N.KANNADASAN, J. - (1.) The appellants are the opposite parties and the respondent is the complainant before the District Forum.
(2.) The District Forum has allowed the complaint with a direction that the opposite parties should reimburse a sum of Rs.12153/-, which was payable for the medical expenses incurred by the complainant and a sum of Rs.5000/- as compensation and a sum of Rs.1000/- as cost.
(3.) The present appeal is filed, wherein a specific ground is urged to the effect that the District Forum has not considered the terms and conditions of the scheme, which proceeds to the effect that the Government shall reimburse only the rates as fixed in the package deal / rates.;