P SRINIVASULU CHETTY Vs. DINERS CLUB INTERNATIONAL

JUDGEMENT

(1.) Aggrieved by the order of the State Commission, the Petitioner in this case Shri P Srinivasulu Chetty has filed aRevision Petition under Section 21 (B) of the Consumer Protection Act, 1986, against M/s Diners Club International and New India Insurance Co. Ltd. (Respondents No. 1 and 2 herein)

(2.) The brief facts of the case according to the Petitioner are as follows:

(3.) The Petitioner was a card holder of the Diners Club International since 1983, which was valid upto March 2010. The Diners Club (Respondent No. 1) offered a comprehensive family medical insurance programme known as Club Solace, especially for its members as agent of New India Insurance Co. Ltd. , (Respondent No. 2). Petitioner took the facility of Club Solace (hereinafter referred to as the 'Health Policy') in February 1993 which was renewed every year through Respondent No. 1. In December 1996, the Petitioner wrote to Respondent No. 1 that since he had not received any intimation regarding renewal of the Health Policy for the period February 2000 to January 2001 he requested for the same, since he did not want the policy to lapse. In response, Respondent No. 1 informed him that while processing the application it was found that the card account of the Petitioner needed to be regularized; therefore, they were not in a position to accommodate the application. According to the Petitioner this was a false assertion since, the Petitioner's account with Respondent No. 1 had been duly renewed. On 03.03.2000, Respondent No. 1 again wrote to the Petitioner stating that it was not possible to renew the Health Policy from February 2000, because the renewal form from the Petitioner was not received within the specified time. However, the said Policy was subsequently renewed with effect from April 2000.