UNION OF INDIA, DEPARTMENT OF POSTS Vs. PADMAJA

JUDGEMENT

(1.) <DJG>R. Lakshminarasimha Rao, J.</DJG> Both appeals arise from the same order. The insurance company has filed the appeal challenging the validity of the order whereas the complainant has come in appeal contending that the compensation awarded by the District Forum is inadequate. For the sake of facility of the expression, the parties are referred to as they have been arrayed in the complaint.

(2.) The factual matrix of the claim is that the complainant has been working as Office Assistant in the office of the fourth opposite party. The complainant?s daughter, Anusha was born on 26-01-1999 with bi-lateral profound deafness. The baby was provided with Digital Hearing Aids costing Rs. 1,50,000/- in her both ears since 2001. The baby had also undergone speech therapy. There was no improvement with the existing equipment. The complainant is a beneficiary of P & T Dispensary, Guntur in accordance with the provisions of The Central Services (Medical Attendance) Rules, 1944. The Chief Medical Officer In charge of the Postal Dispensary, Guntur referred the claim of baby Anusha to the Superintendent of Govt. General Hospital, Guntur for investigations and diagnosis and for the treatment/indoor treatment.

(3.) As the facilities for investigations/diagnosis (indoor treatment) are not available in the Dispensary, the Superintendent, Government General Hospital, Guntur referred the complainant?s daughter to the Superintendent, Government ENT Hospital, Koti, Hyderabad under G.O. Ms No.445; M & W dated 19-07-1991. On the request of the complainant, the fourth opposite party permitted the complainant on 01-06-2005 to attend on her daughter at the hospital. The baby was taken to the Government ENT Hospital, Hyderabad.