LIFE INSURANCE CORPORATION OF INDIA Vs MANISH GUPTA
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-003944-003944 / 2019
Diary number: 5400 / 2019
Advocates: ASHOK PANIGRAHI Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3944 OF 2019 (@ SLP(C) No.5001/2019)
LIFE INSURANCE CORPORATION OF INDIA APPELLANT(s)
VERSUS
MANISH GUPTA RESPONDENT(s)
J U D G M E N T
Dr Dhananjaya Y Chandrachud, J
Leave granted.
The District Consumer Disputes Redressal Forum,
Ambala1 allowed a consumer complaint instituted by the
respondent on the basis of a mediclaim policy. The
District Forum directed the appellant to pay a sum of
Rs 2,21,990, together with interest at the rate of 9% per
annum from 29 October 2009, which is the date on which
the claim was repudiated. Compensation of Rs 10,000 was
awarded towards mental harassment and Rs 10,000 towards
litigation expenses. Failing payment within the
stipulated period, the amount awarded was directed to
carry interest at 12% per annum. This order of the
District Forum was affirmed in appeal by the State
Consumer Disputes Redressal Commission2. The National
Consumer Disputes Redressal Commission3 dismissed a
1 “District Forum” 2 “SCDRC” 3 “NCDRC”
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revision filed by the appellant. This has given rise to
the present appeal.
The respondent obtained a Mediclaim policy from the
appellant. On 7 June 2008, he had submitted a proposal
form for a Health Plus policy. The policy was issued on
25 June 2008 under the category of ‘Non-Medical General4'
for a sum of Rs 1,60,000. The proposal form required a
disclosure of health details and medical information.
Among them was whether the proposer had suffered from
“cardiovascular disease e.g.: Palpitations, heart attack,
stroke, chest pain”. The proposal form contained a
response in the negative to the above query.
The Third Party Administrator received a hospital
claim form on 7 August 2009, submitted by the respondent,
which was certified by a doctor at Fortis Hospital,
Mohali on 4 August 2009, during which period he had
undergone a Mitral Valve Replacement5 surgery. The claim
was repudiated by the appellant on 29 October 2009 on the
ground that the respondent was suffering from a pre-
existing illness.
The expression “pre-existing condition” is defined in
the exclusions under the policy in the following terms:
“ii. “Pre-existing condition” - any medical condition or any related condition (e.g. illnesses, symptoms, treatments, surgery, pains) that have arisen at some point prior to the
4 “NMG” 5 “MVR”
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commencement of this coverage, irrespective of whether any medical treatment or advice was sought. Any such condition or related condition about which the Principal Insured or insured dependent know, knew or could reasonably have been assumed to have known, will be deemed to be pre-existing. The following conditions will also be deemed to be “pre-existing”:
***
ii. Any Sickness, illness, complication or ailment arising out of or connected to the pre- existing illness.”
The District Forum held in favour of the respondent.
The NCDRC, while affirming the SCDRC, held that though
the treating doctor had recorded, under the column of
'past history', that this was a known case of rheumatic
heart disease since childhood, the doctor had not been
examined in order to prove how the information had been
recorded in his report. According to the NCDRC, the
notes of the doctor did not indicate that it had been
recorded on the basis of the information furnished by the
patient. In this view of the matter, the decision of the
District Forum, as affirmed by the SCDRC, has not been
interfered with.
Learned counsel appearing on behalf of the appellant
submitted that the Health-plus policy falls in the NMG
category where the insured is not subjected to a medical
examination before the issuance of the policy. Hence, it
is a solemn obligation of the proposer to truthfully fill
out the details required by the insurer in the proposal
form on the basis of which the insurer takes a decision
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in regard to the issuance of the policy. Hence, it was
urged that the onus was on the insured to provide
material particulars of his health since no medical
examination was mandated. In the present case, it has
been submitted that, ex facie, there was a breach on the
part of the insured in suppressing information pertaining
to the fact that he had been suffering from rheumatic
heart disease since childhood. Hence, on this ground,
the repudiation was sought to be justified.
On the other hand, the respondent, who has appeared
in person, submits that while the information which has
been recorded by the doctor in the column titled 'past
history' would be based on the disclosure made by the
patient, he had merely informed the doctor that he was
suffering from fever and joint pains since childhood.
The respondent submitted that apart from this, he was not
suffering from any other ailment and, hence, he cannot be
faulted for any noting which has been made by the doctor
in the course of treatment.
We have adverted to the specific disclosure which was
required in the proposal form in regard to whether the
proposer had suffered or was suffering from
cardiovascular disease. Illustrations of cardiovascular
disease are given in entry 6(c) of para E of the proposal
form. These are: palpitations, heart attack, stroke and
chest pain. These are only illustrations.
