplated difficulty arises, then she can adopt such further or alternative operative
measures or treatment to save the life of the patient or for patient’s benefit.
But, that would not give her any discretion to do whatever she chooses. This would also be against the medical
ethics, as quoted above and the purpose for which express consent is obtained.
In the additional written submissions regarding ‘consent’,
it has been stated as under:
“I also consent to such further or alternative operative measures or treatment as may be found necessary during the course of the operation or treatment and to the administration of general or other anaesthetics for any of these purposes”.
Thus, as per consent form, if found necessary, the surgeon can do alternative procedure. Even though consent form read TAH (Total Abdominal Hysterectomy) on examination by answering respondent in operation theatre it was found, as appearing in the operation notes also, (page 130-131 file OP 61 Vol.10 of Court record) that all findings favoured vaginal hysterectomy so the anaesthetists and the patient were informed by answering respondent that she would be proceeding with vaginal hysterectomy. This is done in all cases where re-examination in the theatre is done.”
The aforesaid part of the consent form permits the surgeon to search further alternative measures during the course of the operation, as may be found necessary. But that would not mean that if consent is taken for TAH, straightaway the doctor can proceed to VH i.e. a totally different route, for which no consent is taken. Consent form only provides that ‘during the course of the operation’, if it is found that the abdominal hysterectomy is risky because of some reasons, the doctor can switch over to an alternative route. But before starting of the operation, switching over to an alternative operative measure, cannot be said to have been consented, even as per the aforesaid consent form.
Further,
the aforesaid contentions with regard to obtaining oral consent are denied by
the Complainant in her replies to the interrogatories. She has specifically
stated that she was in the hospital with clear understanding that she was to
undergo only abdominal hysterectomy. She also stated that Dr.Bhandari
never informed her and her husband that as she had undergone two previous
caesarian sections and she was aged about 45 years ovaries should be removed at
the time of hysterectomy, nor she requested Dr.Bhandari
to remove her ovaries. The only discussion that took place between her and Dr.Bhandari was regarding abdominal hysterectomy. She
admitted that in the Original Petition she has not stated with regard to
removal of ovaries, nor she had given consent for removal of ovaries. She has
admitted that Mr.Jagdish Tytler,
the then State
Minister of Surface Transport, had visited her in the hospital as he was a
family friend and a well-wisher. He has written a letter with regard to her
condition in the hospital and demanded that her good health may be restored and
strict action be taken against the guilty.
.A. From
the aforesaid evidence, it is difficult to believe the say of Dr.Bhandari that oral consent was taken for removal of
ovaries or oral consent was taken for performing hysterectomy through vaginal
route.
At
this stage, we would refer to some portion of the letter written by Mr.Jagdish Tytler, as under:
“It is with a heavy heart
and total sense of disgust and dismay that I approach your for justice in favour of Mr.Saroj Chandhoke and for the severest action possible against Dr.Mrs.S.K.Ghai (Bhandari). It is
with a sense of outrage that I wish to record this complaint. I wonder if any
one can see, without an extreme feeling of anger, a patient for an operation of
only hysterectomy, still in hospital after 65 days, suffering
from:-
- a part of her large intestine
exposed into a waste disposal bag to the right side of her abdomen;
- with one of her kidneys removed;
- with her small intestines infected
and with adhesions at various places;
- with an unimaginable communication
built between her urinary passage and the colon;
- with her operational incision
stretch right from the lower abdomen to her rib cage;
- part of her internal organs damaged”.
Tears of anguish will force anyone who
sees such a patient into fits of anger. I cannot believe that the lady, Mrs.Chandhoke was subjected to an eight hour operation for
hysterectomy. Somebody has to be answerable for this. The family has been
totally unsettled, wrecked emotionally and physically, and would like to have
answers for the following questions:-
.1. Why was
an eight hour operation needed for hysterectomy when they were told it would
take an hour or 1-1/2 hrs at best?
.2. Why the
operation had started through the public opening with only local anaesthesia having been administered to the patient? When an understanding had been given to the
patient a simple caesarean type operation by cutting the lower abdomen will be
performed for her hysterectomy as she had two of her three children by
caesarean.
.2a. Why was
her abdomen opened up and that to upto her rib cage?
.3. How come
for hysterectomy the relatives were urgently asked to arrange about 20 units of
whole blood and 4 units of fresh frozen plasma during operation? Quantity being practically equivalent to the whole blood in the
human body.
.4. How come
a healthy kidney was removed without asking or informing the relatives of the
patient while she was still on the operation table crying for help? The only
possible answer can be that the hospital indulges in such a racket and possibly
sells healthy human parts for unheard of prices?
