GENERAL MANAGER, PUNJAB NATIONAL BANK Vs. ANIL PURI

JUDGEMENT

(1.) THIS appeal under Section 15 of the C.P. Act, 1986 (the Act) is directed against the order of the District Forum, Ajmer dated 5.6.2002 made in respondent s Complaint No. 79/2002. By its said order the D.F. has directed the appellant to reimburse the respondent for the medical expenses amounting to (i) Rs. 10,005/ - (Rs. 42469.47 Rs. 32464.97) and (ii) Rs. 14,898/ - with interest @ 12% payable from the date three months after the date of submission of the medical reimbursement claim by him and further to pay to him a sum of Rs. 1,000/ - as cost of litigation.

(2.) WE heard the parties at considerable length and went through the material, our attention was invited to.

(3.) THE respondent had undisputedly got himself treated and operated upon thrice for his kidney infection ailment at Maharaja Agarsain Hospital, New Delhi during the period from 7.11.2000 to 12.11.2000 in the first instance and on 11.12.2000 in the second occasion, while he was in the employment of the appellant Bank as Assistant Manager and as such entitled to the benefit of appellant s "PNB HOSPITALISATION CONTRIBUTORY BENEFIT SCHEME FOR OFFICERS" ('the Scheme under PNB OFFICERS SERVICE REGULATIONS, 1979). It is also not in dispute that in respect to his treatment during the first period of his hospitalisation, he had submitted a claim for Rs. 42,469.47 which was duly recommended by appellant s own Medical Officer, after due verification, for re -imbursement but the accountant had passed the same for Rs. 32,464.97 only. On going through the order of the accountant, we find no reasons or grounds for disallowing reimbursement of the balance amount of Rs. 10,005/ -.