LAWS(NCD)-1996-9-98

JOSEPH OLLAPALLY Vs. NEW INDIA ASSURANCE CO LTD

Decided On September 30, 1996
JOSEPH OLLAPALLY Appellant
V/S
NEW INDIA ASSURANCE CO LTD Respondents

JUDGEMENT

(1.) In this Complaint, under Sec.17 read with Sec.12 of the Act, the complainant has sought compensation in a sum of US Dollars 35,000/-, equivalent to Rs.7.00 lakhs with interest thereon from the opposite parties. The opposite party is the New India Assurance Company Ltd.

(2.) The complainant, pending enquiry passed away. His legal representatives, sons and daughters have been brought on record as the L. Rs. of the late complainant.

(3.) The complainant, Joseph Ollapally, a retired Army Officer, when he was to visit his son Philip Joseph Ollapally in America obtained Medical Insurance Policy for himself and his wife on 17.7.89 with opposite party No.1, New India Assurance Company Ltd. The policy being overseas medi-claim policy for a period of 75 days commencing from 19.7.89. He paid a premium of a sum of Rs.2,043/-.