PATEL KIRTIKUMAR PREHLADBHAI Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) THIS complaint has been filed by Mr. Patel Kirtikumar Prehladbhai against the opposite party National Insurance Co. Ltd., for deficiency in service for repudiating his mediclaim after issuing a valid Overseas Mediclaim Insurance Policy.

(2.) BRIEF facts of the case are:

(3.) AS against this, opposite party, in its written statement contended that this policy excludes pre -existing condition of the disease which reads as under: