MITHLESH KUMAWAT Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) This appeal has been filed by the complainant appellant against order dated 17.2.2005 passed by the District Forum, Jaipur II by which the complaint of the appellant was dismissed.

(2.) The complainant appellant had filed a complaint before the District Forum, Jaipur II on 4.8.2004 against the respondents inter alia starting that the complainant appellant had taken a medi-claim policy from the respondents for the period from 26.2.2003 to 25.2.2004 and thereafter for the period from 26.2.2004 to 25.2.2005.

(3.) A reply was filed by the respondents and they have taken the same plea as they have taken in the repudiation letter dated 25.5.2004 and apart from that since before issuance of the policy the complainant was aware of the diseases should be treated as pre-existing disease before issuance of the policy and thus the claim was rightly repudiated.