ORIENTAL INSURANCE COMPANY LIMITED Vs. SURINDER SINGH BURA

JUDGEMENT

(1.) THE brief facts of the present case as can be gathered from the record are that the complainant (respondent herein) had purchased Accident Claim Insurance Policy worth rupees fifteen lacs from the appellant -opposit party on 7.7.2004. During the subsistence of thelnsurance Policy, the complainant met with an accident on 16.12.2004. The complainant claimed insurable benefits from the appellant -opposite party. The claim of the complainant was settled and paid by the opposite party.

(2.) COMPLAINANT against submitted claim to the opposite party on account of treatment taken from Geetanjali Hospital, Pataudi with respect to the pain in his shoulder. According to the complainant he suffered pain due to the old injuries caused in the accident and he spent Rs. 48,000 on his treatment.

(3.) ON appraisal of the pleadings of the parties and evidence adduced on the record, District Consumer Forum, Bhiwani vide order dated 10.6.2010 accepted complaint by issued following direction to the opposite parties: