A.K.ANNAMALAI, J. - (1.) The 2nd opposite party is the appellant.
(2.) The complainant/1st respondent filed a complaint against the opposite parties 1 and 2 for the direction of payment of Rs.1,86,850.40 with interest for 24% for the mediclaim insurance amount and to pay a sum of Rs.50,000/- as compensation for the mental agony and sufferings undergone by the complainant and with cost.
(3.) The complainant in his complaint stating that he had mediclaim benefit policy from the 2nd opposite party through the 1st opposite party for Rs.1,50,000/- each and Personal Accident Benefit Policy for Rs.2,00,000/- each for himself and for his family members. Under which he is entitled to the benefit for every year on legitimate claim. On 21.12.03 he claimed a sum of Rs.13,533.95 for his treatment and subsequently claimed a sum of Rs.1,86,850.40 for heart surgery. The claim for Rs.1,86,850.40 was not settled by the opposite party and after issuing the legal notice, on 29.7.04 the 2nd opposite party disowned the claim on untenable and unjustifiable grounds. The complainant is entitled to claim the amount from 3.4.04 when the legitimate bills covering the claim submitted and for the mental agony a sum of Rs.50,000/- claimed on this ground and praying for other reliefs as stated earlier.;