SAHARA INDIA Vs. PINKI DEVI

JUDGEMENT

(1.) THIS appeal has been filed by the appellants Sahara India against the order dated 23.6.2005 passed by the District Forum, Jhunjhunu in complaint No. 428/04 by which the complaint of the complainant -respondent was allowed against the appellants in the manner that the appellants were directed to pay a sum of Rs. 48,224.50 the amount incurred by the complainant -respondent in her treatment with interest @ 9% p.a., etc., etc.

(2.) IT arises in the following circumstances: That the complainant -respondent had filed a complaint against the appellants before the District Forum, Jhunjhunu on 18.10.2004 inter alia stating that she was a member of the Sahara Silver Scheme and she had got FDR of Rs. 22,538 and as per terms of the Scheme for serious illness the amount incurred could be reimbursed by the appellants and as per the case of the complainant -respondent on 11.2.2004 she became ill suddenly and for that she has to rush Mumbai where valve was fitted in her heart and she had incurred a sum of Rs. 48,224.50 for which claim was preferred. But the claim was repudiated by the appellants on the ground that the illness was not found serious one . Thereafter the complaint was filed.

(3.) A reply was filed by the appellants and the case of the appellants was that the said illness was not covered under the terms of the policy, hence complaint be dismissed.