LAWS(MAD)-2013-12-114

ABDUL SHAKOOR Vs. NATIONAL INSURANCE COMPANY LTD.

Decided On December 13, 2013
ABDUL SHAKOOR Appellant
V/S
NATIONAL INSURANCE COMPANY LTD. Respondents

JUDGEMENT

(1.) THIS writ petition has been filed seeking a writ of Certiorarified Mandamus to quash the proceedings of the second respondent dated 25.10.2007 in respect of the policy bearing number 651104/48/06/48/8500000046 and direct the respondents to pay the amount due to the petitioner under the above said policy with interest.

(2.) HEARD both sides and perused the materials available on record.

(3.) THE rejection of the medical claim of the petitioner is on the ground that the petitioner has suppressed the fact of pre -existing disease.