A.K.ANNAMALAI, J - (1.) 1st opposite party is the appellant.
(2.) The complainant/1st respondent filed a complaint before the District Forum against the appellant and 2nd opposite party for the direction to pay Rs.50,000/- being the mediclaim policy value and Rs.5,00,000/- for the deficiency of service and mental agony as compensation.
(3.) The opposite parties filed their version denying the allegations. 1st opposite party stated no cheque dated 22.12.2003 in favour of 2nd opposite party was issued by the complainant and the same was not dishonored. 2nd opposite party stated that the cheque for Rs.1750/- for the renewal of mediclaim policy was drawn on 1st opposite party bank on behalf of the complainant given for renewal & M.C.P. and when the cheque was sent for collection it was returned for want of funds and the same was returned to the complainant and the policy was cancelled by letter dated 26.12.2003 and there was no deficiency of service on the part of the 2nd opposite party as the 1st opposite party and complainant nothing to do with the 2nd opposite party.;