.5. My
impression is strengthened by the fact that no uterus or the kidney or other
organs which were removed, were shown to the relatives of the patient after the
operation?
.6. How was
the colon damaged; due to which, as late as 44 days after the first operation,
another operation for colostomy had to be done?
.7. What was the reason for moving the patient to the intensive
cardiac care unit after she was discharged from the ICU?”
.B. Secondly, the Complainant, at the
relevant time, was 43 years old with diagnosis of DUB (Dysfunctional Uterine
Bleeding), having two previous cesarean operations. Therefore, it was more
advisable to perform operation as agreed, i.e. to say, by TAH and not by
vaginal route. Even
in the affidavit filed by Dr.Bhandari it has been
stated that as the Complainant had two previous caesarian sections she was
informed to be prepared for abdominal hysterectomy.
.C. Thirdly, there is no justifiable
ground for not carrying out D&C (Dilation and Curettage) on the earlier
day, before carrying out the hysterectomy operation. Admittedly it was carried out at the time of
hysterectomy.
.D. Fourthly, it has been pointed out
that, in medical literature,
for BSO, i.e. Bilateral Salpingo Oophorectomy, it being a separate surgical
procedure, it should be specifically and
separately mentioned by the doctors, and
also requires the specific consent of the patient. The medical literature also
states that even where ovary removal is recommended for prophylatic
reasons, i.e. where there is no apparent problem with the ovaries but they are
advised to be removed to prevent future possibility of ovarian cancer, the consent of the patient for removal of ovaries
should always be obtained. Excerpts of medical literature stating the above principles are
reproduced herein below:
- The term ‘total hysterectomy’ means the
removal of the uterine body and all the cervix. If a
surgeon removes the uterus
plus the appendages, let him say so without any equivocation and use the term
‘total hysterectomy plus bilateral salpingo-oophorectomy’
(or right or
left salpingo – oophorectomy,
if only one appendage is removed). Similarly, he may remove one or both the
tubes and conserve one or both ovaries – for example, ‘total hysterectomy plus
bilateral salpingectomy”. (Shaws
Textbook of Operative Gynecology – John Howkins
(mentor of Respondent No.2), Chapter 9, p.165, Vol.III,
O.P. 61 of 1996, 1st Column 3rd line from the top.).
-
“Certainly, all patients
undergoing prophylactic Oophorectomy should consent to the procedure”. (Vaginal Hysterectomy by Shirish Sheth and John Studd Chapter 13, The place of Prophylactic Oophorectomy at hysterectomy, page 767, 2nd
column, 13th line from the bottom, Respondent No.2’s evidence
affidavit, Vol.III O.P. 51 of f1996].
-
“Studd is of the opinion that prophylactic oophorectomy should be offered to all women over 40 years
having abdominal hysterectomy and should
only be performed after full discussion and consent.” [Chapter 18, Vaginal Hysterectomy, by SS Sheth, p.618 – Oophorectomy at
vaginal hysterectomy, 2nd Column, 3rd sub-para, 3rd line, Respondent No.2’s evidence
affidavit, Vol.III, OP 51 of 1996].
Hence,
for such operation informed consent after full discussion is must.
(iii). Avulsion of
vein – Infundibulopelvic Ligament.
Further, it is to be stated that if only
hysterectomy was performed whether by abdominal route or by vaginal route, the
question of avulsion
of vein would not have arisen. That question arose only because
of removal of ovaries.
For
this, the Complainant has pointed out that:
“Infundibulopelvic ligament contains the ovarian artery and
vein. The ligament is attached to the ovaries and not to the uterus. This
ligament does not come into the picture at the time of a Total Hysterectomy
operation whether by the abdominal route or by the vaginal route. This ligament
is clamped only when BSO i.e. Bilateral Salpingo Oophorectomy operation (removal of both fallopian tubes and
both ovaries) is to be performed.
As
per the medical records filed by the Respondent No.1 Hospital, when the left infundibulopelvic ligament was being clamped one of the
veins avulsed. This ligament was being clamped despite the fact that there was
neither any planning but also no consent of the patient for removal of ovaries
and fallopian tubes. The record Operation at p.11 (internal p.210) Vol.II, O.P. No. 61 of 1996, states, “….. left infundibuloplvic ligament
which was clamped, cut and transfixed. There were multiple veins, one vein from
the pedicle avulsed resulting in brisk hemorrhage.”.
