UNION OF INDIA AND ORS. Vs. CH. PADMAJA

JUDGEMENT

(1.) This revision is directed against the order of the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (in short, "the State Commission") in first appeal No.1119/2010 whereby the State Commission Hyderabad dismissed the appeal of the petitioners opposite parties against the order of District Forum Guntur in CC No. 542/2007.

(2.) Briefly stated the factual matrix of the case is that the complainant has been working as Office Assistant in the office of Superintendent of Post Offices, Guntur Division. The complainant's daughter Anusha was born on 26.01.1999 with bi-lateral profound deafness. The child was provided with digital hearing aids in both the ears since 2001. The child had to undergo speech therapy but there was no improvement with the existing equipment.

(3.) The complainant by virtue of her employment was a beneficiary of medical facility for self as well her family members. The Chief Medical officer Incharge of the Postal Dispensary Guntur referred the case of baby Anusha to Government General Hospital Guntur for investigation, diagnosis and treatment.