MADHU JAIN Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) the appellant obtained a medi-claim insurance policy for a sum of Rs.1,00,000 for the period 10.3.2001 to 9.3.2002. She was admitted in Sir Ganga Ram Hospital during the subsistence of the policy on 11.10.2001 and was discharged on 19.10.2001. She raised claim as to the medical expenses on 7.11.2001. The claim was repudiated by the respondent by invoking Clause 5.3 of the terms of the condition of the policy which is to the following effect: 5.3: Upon the happening of any event which may give rise to a claim under this policy notice with full particulars shall be sent to the Company within 7 days from the date of death, injury, hospitalisation domiciliary hospitalisation.

(2.) Consequently the appellant filed the instant complaint before District Forum. Vide impugned order dated 31.7.2002, the District Forum dismissed the complaint of the appellant justifying the repudiation of the claim by the Insurance Company.

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