POOJA Vs. CANARA BANK HSBC OBC LIFE INSURANCE

JUDGEMENT

(1.) Both the Revision Petitions are from the orders dated 11.03.2016 and 21.04.2016 in RP 1768 of 2017 and RP 1769 of 2017 respectively of the State Consumer Disputes Redressal Forum, Jaipur whereby the appeal of the complainant was dismissed.

(2.) Facts of each case are enumerated as below:

(3.) The complaint was resisted by the OPs by filing a reply. It was contended that the deceased insured did not get any of the CTMT (Cardiac TMT) tests, ECG, blood pressure etc. from the doctor appointed by the OP. More important that the deceased insured also concealed about nine pre - existing policies that were taken by him from various insurance cos.