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New India Assurance Co. Ltd. v. Suresh Garg - (National Consumer Disputes Redressal Commission) (28 Jul 2015)

Medical examination of insuree is responsibility of insurance company

MANU/CF/0556/2015

Consumer

On a failure to conduct a medical examination of an insuree-applicant by the insurance company, the fault lies on the part of the insurance company. It cannot rely on the contention that the insuree had concealed the material facts regarding his health. In a case where the company's cardiologist had not filled a proposal form, the NCDRC held negligence lay with the company.

Relevant : Mrs. Rubi (Chandra) Dutta Vs. M/s. United India Insurance Co. Ltd. MANU/SC/0409/2011

Tags : MEDICAL INSURANCE CONCEALMENT OF FACT

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