Significantly, the declaration by the proposer is in the
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following terms:
“I Munish Gupta hereby declare that I have read the proposal form fully and the same was interpreted to me by the agent and also declare that I have understood the nature of the questions and the importance of disclosing all material information while answering such questions. I hereby declare that the foregoing statements and answers to all questions, including those in the annexures signed by me, have been given by me after fully understanding the questions and the same are true and complete in every particular and that I have not withheld any information and I do hereby agree and declare that these statements and this declaration shall be the basis of the contract of assurance between me and the Life Insurance Corporation and that if any untrue averment be contained therein, the said contract shall be absolutely null and void and all monies which shall have been paid in respect thereof shall stand forfeited to the Corporation...”
Moreover, non-disclosure of any health event is
specifically set out as a ground for excluding the
liability of the insurer. The terms of the policy
envisage:
“xii. Fraud If any of the Insured or the Claimant shall
make or advance any claim knowing the same to be false or fraudulent as regards amount or otherwise, this Policy shall immediately become void and all claims or payments in respect of all the insured under this Policy shall be forfeited. Non-disclosure of any health event or ailment/condition/sickness/Surgery which occurred prior to the taking of this Policy, whether such condition is relevant or not to the ailment/disease/Surgery for which the Insured is admitted/treated, shall also constitute Fraud.”
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The declaration which was furnished by the proposer
constituted the basis for the issuance of the policy.
This was particularly so in a case such as the present
where no medical examination has been held, for a policy
under the NMG category.
The discharge card of the Department of
Cardiovascular and Thoracic Surgery at Fortis Hospital
specifically contains a resume of the history of the
patient and reads thus:
“Resume of History
H/O Presenting complaints; PATIENT PRESENTED WITH ONE EPISODE OF COUGH ASSOCIATED WITH FEVER 1 MONTH BACK AFTER WHICH HE STARTED TO HAVE PAIN IN HIS JOINTS (ANKLE & KNEES) ASSOC WITH MUSCLE SPASMS. PATIENT ALSO HAD SYNCOPAL EPISODES SINCE LAST SIX MONTHS.
Past History: K/C/O RHEUMATIC HEART DISEASE SINCE CHILDHOOD”
(emphasis supplied)
The past history has been adverted to as a “known
case of rheumatic heart disease since childhood”. Apart
from the fact that this information would be recorded on
the basis of information divulged by the patient, this
aspect of the recording of the past history by Fortis
Hospital was never in dispute. The treatment record
indicates that the respondent was operated for MVR. The
nature of the diagnosis has been reflected as rheumatic
heart disease. The hospital treatment form is along the
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same lines.
A contract of insurance involves utmost good faith.
In Satwant Kaur Sandhu Vs. New India Assurance Company
Ltd. 6 , this Court has held thus:
“...Thus, it needs little emphasis that when an information on a specific aspect is asked for in the proposal form, an assured is under a solemn obligation to make a true and full disclosure of the information on the subject which is within his knowledge. It is not for the proposer to determine whether the information sought for is material for the purpose of the policy or not. Of course, obligation to disclose extends only to facts which are known to the applicant and not to what he ought to have known. The obligation to disclose necessarily depends upon the knowledge one possesses. His opinion of the materiality of that knowledge is of no moment.”
The consumer fora have made a fundamental error in
allowing the claim for reimbursement of medical expenses
in the face of the uncontroverted material on record.
The documentary material indicates that there was a clear
failure on the part of the respondent to disclose that he
had suffered from rheumatic heart disease since
childhood. The ground for repudiation was in terms of
the exclusions contained in the policy. The failure of
the insured to disclose the past history of
cardiovascular disease was a valid ground for
repudiation.
We accordingly allow the appeal and set aside the
impugned judgment and order dated 10 December 2018 of the
6 (2009) 8 SCC 316
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NCDRC. The complaint filed by the respondent shall stand
dismissed. There shall be no order as to costs.
.............................J. (DR DHANANJAYA Y CHANDRACHUD)
.............................J. (HEMANT GUPTA)
NEW DELHI APRIL 15, 2019
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ITEM NO.52 COURT NO.11 SECTION XVII
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CIVIL APPEAL NO.3944 OF 2019 (@ SLP(C) No.5001/2019)
LIFE INSURANCE CORPORATION OF INDIA APPELLANT(s)
VERSUS
MANISH GUPTA RESPONDENT(s)
Date : 15-04-2019 This appeal was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Ashok Panigrahi, AOR Mr. Anmol Tayal, Adv. Mr. vinay Ratnakar, Adv.
For Respondent(s) Respondent-in-person
UPON hearing the counsel the Court made the following O R D E R
Leave granted.
The Appeal is allowed in terms of the signed
reportable judgment. No costs.
Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER
(Signed reportable judgment is placed on the file)