Medical literature and the statement
of Respondent No.2 establishes that the Infundibulopelvic
ligament is clamped only when a BSO i.e. Bilateral Salpingo
Oophorectomy operation (removal of both fallopian
tubes and both ovaries) is to be performed and the same is reproduced herein
below:
“This
operation is performed in cases when the indications for hysterectomy are
present and the appendages are found to be
diseased at the time of operation.” AND
“Technique: The first step is to identify the infundibulopelvic
fold which contains the ovarian vessels and lymphatics.”
(Shaws Text book of Operative
Gynecology – John Howkins (mentor of Respondent
No.2), Chapter 9, pg. 165, Vol.III, OP 61 of 1996, 1st
column, under the heading, ‘Total Hysterectomy together with the removal of the
appendages’.]
“Infundibulopelvic ligament is the tissue through which the
ovarian vessels (artery and vein) pass while returning the blood from the ovary
to drain into the renal vein on the left side which is located in the upper
part of abdomen. The clamp is applied on this ligament in both abdominal and
vaginal hysterectomies, when the ovaries are being removed.” [Pg
33, Vol.III (Respondent No.2’s evidence affidavit),
OP 51 of 1996, 2nd line from the top.].
Thus,
from the above discussion, it can safely be held that avulsion of vein was
encountered when the Respondent No.2 transgressed the authority and consent
given by the patient for TAH, i.e. Total Abdominal Hysterectomy alone and went
on to perform the operation known as Bilateral Salpingo
Oophorectomy (removal of both ovaries and fallopian
tubes) without the knowledge and consent of the patient.
Dr.Bhandari admitted in her evidence that after operating for about an hour when she was in the last stage of operation which involved ligating the left infudibulopelvic ligament, the clamped veins suddenly avulsed leading to profuse bleeding. She tried to catch the bleeder through the vaginal passage but could not trace as the bleeder had retracted upward. At that stage she decided to open the abdomen to try to catch the bleeder from above.
It is pointed out by the learned
Counsel for the Complainant that the left ovarian vein leaves from the end of the ovary (which
lies inferior to the pelvic inlet, i.e. inferior to the start of the Sacrum
(S1), at about S3) and joins the left renal vein (which lies between LI and
LII). Moreover, the ovaries lie very
close to the bladder and the length of the ureters
(from the bladder to the kidney) is 10 inches. The uterus and the left renal
vein join the kidney at almost the same location (between LI and LII). Thus, the length of the left ovarian vein in
an adult woman is approximately 8 to 10 inches.
It is pointed out by the learned Counsel for the Complainant and rightly that if the abdomen was opened at the beginning of the operation, this problem would not have arisen and unnecessary effort to remove uterus through vaginal route would have been avoided, that too, in a case where the Complainant had two cesarean deliveries.
Secondly, he
rightly contended that in a big well-equipped hospital like the Respondent
No.1, in case of vein avulsion, the Respondent No.2, ought to have kept or
called an expert Vascular Surgeon ready to manage the situation.
Further, it may
be presumed that functioning of the Complainant is not affected by the removal
of Ovaries or that ovaries can be removed in case of necessity. But, at the
same time, in a planned surgery, before removing the ovaries, consent ought to
have been obtained.
Finally, for removal of the kidney, as it is submitted that it was required to be removed because of compulsion, i.e. to save the life of the Complainant, the learned Counsel for the Complainant has not pressed that there was deficiency on this ground.
(iv). Contentions raised by the
Opposite Party No.2 in her Additional Written submissions dated 30.5.2007:
Opposite Party No.2 has
submitted that she was having 32 years experience and had performed a large
number of operations, hence could not tell the patient that the operation is
‘safe and risk free’ especially when the abdomen is to be opened in abdominal
hysterectomy. Opposite Party No.2 has also placed reliance upon the decision of
this Commission in Original Petition No. 152 of 1997 15.10.2004 in the case of Mrs.Shakuntalaben Muljibhai
Patel & Ors. Vs.
“It is to be accepted that every surgical operation involves risk. When a person who is ill and is going to be treated in a hospital, no matter what care is taken, there always exists some risk. Simply because a mishap had occurred, neither the hospital nor the Doctors can be made liable. A Doctor is not guilty of negligence if he has acted in accordance with the practice accepted as proper by a responsible body of medical men skilled in that particular art.”
In
our view, the general principle laid down in the case of
Deficiency in service
arises because an expert or a very skilled person commits mistake, which mistake
would not have been committed even by an ordinary skilled person,
because everyday number of such hysterectomy operations are being performed all
over the country. Secondly, if
complications in abdominal hysterectomy were more, at least express consent
ought to have been taken for alternative route, namely, VH.
(v). Motive:
The learned Counsel for the Respondent No.2 further contended in the additional submissions that there was no other motive (i) but to give to the complainant benefits of vaginal hysterectomy; and (ii) complications in abdominal hysterectomy are more than in vaginal hysterectomy.
