NEW INDIA ASSURANCE CO LTD Vs. JAGRUT NAGRIK

JUDGEMENT

(1.) -THIS appeal is preferred by the Insurance Company-original opponent against the order dated 12. 7. 2006 rendered in Complaint No. 295/2001 by the learned Vadodara District Consumer Disputes Redressal Forum.

(2.) WE have heard the learned Advocates of both the parties, perused the impugned judgment and evaluated the documents submitted before us and also perused the written submissions.

(3.) THERE is no dispute regarding existence of valid policy or that the complainant had undergone emergency surgery in relation to Ruptured Ectopic Pregnancy. The repudiation was based on Condition Nos. 4 and 4. 12 which read as under: "4 Exclusions: 4. 12 - Treatment arising from or traceable to pregnancy, childbirth including cesarean section. "