REGENT COMPUTRONICS PVT. LTD.

Shanthi Rengarajan Appellant

V/S

The Oriental Insurance Company Ltd. Respondents

Referred Judgements :-

D F O SOUTH KHERI VS. RAM SANEHI SINGH [REFERRED TO]
LIC OF INDIA VS. CONSUMER EDUCATION AND RESEARCH CENTRE [REFERRED TO]
LIFE INSSURANCE CORPORATION OF INDIA VS. ASHA GOEL [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
SANJANA M WIG VS. HINDUSTAN PETRO CORPORATION [REFERRED TO]
NOBLE RESOURCES LTD VS. STATE OF ORISSA [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. MANU BHAI DHARMASINHBHAI GAJERA [REFERRED TO]
HARI OM AGARWAL VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]

JUDGEMENT

(1.) The petitioner is aggrieved against the order of the second respondent in repudiating the medical insurance claim made by the petitioner under two Policy Nos.411200/48/15/03676 and 411200/48/16/03529.

(2.) The case of the petitioner is as follows:

(3.) The first respondent filed a counter affidavit, wherein it is stated as follows:

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SHANTHI RENGARAJAN Vs. THE ORIENTAL INSURANCE COMPANY LTD.

Referred Judgements :-

JUDGEMENT

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