CONSUMER WELFARE ASSOCIATION v. THE NEW INDIA ASSURANCE CO. LTD.

i. Complaint No.125/2012 is partly allowed against both the Opposite Parties.

ii. It is declared that the Opposite Parties arbitrarily and illegally converted Mediclaim Insurance Policy (1/1/96) into Hospital Benefit Policy/Mediclaim Policy 2007 after the period of 2008 onwards in respect of Complainant No.2. The Opposite Parties are therefore, directed to settle all the future claims, if any, of Complainant No.2 as per the terms and conditions since inceptions of Mediclaim Insurance Policy (1/1/96).

iii. The Opposite Parties No.1 & 2 are jointly and/or severally directed to refund an amount of Rs.12,276/- (Rs. Twelve Thousand Two Hundred Seventy Six Only) deducted from the claim amount of Rs.29,155/- (Rs. Twenty Nine Thousand One Hundred Fifty Five Only) with interest @ 9% from 12/05/2011 till its realization by the Complainant No.2 .

iv. The Opposite Parties No.1 & 2 are jointly and/or severally directed to pay Rs.5,000/- (Rs. Five Thousand Only) towards the cost of this proceeding to the Complainant No.2.

v. The Opposite Parties No.1 & 2 are directed to comply the aforesaid order within one month from the date of receipt of this order.

vi. Certified copies of this order be furnished to the parties. [HON'ABLE MR. Satyashil M. Ratnakar] PRESIDENT [HON'ABLE MR. G.H. Rathod] MEMBER