NEW INDIA ASSURANCE CO LTD Vs. NARESH GUPTA

JUDGEMENT

(1.) A strange plea is being taken by the appellant while assailing the impugned order dated 29th June, 1995 passed by the District Forum directing it to pay Rs. 50,142 with interest @ 9% against the Mediclaim policy of Rs. 2,00,000 as it had already paid Rs. 1,63,156 @ 9% and Rs. 10,000 as compensation and Rs. 1,000 as litigation cost.

(2.) ADMITTEDLY a joint medical policy was obtained by the respondent and his deceased wife. She was suffering from dengue fever and was taken to Apollo Hospital. She was having about 35 weeks pregnancy at that time. Unfortunately she died during the treatment. The appellant company only accepted claim in respect of the treatment other than that of pregnancy.

(3.) IN our view, the contention of the Counsel for the appellant that the deceased was only entitled to the expenses incurred on her treatment for curing the dengue fever and not for other treatment, is highly specious, far -fetched and logic chopping.