N.JEYARAM SIDHARTH Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Heard, the learned counsel appearing for the writ petitioner, learned Standing counsel appearing for the first respondent / Insurance Company and the learned Standing counsel appearing for the Bar Council of Tamil Nadu and Puducherry.

(2.) The petitioner is a practising lawyer. His Enrolment Number is Ms.1353 /2016. He has registered himself with the second respondent. The second respondent announced a Group Insurance Police for the practicing Lawyers. The premium amount was fixed as Rs.900/-. The case of the petitioner is that he has remitted the premium amount on 17.07.2018.

(3.) The petitioner met with an accident on 14.12.2018. Unfortunately his big and second toe were hewn on the spot. In this regard, Crime No.351 of 2018 was registered on the file of Traffic Investigation Wing - II, Madurai. The petitioner took treatment in MIOT hospital, Madurai. Later he underwent further treatment at Stanely Hospital, Chennai. Surgery was performed and he had to spend nearly Rs.3,50,000/-.