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State Consumer Disputes Redressal Commission

Bajaj Allianz Life Insurance Company ... vs Alok Kumar Lunia on 6 March, 2013

             CHHATTISGARH STATE 
    CONSUMER DISPUTES REDRESSAL COMMISSION 
              PANDRI, RAIPUR(C.G.) 
                                                                              
                                                      Appeal No.FA/12/631 
                                                   Instituted on : 05.11.2012 
 
Bajaj Allianz Life Insurance Company Limited, 
Through - Branch Manager, 
1st Floor, Shyam Shakuntalam Complex, Nehru Nagar 
Bhilai, District Durg (C.G.)                           ... Appellant. 
 
         Vs. 

 
Alok Kumar Lunia, S/o Late Shri Jaswant Kumar Lunia, 
R/o : S.M. 31, Near Omkeshwar Temple, Padmnabhpur, 
Durg, Tehsil and District Durg (C.G.)                 ... Respondent. 
 
PRESENT: ‐ 
HON'BLE JUSTICE SHRI S.C. VYAS, PRESIDENT 

HON'BLE SMT. VEENA MISRA, MEMBER  HON'BLE SHRI V.K.PATIL, MEMBER    COUNSEL FOR THE PARTIES: ‐  Shri Manoj Prasad, for appellant. 

Shri R.B. Sharma, for respondent. 

 

ORAL ORDER   Dated:  06/03/2013  PER: ‐ HON'BLE JUSTICE SHRI S. C. VYAS, PRESIDENT      This appeal is directed against order dated 27.07.2012 of District  Consumer  Disputes  Redressal  Forum,  Durg  (C.G.)  (hereinafter  called  "District  Forum"  for  short),  in  Complaint  Case  No.51/2012,  whereby  the    appellant/Insurance  Company,  has  been  directed  to  pay  Rs.5,00,000/‐  within  a  period  of  one  month  from  the  date  of  order  to  the respondent/complainant and also to pay interest thereon @ 7% p.a.          // { PAGE   \* MERGEFORMAT } //  from  the  date  of  filing  of  the  complaint  till  date  of  payment.    It  has  further  been  directed  to  pay  Rs.1,000/‐  as  compensation  for  mental  agony and Rs.1,000/‐ as cost of litigation. 

 

2.  Undisputedly,  respondent/complainant  obtained Bajaj Allianz  Invest  Gain  Platinum  Insurance  Policy  from  the  appellant/Insurance  Company  under  which  risk  was  covered  w.e.f.  31.03.2010  and  under  Critical  Illness  Rider  of  the  insurance  policy,  it  was  agreed  that  Rs.5,00,000/‐  will  be  paid  to  the  policy  holder  in  case  of  first  heart  attack  and  some  other  illness,  which  have  been  mentioned  in  the  insurance  policy.    The  case  of  the  respondent/complainant  before  the  District Forum was that on 23.03.2011, he suffered chest pain and when  it did not subside, then on 25.03.2011, he  attended clinic of a qualified  physician.  His ECG  was taken  in the clinic and it was  opined  that  he  had  suffered  first  heart  attack.    Thereafter  he  was  referred  to  higher  medical  centre.    He  took  treatment  at    Jaslok  Hospital,  Mumbai  from  29.03.2011  to  01.04.20112  and  was  subjected  to  many  tests  including  Angiography.  Ultimately, it was diagnosed that he suffered Ischemic  Heart  Disease  i.e.  Acute  Coronary  Syndrome  and  treatment  was  provided for that.  Grievance of the complainant is that he preferred a  claim  before  the  Insurance  Company  for  payment  of  Rs.5,00,000/‐  on  account  of  his  sufferance  of  first  heart  attack,  which  comes  in  the          // { PAGE   \* MERGEFORMAT } //  category  of  Critical  Illness  Benefit  Rider,  but  the  Insurance  Company  repudiated the claim on the ground that as it  was not first heart attack,  therefore,  the  Insurance  Company  is  not  liable  to  pay  any  amount  to  the complainant. 

 

3.  The case of the appellant/Insurance Company before the District  Forum  was  that  in  the  Certificate,  which  was  received  from  treating  Doctor, ECG has shown  ST‐T changes and there is no ST Elevation.  It  has been averred that ST‐T changes is not cover under Critical Illness  mentioned under Policy terms & conditions and claim was repudiated  by the Insurance Company, because  the respondent/complainant has  not  suffered  any  critical  illness  and  there  was  no  such    first  heart  attack. 

 

4.  Learned  District  Forum  after  having  considered  the  material  placed before it by both parties, did not agree with the defence of the  appellant/Insurance  Company  and  allowed  the  complaint  by  the   impugned order. 

