Johnson & Johnson has been asked to pay nearly $4.7bn as damages to 22 women who claimed that ‘Johnson’s baby powder’ was the reason for the development of ovarian cancer in them.
The trial to claim punitive and compensatory damages of $4.14bn and $550m in the said case was held at a Court in St. Louis. Medical experts testified that asbestos a known carcinogen was mixed with the talcum powder and is the primary ingredient in the said talcum powder.
So far about 9,000 women have claimed damages from the company as they stated that the talcum powder had contributed to their ‘ovarian cancer’.
The company said that it intended to appeal as they were disappointed with the Court’s verdict.
[Source: The Guardian]