Document Detail

Title: Warning
Reference No.: 94/OIC/COMP/10-11
Date: 12/03/2013
Complaint No.94/OIC/COMP/10-11 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 – August 2010; Complainant: Mr. C.A.G. Mehta – Complaint No.94/OIC/COMP/10-11 – Delay in issuance of Mediclaim Policy – Violation of Regulation 4(6) Regulation 5 of IRDA PPHI Regulations 2002 
 
We draw your attention to your letter 22.05.2012 in regard to delay in issuance of Mediclaim Insurance Policy/non-issue of premium receipt and delay in informing the Authority on the status of the complaint. The competent authority has taken serious note of your company’sviolation of Regulations 4(6) and 5 of PPHI Regulations 2002.
 
While no further charges are pressed for the moment, you are advised to scrupulously adhere to the various provisions of the IRDA PPI Regulations 2002.
 
The receipt of this letter may be acknowledged.
 
 
 
Yours faithfully,
 
 
 
(Yegnapriya Bharath)

Joint Director

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