RELIGARE HEALTH INSURANCE CO. LTD. Vs. GAURAV HANDA

JUDGEMENT

(1.) Heard.

(2.) These two revision petitions have been filed against the judgment dated 01.04.2019 passed by the Punjab State Consumer Disputes Redressal Commission, Chandigarh ('the State Commission') in First Appeal no. 580 of 2018.

(3.) The brief facts of the case are that Gaurav Handa (Since deceased) the husband of the respondent Pooja Handa purchased a health Insurance policy from the opposite party/ petitioner. The insured submitted the treatment bills for the Cancer under the said policy. However, the petitioner insurance company rejected the claim under exclusion clause no 4.3, which reads as under: