K. SRINIVASAN Vs. STATE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) W .P.No. 13594 of 2013 is filed praying to quash the order dated 08/01/2013 issued by the United India Insurance Company Limited and direct the second respondent to consider the application made by the petitioner seeking medical reimbursement to the tune of Rs.2,91,887/ - with interest at 12% per annum.

(2.) W .P.No. 29192 of 2013 is filed to quash the proceedings of the second respondent therein, viz., the District Collector, Nagapattinam District, and for a direction to reimburse the amount of Rs.2,50,000/ - spent by the petitioner towards surgery of her husband with interest at 12% per annum.

(3.) THE case of the petitioner in W.P.No. 13594 of 2013 are as follows: