PINKI DEVI SHARMA Vs. SAHARA INDIA

JUDGEMENT

(1.) That the present petition has been filed for setting aside the order dated 30.07.2012 of the State Consumer Disputes Redressal Commission, (herein after, 'State Commission') Circuit Bench No. 3 Rajasthan which held that the Heart Valve Operation is not included in the Coronary Artery Surgery and for confirming the order dated 10.06.2010 passed by the District Consumer Redressal Forum (Jhunjhunu) Rajasthan which held that the Heart Valve Operation is included in the Coronary Artery Surgery.

(2.) Facts in brief:

(3.) The District Forum after considering the facts allowed the complaint by concluding that the Complainant had undergone surgery for mitral valve replacement which is a coronary (artery) surgery and therefore, her medical condition was very much covered under the purview of critical illness declared in the said Scheme. The District Forum directed the OP to pay Rs.48224.50 with interest @ 9% p.a. from 18/10/2004 and cost of Rs.3000/-