ORIENTAL INSURANCE CO. LTD. Vs. ANKIT BANSAL

JUDGEMENT

(1.) This revision petition has been filed by the petitioner, Oriental Insurance Company Ltd. against the order dated 15.04.2013 of the Delhi State Consumer Disputes Redressal Commission, (in short 'the State Commission'), wherein appeal filed by the petitioner has been dismissed and the order of the District Consumer Disputes Redressal, Forum, Kashmre Gate, Delhi, (in short the 'District Forum') has been upheld.

(2.) The facts of the case are as under:

(3.) Mr. Ankit Bansal, the complainant, was appointed in Intersoft on 20.6.2005 and the said Intersoft issued the appointment letter to the complainant on 20.6.2005. Under the said appointment letter, the complainant was covered under the Group Mediclaim Policy for Rs.1.0 lac.