Document Detail

Title: Warning
Reference No.: 79/CA/INSP/NL/JAN 2011
Date: 12/03/2013
Complaint No.969/OIC/Comp/09-10 pertaining to M/s. Oriental Insurance Comp
Dr.A.K.Saxena
Chairman cum Managing Director
The Oriental Insurance Company Limited
“Oriental House”, A-25/27, Asaf Ali Road,
New Delhi – 110 002
 
 
Dear Sir,
 
Re:  Inspection of complaint pertaining to M/s. Oriental Insurance Company Limited – January 2011; Complainant: Mr. Arun Kumar Dey – Complaint No.969/OIC/Comp/09-10 – Delay in refund of premium under Health Insurance Policy and delay in resolution of the complaint – Violation of Regulation 10 and Regulation 5 of IRDA PPHI Regulations 2002
 
We draw your attention to your letter 22.05.2012 in regard to delay in refund of premium under Health insurance Policy and delay in the resolution of the insured’s complaint. The competent authority has taken serious note of your company’sviolation of Regulation 10 and Regulation 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 of claim servicing.  
 
The receipt of this letter may be acknowledged.
 
 
 
Yours faithfully,
 
 
 
(Yegnapriya Bharath)
Joint Director

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