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Madras High Court Rejects Plea of Insurance Firm - (25 Jan 2016)

Madras High Court has irked over a nationalised insurance company vehemently resisting payment of a claim for angioplasty under a medical insurance cover for a maximum of Rs. 50,000 just because the claimant had undergone the medical procedure within nine months of taking the insurance policy.

Tags : MADRAS HIGH COURT   MEDICAL INSURANCE  

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