Document Detail

Title: Warning
Reference No.: 75/CA/INSP/NL/Jan 2011
Date: 13/03/2013
Complaint No.32/NIC/COMP/10-11 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 – Jan 2011; Complainant: Mr. Sachidananda Satpathy – Complaint No. 32 /NIC / COMP/10-11 Motor Insurance Claim under Policy No. 163101/31/06/630065014– Violation of Regulations 9(1) Regulation 9(2)&   Regulation 9(5) of IRDA PPHI Regulations 2002.
 
 
We draw your attention to your letter 18.05.2012 in regard non settlement of Motor claim . The competent authority has taken serious note of your company’s violation of Regulations 9(1) Regulation 9(2)& Regulation 9(5) of IRDA PPHI Regulations 2002.
 
While no further charges are pressed for the moment, you are specifically advised to scrupulously adhere to IRDA PPI Regulations 2002 in all matters regarding claim servicing.  
 
The receipt of this letter may be acknowledged.
 
Yours faithfully,
 
 
Yegna Priya Bharat
Joint Director

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