N.S.GOPAKUMAR Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) This intra court appeal is filed by the first respondent in WP(C) No.21288 of 2022, challenging the judgment dtd. 30/1/2023 of the learned Single Judge. The Oriental Insurance Co. Ltd., the first respondent herein, was the writ petitioner. The Insurance Ombudsman, the second respondent herein, was the second respondent in the writ petition.

(2.) The question involved in this case is whether the Insurance Ombudsman has power to direct the insurance company to issue a medi-claim policy at the same premium as was originally charged and to issue directions, directing payment of premium.

(3.) The facts of the case are as follows;