MANAGING DIRECTOR Vs. BORREDY PRAGAHI

JUDGEMENT

(1.) THE Revision Petition is filed against the Impugned Order of Andhra Pradesh State Commission Disputes Redressal Commission, Hyderabad (in short, State Commission, AP) in First Appeal Number 827 of 2011 against the Consumer Complaint No. 44/2011 of District Consumer Disputes Redressal Commission, Kadapa (in short District Consumer Forum).

(2.) THE Facts In Brief are: The Complainant/Respondent herein was Ms. Borredy Pragahi a medical student of Nanjing Medical University,China took Overseas Student Travel Insurance Policy from the respondent for a sum of US $.1,00,000/ - covering from 25.02.2007 to 24.02.2009. She got admitted in Jiang Hospital,Nanjing for treatment of iliac fossa pain, fever and nausea where she was diagnosed as Right Oopheritis, Menstrual Syndrome and Acute Appendicitis and treated accordingly.

(3.) THE respondent resisted the case. While admitting the issuance of policy, it was alleged that the Complainant having taken treatment at Kadapa was not entitled to the amount covered under the policy. In fact, she was paid as amount of Rs.25,805/ - towards treatment she underwent in China, which was paid towards full and final settlement of the claim. The surgeon, who conducted surgery, is none other than her own father. Therefore, it prayed for dismissal of the Complaint with costs.