M.THANIKACHALAM, J. - (1.) The complainant is the appellant.
(2.) The complainant/appellant had taken Good Health Scheme Certificate from the first opposite party, through the second opposite party, under which, the sum assured was Rs.55,000/-, for which, premium also paid.
(3.) The complainant was admitted in the Institution of Ayurveda at Vijaya Health Centre on 02.11.2003, as an inpatient for the ailment Greevagraha and treated between 2.11.2003 and 4.11.2003, for which, the complainant incurred a sum of Rs.26,964.45. Based upon the policy, when a claim was made, the second opposite party sanctioned only a sum of Rs.20,000/-, discriminating the treatment between Allopathic and Ayurvedic, which is unjustifiable. Thus, the opposite parties, have committed deficiency, which was not rectified, despite repeated requests, thereby compelling the complainant to come to the Consumer Forum for redress, as per the prayer.;