UNITED INDIA INSURANCE CO LTD Vs. S KARUNANITHI

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The writ appeal has been filed by the Insurance Company challenging the order passed by the learned Single Judge in allowing the writ petition and thereby directing the appellant to settle the claim made by the first respondent/writ petitioner.

(3.) It appears that the insurance claim made by the first respondent, a retired Inspector of Police, covered by the New Health Insurance Scheme, for having taken treatment for his wife for her ailment viz., Cancer, was denied to be settled by the appellant-Insurance Company on the ground that the Hospital where the treatment was taken was not under the coverage of the policy as per the bipartite agreement between them and the Government of Tamil Nadu.