 

5.  After  having  heard  arguments  advanced  by  both  parties  and  having  gone  through  the  record  of  the  District  Forum,  we  are  of  the  view that  this appeal does not have any merit, and merely some relief          // { PAGE   \* MERGEFORMAT } //  to  the  appellant/Insurance  Company,  can  be  granted  in  respect  of  direction of payment of interest on the awarded amount.   

6.  Learned  counsel  for  the  appellant  has  placed  very  heavy  reliance upon an affidavit of  Dr. Manoj B. Bhise, Chief Medical Officer,  Bajaj Allianz Life Insurance Co. Ltd., Head Office, Pune  and submitted  that this affidavit has not been taken into consideration by the District  Forum.  He submitted that Dr. Manoj Bhise, in his affidavit has stated  that he is a doctor, who has got specialization in Cardiology and he has  studied  the  treatment  papers  of  the  respondent/complainant  and  found  that  his  illness  does  not    fall  under  the    First  heart  Attack  as  defined  in    the  Policy  terms  and  conditions,  because  ECG  did  not   show  ST Elevation, left sided ST‐T changes. 

 

7.  We find that treatment papers of the respondent/complainant of  Jaslok Hospital, as well  as Certificate issued by Dr. M.P.  Chandrakar,  who attended the respondent/complainant on the first occasion, when  he  suffered  chest  pain,  has  been  brought  on  record  as  Annexure  A‐5.   Jaslok  Hospital,  Mumbai  after  conducting  angiography,  has  certified  that there was 100% blockage as large thrombosis in Left artery (main)   and  there  was  30%  blockage  in  another  right  main  artery,  which  supplies blood to the heart.  Thus were two blockages in the main right  and  left  arteries  and  Coronary  Angio  Report  clearly  says  that           // { PAGE   \* MERGEFORMAT } //  "ELECTTIVE  PTCA  TO  LAD  OF  LMWH  AND  GPIIb/IIIa."    The  Certificate  issued  by  Dr.  Chandrakar  (Annexure  A‐5),  further  shows  that he was the person, who took ECG after sufferance of chest pain by  the  respondent/complainant.    It  has  been    certified  by  him  that  chest  pain  was  suggesting  cardiac  pain  and  ECG  showed    ST/T  changes  in  leads  1,  avL  and  leads  V1‐6.    When    this  ECG  was  compared  to  the  previous  ECG  of  16/02/2010,  which  was  normal  suggesting  these  changes  have  been  found  to  be  a  fresh  changes,  therefore,  he  was  referred to a higher centre. 

 

8.  After  going  through  the  entire  treatment  papers  of  the  respondent/complainant,  Certificate  of  Dr.  M.P.  Chandrakar  and  Report of Angiograph, we are convinced that respondent/complainant  suffered heart attack in the form of Ischemic pain  and there was 100%  blockage  in  one  of  the  main    artery,  associated  with  30%  blockage  in  another main artery, which cannot be  termed anything else than heart  attack in the form of Ischemic pain.  Thus, the respondent/complainant  suffered first heart attack, which was properly taken care of by timely  treatment and examinations. 

 

9.  In the Discharge Ticket of Jaslok Hospital, Mumbai, it has been  stated that illness of the respondent/complainant, has been diagnosed  as  Ischemic  Heart  Disease  (Acute  Coronary  Syndrome)  and  this          // { PAGE   \* MERGEFORMAT } //  Discharge Ticket conclusively proves that respondent/complainant had  suffered first heart attack.  In view of this, learned District Forum has  not  committed  any  error  in  passing  award  in  favour  of  the  respondent/complainant. 

 

10.  So far as direction of the District Forum, regarding  payment of  interest on the amount of award, is concerned, we are of the view that   such direction should have been from the date of order of the District  Forum  and  not  from  the  date  of filing  of  the  complaint.    Considering  the facts of the case, the impugned order is modified to the effect that  interest  @  7%  p.a.  on  the  awarded  amount,  would  payable  by  the  appellant/Insurance  Company  w.e.f.  27.07.2012  till  date  of  payment.   With  this  slight  modification  in  the  impugned  order,  the  appeal  is  disposed of.  No order as to the cost of this appeal, in view of the fact  that  cost,  has  already  been  awarded  to  the  respondent/complainant,  while allowing the application for condoantion of  delay.   


 

                                                     
 (Justice S.C.Vyas)          (Smt.Veena Misra)                 (V.K. Patil) 
        President                           Member                              Member 
            /03/2013                              /03/2013                               /03/2013