RIYA MISHRA Vs. RELIANCE GENERAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) THE complainant obtained reliance Health Insurance Policy from the O.P. in her name and in the name of her parents on 8.8.2008, valid for a period of one year. She got ill, and on 18.8.2008, was admitted in Malik Health Care Hospital wherefrom she was discharged on 20.8.2008. She again got ill, and was admitted on 23.8.2008 in the hospital wherefrom she was discharged on 28.8.2008.

(2.) THE complainant applied for reimbursement of treatment expenses amounting to Rs. 15,000 before the O.P. which the O.P. -3 (TPA) declined saying, that there is a waiting period, of three months from the date of beginning of the policy, while the complainant is claiming expenses of the treatment within three months of obtaining the policy. The complainant approached O.P. -2 Reliance General Insurance Company for the claim which referred the matter to O.P. -3 who declined to oblige the complainant.

(3.) ULTIMATELY , the complainant filed a complaint before the District Consumer Forum against the O.P. claiming Rs. 15,000 against the O.P. along with compensation and litigation cost.