M MANIVASAGAM S/O MARUTHANAYAGAM Vs. BRANCH MANAGER, NATIONAL INSURANCE COMPANY LTD; AUTHORIZED OFFICER, MEDI ASSIST INDIA PRIVATE LTD

JUDGEMENT

(1.) The petitioner has approached this Court, with a prayer for issuance of a Writ, in the nature of Certiorari, for quashing the order dated 25.04.2008, vide which the medical claim of the petitioner under the Insurance Policy stands repudiated by the respondent company.

(2.) The petitioner was insured under the Scheme of Medical Claim Policy in the year 2001, and the policy was subsequently renewed regularly. The policy was in force from 01.12.2008 to 30.01.2009.

(3.) The policy taken out by the petitioner was to cover unexpected hospital expenses, sudden illness, injury, disease and other domiciliary hospitalization.