UNITED INDIA INSURANCE CO LTD Vs. SUBHASH CHANDRA

JUDGEMENT

(1.) This revision petition has been filed by United India Insurance Company Ltd. , herein-after referred to as the Insurance Company, who was sole opposite party before the District Consumer Disputes Redressal Forum, Jhabua (District Forum for short) against the order dated 23rd of November, 2005 passed by M. P. State Consumer Disputes Redressal forum, Bhopal (State Commission for short ). Vide the order impugned the State Commission while dismissing the appeal of the petitioner-Insurance Company has upheld the order of the District Forum, whereby the petitioner-Insurance Company was directed to pay the mediclaim after determining the amount with interest @ 6% per annum w. e. f.29.03.2003. Payment of cost of Rs.500/- was also awarded.

(2.) Facts, in brief, giving rise to the present dispute are as under :-

(3.) In this background, the respondent filed a complaint before the District Forum, narrating the above facts as well as the details regarding his treatment. Vide his complaint, the respondent-complainant prayed for directions to the petitioner-Insurance Company to pay the insured amount of Rs.1 Lakh as claimed by him and to pay Rs.25,000/- on account of mental agony and harassment besides the litigation cost. After hearing the parties and on consideration of the evidence adduced by them, the District Forum accepted the complaint of the respondent-complainant and passed the order as stated above.