KANWALJIT SINGH Vs NATIONAL INSURANCE COMPANY LTD.
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MR. JUSTICE VINEET SARAN
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: C.A. No.-006255-006255 / 2019
Diary number: 34456 / 2018
Advocates: SATISH KUMAR Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6255 OF 2019
KANWALJIT SINGH ..….APPELLANT
VERSUS
NATIONAL INSURANCE COMPANY LTD …RESPONDENT
J U D G M E N T
VINEET SARAN, J
The question involved in this appeal is with regard to the
extent of the liability of the Insurance Company with regard to
individual claim under “Parivar - Mediclaim for Family Policy” (for
short “Family Mediclaim Policy”).
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2. The admitted facts of this case are that since 2007-2008, the
appellant had been taking individual Mediclaim Policies for his
individual family members. The dispute in the present appeal
pertains to the medical claim for the year 2014-15, with regard to
son of the appellant, namely Master Jasnoor Singh. The individual
Mediclaim Policies of the said Master Jasnoor Singh from
2007-2008 to 2013-2014 was for different sum insured, varying
from Rs.50,000 in 2007-2008 to Rs.2,54,000/- in 2013-2014. In
the year 2014-2015, the appellant took Family Mediclaim Policy for
a sum insured of Rs.5,00,000/- for the period 07.02.2014 to
06.02.2015, which was for the appellant himself and his family
members, namely, his wife, son Master Jasnoor Singh and
daughter.
3. It was during the validity of the Family Mediclaim Policy
2014-15, that in the year 2014 Master Jasnoor Singh fell sick and
had to undergo treatment in Post Graduate Institute (PGI),
Chandigarh. He was initially hospitalized from 24.05.2014 to
19.07.2014 for which the medical bill was for an amount of
Rs.5,40,741/-. He was again hospitalized from 31.08.2014 to
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17.10.2014, for which the medical bill was for Rs.3,14,485/-.
The total amount of medical bill thus came to Rs.8,55,226/-.
The appellant lodged a claim for the said amount with the
respondent–National Insurance Company Ltd (for short “Insurance
Company”), which was initially repudiated by the Insurance
Company without assigning any reason. However, later
considering that the said Master Jasnoor Singh had an individual
medical claim policy in the year 2009-2010 for Rs.55,000/-, the
respondent - Insurance Company deposited a sum of Rs.27,550/-
in the account of the appellant towards final payment of the claim.
4. Since the remaining claim was not paid, the appellant filed a
complaint before the District Consumer Disputes Redressal Forum
(for short “District Forum”) claiming an amount of Rs.5,00,000/-,
which was the sum insured under the Family Mediclaim Policy for
the relevant year 2014-2015. Before the District Forum, the
respondent – Insurance Company raised various preliminary
objections but had mainly claimed that since the said Master
Jasnoor Singh was having pre-existing disease, hence the claim was
not payable under the terms of the Policy. The District Forum,
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however, held that since the sum insured under the individual
Mediclaim Policy of Master Jasnoor Singh for the year 2010-2011
(four years prior to his hospitalisation) was Rs.1,07,500/-, the
amount payable would be 50% of such sum insured for the year
2010-2011, which comes to Rs.53,750/- and not 50% of the sum
insured in the year 2009-2010, according to which Insurance
Company had paid Rs.27,550/-. Thus, District Forum directed
that the balance amount of Rs.26,200/- would be payable to the
appellant, along with Rs.5000/- towards harassment and mental
agony, plus Rs.2000/- on account of litigation expenses, along with
interest @ 9% p.a.
5. Challenging the said order, the appellant herein filed an
appeal before the State Consumer Disputes Redressal Commission
(for short “State Commission”), which allowed the appeal of the
claimant in toto, and directed payment of the entire sum insured
i.e. Rs.5,00,000/-, minus the amount already paid by the Insurance
Company. Besides this, the Insurance Company was also directed
to pay Rs.30,000/- as compensation for mental agony and
harassment, plus Rs.10,000/- as litigation cost.
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6. Aggrieved by the said order of the State Commission, the
respondent–Insurance Company filed a Revision Petition No. 2295
of 2017 before the National Consumer Disputes Redressal
Commission (for short “National Commission”). By its order dated
20.07.2017, the National Commission upheld the order of the
District Forum. After holding that the said Master Jasnoor Singh
had pre-existing disease which was symptomatic in the year 2009,
the National Commission held that the appellant herein would be
entitled to 50% of the sum insured under the individual Mediclaim
Policy of Master Jasnoor Singh for the year 2010-2011. Challenging
the said order of the National Commission, this appeal has been
filed by way of Special Leave Petition.
