ORIENTAL INSURANCE CO. LTD. Vs. PERMANENT LOK ADALAT

JUDGEMENT

(1.) Petitioner company has posed a challenge to the order passed by the Permanent Lok Adalat (Public Utility Services), Gurgaon, whereby it has been directed to pay Rs.3.00 lacs as reimbursement for the medical treatment undergone by respondent No.2. It has been urged before the court that the insurance company is not liable to indemnify the patient in view of the exclusion clause contained in the policy.

(2.) However, counsel for respondent No.2 submits that he was not aware of any such exclusion clause. He took a mediclaim policy as he was assured that in case he requires any medical treatment due to an ailment disease or surgery, he would be reimbursed by the company.

(3.) I have heard learned counsel for the parties and given careful thought to the facts of the case.