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Title: सभी बीमाकर्ताओं के मुख्य कार्यकारी अधिकारियों को।
Reference No.: आईआरडीएआई/सीएडी/सीआईआर/एमआईएससी/063/03/2016
Date: 01/04/2016
बीमा लोकपाल के अधिनिर्णय का गैर-अनुपालन।
IRDAI has been receiving communications from certain Ombudsman bringing to its notice the inordinate delay on the part of the Insurance Companies to implement the orders/awards of the Insurance Ombudsman. Similar complaints have also been received from the aggrieved Policy Holders on the above issue. 
Considering the seriousness of the issue, IRDAI in consultation with Legal Department updated the earlier circular Ref: CAD/Insu.Omb/10-11 dated 23.11.2010 and issued a circular Ref: IRDAI/Cir/Misc/194/11/2015 dated 03-11-2015 advising the Insurers as follows:
1.       Orders of Judicial/Quasi Judicial bodies should be complied by the Insurer within the time frame stipulated in the order or award and in cases where time frame is not specified in the order/award, the order/award should be complied within 60 days of the receipt of the order/award by the Insurer and
2.       In cases where the Insurer prefers an appeal against the order of the Judicial/Quasi Judicial body, such appeal against the order should be preferred within the stipulated time limit as per the rules applicable.
3.       The Complainant should be informed in the matter accordingly.
In view of the above and in order to monitor the above aspect, You are advised to submit the following data for review and to place before the competent authority:
1.       The List of Ombudsman awards that are pending for compliance for the last 3 years ie., 2013-14,2014-15 and 2015-16 (Yly.) by 7h of April, 2016 in the attached format.
2.       Monthly statement on the status of Ombudsman cases and compliance of its awards by the Insurers, as per the format enclosed, from April 2016 onwards to reach us before 10th of the subsequent month.
3.       Monthly statement on the status of court cases as per the format attached to be submitted every month from April, 2016 onwards to reach us before 10th of the subsequent month.
This has the approval of the Competent Authority.
 
T. S. Naik,
Joint Director,                                                          
Consumer Affairs Department.
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