AMANDEEP HOSPITAL Vs. DARSHAN SINGH

JUDGEMENT

(1.) The present Revision Petition is against the impugned Order dated 10.06.2014 passed by the Punjab State Consumer Disputes Redressal Commission, Chandigarh (hereinafter referred to as the "State Commission") whereby the First Appeal filed by Petitioner was dismissed and the Order dated 25.04.2012 passed by the District Consumer Disputes Redressal Forum, Faridkot (hereinafter referred to as the "District Forum") was upheld, while inter alia upholding that there was nothing on record to show that the Petitioner was not an enlisted hospital under the Scheme and the act of Petitioner amounting to fleecing the patients.

(2.) For the convenience, the Parties are referred to the positions as stated in the Original Complaint filed before the District Forum.

(3.) Brief facts of the case are that the Complainant Darshan Singh was a member of The Chand Bhan Multipurpose Cooperative Agriculture Service Society Ltd the Opposite Party No.4 (hereinafter referred to as the 'Society'). He got himself insured with ICICI Lombard, Health Insurance (the Opposite Party No. 2) under the Scheme named "Bhai Ghanya Sehat Sewa Scheme" (hereinafter referred to as the "Scheme") vide Policy No. 4016/00004117. The Scheme was valid for the period 01.02.2010 to 31.01.2011. Under the Scheme, the insured Complainant was entitled to get free treatment in empaneled hospitals. For some spinal cord problems, from 30.05.2010 to 11.06.2010 Complainant was admitted in Amandeep Hospital the Petitioner / the Opposite Party No. 3 and spent Rs. 3,50,000/-. The complainant alleged that at the time of admission the Petitioner /Opposite Party No.3 had promised that it would give all the benefits under the Scheme and later on refused to give those benefits. Also the Insurance Company the Opposite Party No. 2 did not reimburse the treatment expenses. Being aggrieved, the Complainant filed a Complaint against the Opposite Parties i.e. Insurance Company, the Hospital and the Co-op Society.