M.THANIKACHALAM J. - (1.) The opposite party in C.C.116/2006, on the file of the District Consumer Disputes Redressal Forum, Coimbatore, is the appellant, since an adverse order has been slapped upon them, at the instance of the complainant/respondent.
(2.) Facts:- The complainant/respondent had been to USA in the month of October 2004 and at that time, she had taken Gold W-50 Plan Overseas Leisure Travel Insurance Policy from the opposite party on 14.10.2001 by paying a premium of Rs.22,308/-, covering the period of 180 days from 24.10.2004 to 21.04.2006. The complainant was informed, if any claim arises in the foreign soil, she could contact Coris International for claim.
(3.) The complainant while in Rochester, New York, USA with her daughter, on 03.12.2004, had a mild chest pain, for which, she was admitted in emergency ward of Rochester General Hospital and after treatment for chest pain Cardiac problem, she was discharged on 4.12.2004, for which, the expenses incurred was USA $ 4723.13. The complainants claim was recorded by Coris America. After discharge, when a claim was made to settle the bill of the hospital, the opposite party and their agent did not settle the bill, thereby compelling the complainant, to issue a legal notice, which also failed to rectify the negligent and deficiency in service, committed by the opposite parties and therefore, the complainant is constrained to file this case, seeking direction to settle the hospital bill, as well claiming compensation of Rs.1 lakh.;