Document Detail

Title: Warning
Reference No.: 55/CA/INSP/NL/Nov-2010
Date: 13/03/2013
Complaint No.1180/NIC/COMP/08-09 pertaining to M/s. National Insurance Comp
Shri .N.S.R. Chandraprasad,
Chairman Cum Managing Director,
National Insurance Company Ltd.,
3,Middleton Street, P.B.No.9229,
Kolkata-700071.
 
Dear Sir,
 
Re:   General Inspection of complaint pertaining to M/s. National Insurance Company Limited – Nov 2010; Complainant: Mr. K. Eshwar Rao – Complaint No. 1180/NIC / COMP/08-09 – Non compliance of Ombudsman’s award No. I.O( Hyd)/G-190/2007-08 on claim under Policy No. 8201460– Non compliance of Rule 16(6) of RPG rules 1998 and Violation of Section 114 of Insurance ACT.
 
We draw your attention to your letter 03.04.2012 in regard to  delay/non compliance of Ombudsman’s award No. I.O( Hyd)/G-190/2007-08.  The competent authority has taken note of your company’s non-compliance of Rule 16(6) of RPG rules 1998 and consequentviolation of Section 114 of the Insurance Act in the matter.
 
While no further charges are pressed for the moment, you are hereby cautioned on the matter   and the Authority will be constrained to take a more serious view on such violations in the future.
 
The receipt of this letter may be acknowledged.
 
Yours faithfully,
 
 
 
(Y.Priya Bharath)
Joint Director

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