M.THANIKACHALAM, J. - (1.) The complainants are the appellants.
(2.) The 2nd complainant is the husband of the 1st complainant, who is working as a teacher at Hindu Cornation School, Maduranthagam, a Government aided school. The husband was suffering from kidney ailment, for which she approached the opposite parties, who informed and intimated that for the treatment taken in their hospital, a Government servant is entitled to reimbursement. Thus believing the words of the opposite party, as if the opposite party hospital is recognized/accredited hospital, the 2nd complainant was admitted, kidney transplantation was performed on 26.8.2002, for which the complainants incurred an expense of Rs.1,41,515/-.
(3.) The 1st complainant applied for reimbursement of the medical expenses, to the authorities concerned, which was rejected since the hospital was not recognized/accredited hospital, as per G.O. No.400 dt.29.8.2000. The opposite parties adopting unfair trade practice, canvassed and convinced the 2nd complainant, to admit him in their hospital for treatment, thereby they caused monetary loss, and mental agony, since reimbursement was not granted by the Government. Therefore, the complainants are entitled to a sum of Rs.67,700/-, being the medical expenses bill amount, paid by the 2nd complainant, in addition to a sum of Rs.1 lakh, as compensation alongwith interest and cost.;