N.KANNADASAN, J. - (1.) THE Appellant is the opposite party and the Respondent is the Complainant before the District Forum.
(2.) THE complainant has approached the District Forum challenging the action on the part of the opposite party in repudiating the insurance claim.
(3.) THE District Forum has allowed the complaint to the effect that the repudiation is not in accordance with law and specific clause is not incorporated in the policy to the effect that when the amount is enhanced at later period, the Insurance Company is not liable to pay to the enhanced amount in respect of pre-existing disease for which already the insurance was taken.;