A. SANJEEVA NARAYAN Vs. THE DIVISIONAL MANAGER

JUDGEMENT

(1.) REVISION petition No. 4777 of 2012 has been filed under section 21(B) of the Consumer Protection Act, 1986 against the order dated 30.10.2012 passed by the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad ('the State Commission') in First Appeal No. 569 of 2011.

(2.) THE brief facts of the case as per the petitioner/complainant are that the petitioner had retired from Oriental Insurance Company Limited on SVRS on 29.02.2004 and the petitioner was covered under health insurance as under:

(3.) THEREAFTER , the petitioner submitted, an appeal to the Regional Office, National Insurance Company, Hyderabad, i.e., respondent No. 2/opposite party No. 2 vide letter dated 01.03.2007, requesting them to reconsider the medical bills. The management acknowledged the letter on 16.08.2007 and repudiated the appeal stating that "ailment has got preexisting nature".