GAURI S SAHU Vs. ICICI LOMBARD GIC LTD

JUDGEMENT

(1.) This complaint has been filed by the complainant against OP for grant of Rs.11,94,08,471/-.

(2.) Brief facts of the case are that complainant's wife Mrs. Jyoti Singh obtained Insurance Medi-claim Policy from OP for a sum of Rs.12 crores which was effective from 1.1.2010 to 31.12.2012. Mrs. Jyoti Singh was being treated in Regency Hospital Ltd. on 9.10.2012 as she was suffering from severe renal problem. Complainant moved application to OP for payment of insured money to facilitate proper treatment, but inspite of repeated requests payment was not made, though, his wife's condition was very critical. On account of non-payment of money, his wife could not get her kidney transplanted and ultimately she died on 28.6.2013. Complainant informed to OP and OP allowed claim of Rs.12,00,000/-, but did not pay Rs.4,94,08,471/- as demanded. On account of deficiency on the part of OP, complainant filed complaint and claimed compensation of Rs.4,94,08,471/- along with compensation of Rs.2 crores for physical strain and physical agony and Rs.5 crores towards overall sufferings due to untimely loss of his wife at young age.

(3.) Heard learned Counsel for the complainant at admission stage.