NEW INDIA ASSURANCE CO LTD Vs. NANAK SINGLA

JUDGEMENT

(1.) Revision petition no. 717 of 2013 has been filed against the order dated 20.12.2012 of the Haryana State Consumer Disputes Redressal Commission, Panchkula ('the State Commission') in Appeal nos. 1258 and 1372 of 2012.

(2.) The facts of the case as per respondent nos. 1 and 2/ complainants are that the respondents had obtained a hospitalization and domiciliary hospitalization policy/ medical claim policy bearing no. 353900/ 48/ 20/ 70050324. The said policy was valid from 29.12.2004 to 28.12.2005. The said policy was in the name of Shri Nanak Singla and respondents were shown as insured persons. The said policy was renewed on various times, i.e., the respondents had taken the aforesaid hospitalization and domiciliary hospitalization policy/ medical claim policy no. 353900/ 48/05/20/70050358 and the said policy was renewed vide policy no. 353900/34/07/20/00000034 and policy no. 353900/34/08/11/00000334 which was valid from 09.09.2008 to 08.09.2009 and then had taken another policy no. 353900/34/09/11/00000452 which was valid from 09.09.2009 to 08.09.2010. All the aforesaid policies were in the name of Shri Nanak Singla - respondent no. 1.

(3.) The respondent no. 2 felt some trouble in the year 2009 in her uterus for which she consulted a doctor at Panipat and Delhi and various tests were conducted on respondent no. 2 and thereafter at Citizen Hospital. She consulted a Doctor at Sri Ganga Ram Hospital, Rajinder Nagar, New Delhi, where the respondent no. 2 was diagnosed as suffering from 'Uterine Fibroid with Hemorrhagic'. The doctors at Ganga Ram Hospital, New Delhi advised the respondent no. 2 to get operated. The respondent no. 2 agreed to it and she was admitted in Ganga Ram Hospital, where she was operated upon by the competent doctors and was discharged from the said hospital on 04.11.2009.