UNITED INDIA INSURANCE COMPANY LTD Vs. KUTTYSANKARAN

JUDGEMENT

(1.) THE appellant is the opposite party/United India Assurance Company Ltd in CC.146/2006 in the file of CDRF, Palakkad. The appellants are under orders to pay a sum of Rs.1,00,000/ - being the claim amount and Rs.10,000/ - as compensation and Rs.1000/ - as cost.

(2.) IT is the case of the complainant that he was covered by the medi claim policy issued by the opposite party and during the period he had to undergo a Coronary Artery Bypass operation. The claim submitted towards the medical expenses was repudiated alleging that he was having pre -existing diseases which were allegedly suppressed.

(3.) THE opposite parties/appellants has asserted with the complainant was having hyper tension for the last 10 years and asthma from 1973 onwards. The above facts were suppressed.