ORIENTAL INSURANCE CO LTD Vs. TALWINDER CHAUDHARY

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 11.08.2004.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The petitioner took up a Medical Insurance Policy from respondent No. 2, the Oriental Insurance Company Ltd., whereby the petitioner was insured against any medical expenses incurred for the treatment of diseases or other exigencies. It is alleged that some time in the year 1998, the petitioner suffered from Cardiac arrest related problem, but the respondent No. 2 continued to renew the said Insurance Policy of the petitioner on the same terms and conditions. It is alleged that one Shri Trilochan Singh, Development Officer in the branch of respondent No. 2 used to get the Policy renewed from time to time and the premium was accordingly paid. The Policy was renewed up to the year 2002.