REGIONAL COMMISSIONER COAL MINES PROVIDENT FUND Vs. BHOJRAJ

JUDGEMENT

(1.) THE claim of the appellant against medi-claim policy was repudiated by the respondent on the ground that the policy in question was not a renewed policy but a fresh contract and since the appellant was suffering from pre-exiting disease, the claim was not maintainable. Consequently the appellant filed instant complaint before District Forum.

(2.) VIDE impugned order dated 23. 10. 2002, the District Forum dismissed the complaint of the appellant by accepting the version of the respondent Insurance Company.

(3.) FEELING aggrieved the appellant has preferred this appeal.