Document Detail

Title: Warning
Reference No.: 25/CA/INSP/NL/JULY 2010
Date: 12/03/2013
Complaint No.987/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 – June 2010; Complainant: Mr.D.R.Mehta – Complaint No.987/OIC/COMP/09-10 – Motor Insurance Claim in respect of Vehicle No. DL 3 CA 6704 – Violation of Regulation 9(6) of IRDA PPHI Regulations 2002 
 
We draw your attention to your letter 22.05.2012 in regard to non-settlement of motor claim and delay in responding to the insured post the claim intimation in regard to the above complaint. The competent authority has taken serious note of your company’sviolation of Regulation 9(6) 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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