P. DURAISAMY Vs. COLLECTOR, SALEM

JUDGEMENT

(1.) The writ petition has been filed in the nature of a Certiorarified Mandamus calling for the records relating to the letter of rejection of claim in Ref.No.010600/ CRS- 51/1/2023, dtd. 21/9/2023, on the file of the 5th respondent and quash the same. Petitioner seeks reimbursement of the medical expenses of Rs.85,114.00 incurred by the petitioner for the medical treatment of his wife at G.Kuppusamy Naidu Hospital, Coimbatore.

(2.) This Court had heard both the learned counsel for the petitioner and the learned counsel for the respondents and had passed the following order on 12/2/2025.

(3.) Thereafter, the petitioner had been examined by a Medical Team of Civil Surgeon, Government Hospital, Idappadi, Salem District and Senior Assistant Surgeon, Government Head Quarters Hospital, Mettur Dam, Salem District and the following report was issued by them.