In our view, motive is not
an ingredient for finding out whether there was deficiency in service. Motive
may be relevant in case of an offence punishable either under the Indian Penal
Code or under the provision of any other Act. But, it has no bearing with
regard to loss or injury caused due to deficiency in service. If there is a
motive to do something wrong and if it is done, it may amount to an offence. We
are not concerned with it, as we have to find out whether there was deficiency
in service or not. Hence, this contention has no substance. As stated above,
proper consent ought to have been obtained if alternative route of operation,
namely, VH was less complicated.
(vi). Removal of
Ovaries:
From the above discussion, it
can be concluded that entire deficiency in service arises because of removal of
ovaries and the mishap occurred at that time.
If ovaries were to be removed, the doctor ought to have informed the
patient in advance, but that has not been done.
How this mishap has occurred is not known but something wrong had
happened at the stage when ovaries were being removed and that has resulted in
avulsion and retraction of the ovarian vein.
In such a case, the principle laid down in the case of Savita Garg Vs. National Heart
Institute, (2004) 8 SCC 56 would be applicable.
In that case the
“It is the hospital which engages the treating doctor, thereafter, it is their responsibility. The burden is greater on the institution / hospital than that on the claimant. In any case, the hospital is in a better position to disclose what care was taken or what medicine was administered to the patient. It is the duty of the hospital to satisfy that there was no lack of care or diligence.” ….. “Even otherwise also given that, as held above, the burden to absolve itself shifts on to the hospital / doctor, the Institute has to produce the treating physician concerned and has to produce evidence that all care and caution was taken by it or its staff or justify that there was no negligence involved in the matter”.
In the present case, neither the Hospital nor the Doctor has given any reason as to why ovaries were removed without taking consent of the Complainant. It is for the Surgeon who operates to explain as to why the ovaries were required to be removed and how such a mishap has occurred; and, why the Doctors were not in a position to handle the bleeding vein. They have failed to establish the cause except by merely stating that such complications may arise in such operations. In our view, that would hardly be a plausible explanation for such a mishap.
(vii). Oral evidence:
In support of her contention with regard to avulsion of vein, reliance is sought to be placed upon the affidavits of Dr.Subrata Das, Dr.O.P. Sharma, Dr.Kamal Buckshee, Dr.K.C. Mahajan, Dr.R.S. Rana, Dr.K.C. Mittal, Dr.K.P. Jain, Dr.V.K. Chopra, Dr.Sudhir Chaddha, Dr.Trilochan Singh, Dr.G.D. Goel, Dr.Rajesh Khullar, Dr.Raj Kumar, Dr.S.K. Bhandari, Dr.Sarla Sindhu and Dr.Chand Sahai.
In our view, the aforesaid oral evidence does not throw any light on the points which are discussed above. Further, the learned Counsel for the Opposite Party No.2 has particularly placed reliance on the affidavit of a doctor, Dr. K.C.Mittal with 50 years experience whose affidavit is at Vol.9 O.P. 61 wherein the doctor has stated as under:
“I would like to clarify that complications can occur at any time during the operation, at any center in the world and in the hands of best of surgeons. Haemorrhage or bleeding is the most common surgical complication.”
“I myself had an abdominal operation last year performed by a very eminent surgeon. Thereafter I developed serious complications and had to be re-operated and was in the hospital for two months. After discharge I was readmitted in the hospital 3 times because of further complications. It has taken me nearly one year to recover fully. Being a surgeon myself, who has put in nearly 50 years of practice in General surgery, I do realize that complications can and do occur in any surgery, minor or major, being done by any surgeon, even of highest repute, without any fault of the surgeon as occurred in my case.”
For the aforesaid affidavit, there is no dispute. We agree that Opp.Party No.2 is a highly skilled Gynaecological Surgeon. It is also true that complications can occur during the operation, but at the same time, there should be a reasonable explanation as to how the said complications had occurred. Merely stating that during the operation haemorrhage or bleeding is a most common surgical complication would not absolve the operating doctor from his/her duties to be skillful all-throughout. Hemorrhage or bleeding may be common in surgical complications. But, to say that there would be avulsion of vein to such an extent and that it could not be clamped is not justified. From the avulsion of the vein to such an extent the kidney is required to be removed, an inference can be drawn that some wrong vein was cut during the operation. There is no reason given why ovaries were required to be removed in a planned operation of hysterectomy without the consent of the patient or her husband.
