M.THANIKACHALAM, J. - (1.) The 2nd opposite party is the appellant.
(2.) The 1st respondent/ complainant sought the help of the District Forum to recover a sum of Rs.21,635/-, alongwith compensation of Rs.2 lakhs, alleging deficiency in service, against opposite parties.
(3.) The 2nd opposite party resisted the case, contending that as per the terms and conditions of the policy, they have honoured the medical bill, and therefore as such there was no deficit payment, warranting deficiency in service, praying for the dismissal of the complaint.;