M. Thanikachalam J. - (1.) The opposite party in C.O.P.33/2003 on the file of the District Consumer Disputes Redressal Forum, Karur, is the appellant.
(2.) The Consumer/Complainant, respondent herein knocked the doors of the District Forum, seeking directions against the appellant/opposite party to pay a sum of Rs.1,12,978.74, being the medical expenses and for a sum of Rs.50,000/- as compensation, for sufferings and mental agony caused by deficiency on the following grounds.
(3.) The complainant had taken joint mediclaim policy for himself and his family members for the period 31.07.2002 to 30.07.2003, paying requisite premium, which is the continuation of the policy taken from the year 1997. In the month of August 1997, the complainant underwent bypass surgery at Apollo Hospital, for the replacement of new veins in the coronary arteries which were blocked by plague and thereafter, there was no problem and the complainant continued in the Police Service as Inspector of Police.;