M. THANIKACHALAM J. - (1.) The opposite party who suffered an adverse order, in the hands of the District Forum, Chennai (North), in OP.No.83/2002, is the appellant.
(2.) The respondent, on the following grounds, approached the District Forum, for relief.
(3.) The complainant, took a mediclaim insurance policy, for the period from 7.9.00 to 6.9.01, by paying premium under policy No.501800/48/37/8500194/2000. After treatment of Coronary Artery disease, in Apollo Hospital, the complainant submitted a claim for Rs.30,316.44 and Rs.1,77,414.75/- on 26.6.01 and 19.7.2001, which was repudiated by the opposite party on the ground that the disease, for which the complainant had taken treatment, was pre-existing one, which is excluded under the policy. The rejection or repudiation is arbitrary, not based on any reasoning, and in view of this, once again claim was made through legal notice, for which also there was no proper reply, and therefore the complainant is constrained to file a claim for the recovery of the above said sums, in addition to compensation and cost.;