RAMESH CHANDER Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) Respondent obtained a Med Safe (Health Care) policy from the appellant. During the subsistence of the policy he was admitted in Kukreja Hospital, Heart Centre (respondent No. 2) who raised a bill of Rs. 21,225. On the basis of Section 1 of the Insurance Policy, his claim was cleared to the extent of Rs. 5,250. Feeling aggrieved the respondent filed the instant complaint before the District Forum.

(2.) While allowing the complaint the District Forum vide its order dated 1st August, 2006 directed the appellant to reimburse the amount of Rs. 15,000 out of the bill of Rs. 21,225 less Rs. 5,250 already received by the respondent and also pay Rs. 5,000 as compensation and cost.

(3.) Dissatisfied with the amount of compensation and wrong application of relevant section by the District Forum while assessing the liability of the respondent-Insurance Company, the appellant has preferred this appeal.