KULDEEP SINGH SACHDEVA Vs. NATIONAL INSURANCE CO.LTD.

JUDGEMENT

(1.) This appeal has been directed by the complainant against order dated 2.5.2008 passed by Consumer Disputes Redressal Forum -I, U.T., Chandigarh (for short hereinafter to be referred as District Consumer Forum) vide which the complaint was dismissed as merit less and the parties were left to bear their own costs.

(2.) Briefly stated the facts are that the appellant (complainant) had obtained medi -claim policy from 9.5.05 to 8.5.06 and thereafter, the said policy was again renewed on 12.6.06 to 4.6.07 after making payment of Rs.12,260 and then, further renewed w.e.f. 12.6.07 to 12.6.08 by making payment of Rs.16,815 vide Annexure C3.

(3.) It was next averred that during the validity of the medi -claim policy, he was admitted in Fortis Hospital with chest pain and after conducting some tests, Angiography was done upon him on 13.7.2007 and was discharged on 15.7.2007. Thereafter, he submitted medi -claim of Rs.2,47,725 to the respondent, which was repudiated vide letter dated 18.10.2007 vide Exhibit C12 on the ground that he was having preexisting disease, which was disclosed.