SIBAJI SEN Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 6.1.2014 passed by the learned State Consumer Disputes Redressal Commission, Kolkata (in short, the State Commission ) in Consumer Complaint No. 70/2013 Sibaji Sen Vs. The Oriental Ins. Co. Ltd. & Ors. by which, application of OP No. 3 for deletion of his name was allowed.

(2.) Brief facts of the case are that complainant/appellant obtained medi-claim insurance from OP No. 1/Respondent No. 1 for a sum of Rs.2,00,000/-. On 10.3.2011, complainant became sick and was admitted in hospital of OP No. 3/Respondent No.3 and OP No. 3 / Respondent No. 3 applied on behalf of complainant to OP No. 2/Respondent No. 2 for obtaining cashless facility. Complainant was discharged on 30.3.2011 and OP No. 3 raised bill for Rs.1,84,104/-, but OP No. 1 & 2 paid only Rs.88,240/- and refused to pay balance amount as not reasonable or customary. It was further alleged that if bills raised by OP No. 3 were not reasonable or customary, he has right to claim the amount from OP No. 3. Alleging deficiency on the part of OPs filed complaint before State Commission for refund of aforesaid amount along with pre and post hospital expenses and for mental agony and harassment. OP No. 3 moved an application for deletion of his name and learned State Commission vide impugned order deleted his name from roll of complaint against which, this appeal has been filed.

(3.) Heard appellant in person and Counsel for respondents finally at admission stage and perused record.