M.THANIKACHALAM, J. - (1.) The order under challenge is one passed by the District Forum, Srivilliputhur in C.C.50/2010, under which, certain directions were given against the first and second opposite parties.
(2.) The respondent/complainant had taken Family Health Optima Insurance Policy, with the second opposite party through the third opposite party, who are the under the control of the first opposite party, originally for the period from 14.08.2008 to 13.08.2009, which was later renewed upto 13.08.2010 for the sum assured, each family members at Rs.2 lakh, paying the necessary premiums.
(3.) The complainant had severe pain in the left foot, for which, he had taken treatment in the Apollo Hospital, Madurai from 08.02.2010 to 13.02.2010, having consulted on 26.1.2010, incurring a total expenses of Rs.75,000/-. The bills and other expenses were sent through the hospital, for which, there was no response and the opposite parties have also not examined the complainant, thereby, they have committed deficiency, as well as negligence, causing mental agony also. Hence, the complainant is constrained to file this case for the recovery of Rs.75,000/- with 15% interest thereon, in addition, claiming a sum of Rs.1 lakh as compensation, for mental agony, sufferings, loss of income with costs.;