SUBHASH B JATANIA Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) Learned counsel for the petitioner present. Shri Subhash B. Jatania, the complainant obtained Medi claim policy covering hospitalisation charges from National Insurance Co., the OP and which was renewed to 21.6.2003. The complainant was hospitalised from period 6.11.2001 to 6.12.2001 for the known case of myasthenia gravis. His claim was repudiated.

(2.) The State Commission passed the following order:

(3.) The observation of the State Commission is supported by medical certificate Ext-E, which runs as follows: