NATIONAL INSURANCE CO LTD Vs. MUKESH BHARGAVA

JUDGEMENT

(1.) Claim of the respondent against medi-claim policy for a sum of Rs.1,00,000 could not be settled by the appellant for want of documents required to be furnished by the respondent as the appellant doubted the correctness of the statement given by the respondent at the time of taking the policy as to the pre-existing disease.

(2.) However, vide impugned order dated 31.10.2001, the District Forum has directed the appellant to pay the insured amount of Rs.1,00,000 along with interest @ 9% and Rs.1,000 as cost of litigation.

(3.) Feeling aggrieved the appellant has preferred this appeal.