M.THANIKACHALAM J. - (1.) The opposite parties are the appellants.
(2.) Facts necessary for the disposal of the appeal in brief. The complainant/ respondent, being a retired Station Superintendent, became a member of the Retired Employees Liberalised Health Scheme, by paying one time prescribed contribution, in the year 1994, under which scheme, not only Railways Retired employees are entitled to full and the same medical facilities, as admissible to the serving Railway employees, but also his dependents are also entitled to the same benefit.
(3.) The complainant?s wife, who had knee problems, unable to walk, reached the stage of even carrying to the toilet, and as emergency case she was admitted in Ganga Hospital, where at the advise of the doctors, replacement of knees were performed, for which the complainant had incurred an expense of RS.1,97,055/-.;