PRADEEP KUMAR GARG Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) Vide impugned order dated 6th June, 2005 complaint of the appellant seeking reimbursement of the medical expenses incurred by the appellant for the treatment was dismissed on the ground that the appellant concealed the factum of pre-existing disease for which he had obtained treatment and got cured 10 years back.

(2.) Feeling aggrieved, the appellant has preferred this appeal.

(3.) Admittedly the appellant's wife, Smt. Kanta Garg (beneficiary of policy) fell ill and she was admitted to Moolchand Hospital on 29.4.2004 and was discharged on 25.4.2004. He filed claim for reimbursement of amount. Respondent repudiated the claim on the ground of non-disclosure of pre-existing disease. He prayed for directions to respondent to pay a sum of Rs.32,407 to the appellant, interest, cost and compensation.