7. The submission of learned counsel for the appellant is that
since the individual Mediclaim Policy of Master Jasnoor Singh was
continuously held since 2007-2008 till the year 2014-2015 and it
not being the case of the Insurance Company that at the time of
taking initial individual Mediclaim Policy in the year 2007, the said
Master Jasnoor Singh had any such disease, hence, the repudiation
or scaling down of the claim of the appellant could not be justified.
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It was contended that the entire amount, as awarded by the State
Commission, should be restored and this appeal be allowed.
8. Per contra, learned counsel for the respondent – Insurance
Company has justified the order of the National Commission in
awarding the compensation of 50% of the sum insured for the year
2010-2011, as had been awarded by the District Forum and has
prayed that the present appeal be dismissed.
9. We have heard learned counsel for the parties at length and
have perused the record.
10. The fact that Mediclaim Policy of Master Jasnoor Singh was
continuously taken by the appellant for varying sum insured since
2007-2008 till 2014-2015 is admitted by the insurance company.
It is also not disputed that at the time of taking the initial
Mediclaim Policy for the year 2007-2008, the said Master Jasnoor
Singh did not have any pre-existing disease. In fact, it is admitted
that prior to the year 2014-2015, the appellant had been taking
individual Mediclaim Policies for his family members and it was
only in the year 2014-2015, at the time of renewal of the
individual Mediclaim Policies, that the appellant had taken the
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Family Mediclaim Policy, which was effective from 07.02.2014 to
06.02.2015. It is also admitted that the said Family Mediclaim
Policy was for a total sum insured amount of Rs.5,00,000/-.
Under the terms of the Policy, the total expenses incurred for any
one illness would be limited to 50% of the sum insured for the
family. The relevant Clause under the Policy is re-produced
hereunder:
“Company’s liability would, arise if the treatment of disease or injury contracted/suffered is incepted during the policy period. Total expenses incurred for any one illness is limited to 50% of Sum Insured per family. Company’s liability in respect of all claims admitted during the period of insurance shall not exceed the Sum Insured mentioned in the Schedule”. (emphasis supplied)
11. It is not disputed that the sum insured under the Family
Mediclaim Policy, was Rs.5,00,000/-. From the above, it would be
clear that the total medical claim for all the four members of the
family during the period of commencement of the Insurance Policy
(i.e. 07.02.2014 to 06.02.2015) would be Rs.5,00,000/- and for any
individual claim or illness for any one member of the family, the
limit would be 50% of the sum insured, which in the present case
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would come to Rs.2,50,000/-. Thus, at best the maximum claim
which could be payable in the present case would be 50% of the
sum insured under the Family Mediclaim Policy for the medical
treatment of one member of the family, which was Master Jasnoor
Singh.
12. It may be noticed that the claim could not have been
repudiated by the Insurance Company as there was no pre-existing
disease when the initial individual Mediclaim Policy of Master
Jasnoor Singh was taken in the year 2007-2008. Since then the
policy was regularly renewed up to the year 2014-2015. Thus in the
facts of the present case, the respondent – Insurance Company
cannot take the plea of any pre-existing disease of Master Jasnoor
Singh. Even otherwise, after having initially repudiated the claim
of the appellant, the Insurance Company had itself allowed the
claim to the extent of Rs.27,550/-, which amount was deposited in
the account of the appellant, meaning thereby that the question of
pre-existing disease in the case of the claimant was not considered
to be material by the Insurance Company.
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13. As we have already observed herein above, the total
medical expense or claim for any one illness for any individual
member of the family would be limited to 50% of the sum insured
for the family. In the present case, the sum insured for the family
under the Family Mediclaim Policy was Rs.5,00,000/-. Thus, in our
considered view, the amount payable against the medical claim of
Master Jasnoor Singh, under the policy, would be limited to the
extent of Rs.2,50,000/-. Undisputedly, the medical expense
incurred and claimed by the appellant for the treatment of Master
Jasnoor Singh within the effective period of the policy was over
Rs.8,00,000/-. As such the appellant would be entitled to a sum of
Rs.2,50,000/- minus the amount already paid by the Insurance
Company under the orders of the District Forum.
14. Accordingly, we allow this appeal to the extent that the
respondent – Insurance Company shall pay to the appellant a sum
of Rs.2,50,000/- (two lakh fifty thousand) minus the amount
already paid, towards final settlement of the medical insurance
claim of the appellant. The appellant would also be entitled to an
amount of Rs.50,000/- towards mental agony and harassment,
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plus Rs.30,000/- towards costs of litigation. The Insurance
Company would also be liable to pay interest @ 7.5% p.a. on the
balance amount payable, from the date of the complaint filed before
the District Forum, till the date of actual payment of the balance
amount.
………………………………..J (UDAY UMESH LALIT)
………………………………J (VINEET SARAN) New Delhi August 14, 2019