B BALAMUKUND RAO Vs. REGISTRAR

JUDGEMENT

(1.) Mr. B. Balmukund Rao, a practicing lawyer and the petitioner-in-person, is aggrieved by Order, dated 05.11.2018, whereby the State Consumer Disputes Redressal Forum (for short 'the State Consumer Forum') has dismissed his appeal against Order, dated 03-01-2017, passed by the District Consumer Disputes Redressal Forum No.I (for short 'the District Consumer Forum') at Hyderabad. Therefore, the petitioner-in-person has challenged the legality of both the orders before this Court.

(2.) Briefly stated, the facts of the case are that the petitioner-in-person had taken a Health Insurance Policy, bearing No.550215/48/10/85/000000004, on 26.04.2010. According to him, he had paid the premium for the said Policy from 2010 till 2013. Thereafter, he had suffered cardiac problem, for which he had undergone open-heart surgery. However, when he wanted the Insurance Company to indemnify the amount spent by him for open-heart surgery, the Insurance Company refused to do so. Therefore, the petitioner-in-person and the Insurance Company entered into a series of litigation, which took place before the District Consumer Forum, the State Consumer Forum and even before this Court. According to the petitioner-in-person, due to the dispute, he did not pay the premium from 2013 onwards. However, subsequently, he requested the Insurance Company to renew the Policy. But, the same was not done.

(3.) Therefore, he represented his grievance before the District Consumer Forum. As the District Consumer Forum dismissed his case, he filed First Appeal No.206 of 2014 before the State Commission, but even the said First Appeal was dismissed by order dated 15-12-2016. Therefore, he filed a Writ Petition, namely Writ Petition No.5417 of 2017, before this Court. Even this Court dismissed the Writ Petition by order dated 03-08-2017. However, this Court granted the liberty to the petitioner-inperson to file a representation before the Insurance Company. Consequently, on 31.01.2017, the petitioner-inperson filed a representation before the Insurance Company. But despite filing of the representation, the Insurance Company failed to react to the same.