CGHS SERVICES Vs. AMAR SINGH

JUDGEMENT

(1.) CGHS Services -petitioner (hereinafter referred to as 'petitioner' for short) through its Director (East) has filed this present revision petition.

(2.) SHORTLY stated, the facts of the case are:

(3.) THE District Forum did not accept the plea raised by the petitioner and allowed the complaint filed by the respondent and, accordingly, directed the petitioner to pay a sum of Rs. 3,10,374 towards reimbursement of medical expenses with interest @ 8% per annum from 1.12.2005 till the date of realization. Rs. 3,000 was granted by way of litigation expenses. The petitioner being aggrieved filed the appeal before the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as 'the State Commission' for short). The State Commission dismissed the appeal thereby upholding the Order of the District Forum.