(1.) Revision Petition No. 2910 OF 2013 has been filed by the petitioner/complainant against the order dated 28.3.2012, passed by Madhya Pradesh State Consumer Disputes Redressal Commission, Bhopal (short, "State Commission") in First Appeal No.1296 of 2011.
(2.) Brief facts of the case as per petitioner/complainant are that the petitioner/complainant had purchased one insurance policy from the office of the respondent/insurance company, under which there was personal accident policy also. The number of this policy was 122701/07 which was valid from 20.12.2006 to 19.12.2007. After that till date, the above policy was valid and effective. Along with the policy premium Rs.442/-, the petitioner had paid premium for accident Rs.50/- to the insurance company, under which risk for Rs.1 lakh was covered.
(3.) The petitioner was seriously injured in an accident in 3.1.2007. He was admitted and treated in Arihant Hospital. The petitioner remained in Life Line Hospital from 3.1.2007 to 5.1.2007 and from 6.1.2007 to 16.1.2007, he remained admitted in Arihant Hospital.