MANAGING DIRECTOR ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD Vs. N.VISWANATH

JUDGEMENT

(1.) The appeal is filed by the opposite party challenging the order of the District Forum-I, Visakhapatnam in C.C.621 of 2008.

(2.) The factual matrix of the case is that the complainant being SB A/c holder of the State of Bank of India had obtained health Shield Insurance Policy bearing No.RS000085320000103 through the State Bank of India from the opposite party for a period of one year and the policy was renewed from time to time till 1st July 2008. The opposite party without informing the complainant cancelled the insurance policy. The complainant was not inclined to discontinue the policy as he intends to derive the benefit of medical insurance coverage for him and his wife at the advanced age. The Condition No.4 of the insurance policy stipulates notice of 14 days in advance besides refund of the amount the last paid premium less a prorata part thereof.

(3.) The opposite party, as seen from the impugned order remained exparte despite service of notice on it. The complainant has filed his affidavit and the documents EXs.A1 to A13.