Opposite Party No.2 has also relied upon the evidence of Dr.K.Buckshee wherein it is stated that:
“In case where clinical findings showed that vaginal hysterectomy is possible, the operating Gynaecologist would still re-examine the patient, under anaesthesia, in the Operation Theatre and then finally decide the route for the hysterectomy. All patients are required to be prepared for abdominal hysterectomy, prior to being taken to the Operation Theatre. Vaginal preparation is done in all hysterectomies.”
She further deposes in Paras 18 and 19 of her affidavit that –
“Under the circumstances Gynaecologists, with experience in vaginal surgery, would certainly prefer to perform hysterectomy through vaginal route. In the same situation, I would have also performed, vaginal hysterectomy, as it would have been in the interest of the patient.”
In the present case, the question is not whether TAH is preferable to VH. The main question is when the patient is prepared for TAH and has given written consent for TAH, and when no consent is obtained or no information is given to the patient for adopting the VH route or removal of ovaries; whether a different route could be adopted and the ovaries could be removed? In our view, it cannot be done. Then, in such set of circumstances, it cannot be said that the operating surgeon can carry out the surgery of his/her choice, because he/she may be expert in the field. If he/she does so, he/she does it at his/her risk and mishap.
(viii). Limitation:
A contention has been raised with regard to limitation in filing the complaint. It is pointed out that the incident took place on 21.6.1993 and the complaint was filed on 13.3.1996, that means, after lapse of 2 years and 9 months and no condonation of delay application is filed. Hence, the complaint is required to be dismissed.
As
against this, it has been pointed out that after performing the operation on
21.6.1993, she was required to stay in the hospital up to 14.3.1994 and the
complaint is filed on 13.3.1996. So, it
cannot be said that the complaint is barred by limitation.
In
our view, the contention raised by the Opposite Party that the complaint is
barred by limitation is without any substance. It is to be stated that after
the first operation which was performed on 21.6.1993, the Complainant was
required to stay in the Hospital for various ailments suffered by her.
Thereafter, she was finally discharged on 14.3.1994. No doubt, it is contended
by the Opposite Party that the Complainant remained in the hospital even though
she was given permission to take discharge after the serious complications
which have arisen from a simple hysterectomy operation, in our view, the Complainant has rightly not taken the risk of
going home by taking discharge. Otherwise, it would have been contended by the
Opposite Parties that complications arose because she took discharge. In any
set of circumstances, the period of limitation would start after the
Complainant was discharged from the hospital, and hence, the complaint is
within time.
VI. Conclusion:
In
conclusion it is held that:
(i) In a
simple Hysterectomy operation, the Complainant lost her ovaries and left
kidney. She was required to undergo other
operations for control of fecal
discharge from vagina. She was required
to stay in the hospital for complete cure for months.
(ii) Informed consent was obtained
only for TAH. There was no necessity of trying
to operate via vaginal route.
(iii).
No consent was obtained for removal of
ovaries in advance planned surgery.
.(iv). In the present case, the question is not whether TAH is preferable to VH. The patient was prepared for TAH and had given written consent for TAH and no consent was obtained or no information was given to the patient that her ovaries would be removed. In such set of circumstances, it cannot be said that because a surgeon is expert in the field he/she can carryout the surgery of his choice. If he/she does so, he/she does it at his/her risk in case of mishap.
No doubt, in case of emergency there can
be deviation in mode of surgery, but not in a planned surgery where express
consent for a particular mode is taken from the patient, particularly, when
there is no emergency.
(v) Before performing surgery,
properly informed written consent is must. No doubt, while operating, to control adverse
situation or to save the life of the patient or for benefit of the patient,
other procedure could be followed or other
part of the body could be
operated.
(vi). As held in
(vii). Further, it was the duty of the
Doctor to advise the patient that D&C should be performed reasonably well
in advance of performing the operation for hysterectomy.
(viii). For finding
out deficiency in service, motive is not relevant ingredient. Act may be bona
fide. But, if it is performed negligently or if any error is committed which
the ordinary skilled person would not commit, then it is deficiency in service.
For the reasons discussed
above, there is apparent deficiency in service on the part of the
In the result, Original
Petition No. 61 of 1996 filed by Smt.Saroj Chandoke is allowed.
Both the Opposite Parties 1 and 2 are jointly and severally held liable to
pay a sum of Rs. 5 lakhs to
the complainant. There shall be no order as to costs.
Original Petition No. 51of 1996
Original
Petition No.51 of 1996
filed by the husband and the daughters would not survive in view
of the aforesaid discussion and order passed in Original Petition No.61/96, and
it is rejected. There shall be no order as to costs.
Sd/-
……………………………J
(M.B. SHAH)
PRESIDENT
Sd/-
……………………………..
(RAJYALAKSHMI RAO)
MEMBER