TILAK RAJ Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THE claim of the appellant against medi -claim policy was repudiated by the respondent for non -disclosure of pre -existing disease, consequently the appellant filed instant complaint before District Forum.

(2.) VIDE impugned order dated 8.11.2002, the District Forum dismissed the complaint of the appellant by accepting the version of the respondent that the appellant has not disclosed that a year before he was suffering from same disease and was admitted in the hospital.

(3.) FEELING aggrieved the appellant has preferred this appeal.