JAGDISH SINGH CHAUHAN Vs. ADDL. DIRECTOR

JUDGEMENT

(1.) This revision petition has been filed by the Petitioner/complainant against the impugned order dated 19.4.2012 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Appeal No. 2011/480 Jagdish Singh Chauhan Vs. Addl. Director (North Zone), CGHS by which, while dismissing appeal, order of District Forum dismissing complaint was upheld.

(2.) Brief facts of the case are that petitioner/complainant is a retired whole life pensioner CGHS Card holder bearing No. P-80205. Petitioner contributed Rs.18,000/- towards the scheme, which is a welfare scheme to retired government employees. Petitioner in emergent circumstances was treated in Ganga Ram Hospital and paid a sum of Rs.3,03,209. Again he was treated in Ayushman Hospital, Dwarka and paid Rs.21,933/-. Petitioner submitted documents for reimbursement, but OP/respondent reimbursed Rs. 2,85,385/- and Rs.11,503/-, respectively against aforesaid claims. Petitioner filed complaint before learned District Forum for reimbursement of balance amount. OP contested complaint. Learned District forum after hearing both the parties held that complaint is not maintainable, as complainant is not a consumer and also dismissed complaint on merits. Appeal filed by the petitioner was dismissed in limine vide impugned order against which, this revision petition has been filed.

(3.) Heard the petitioner in person and learned Counsel for the respondent and perused record.