ANINDYA DATTA Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) This is a writ arising out of a medical insurance policy. It concerns one Anindya Datta, the writ petitioner. The claim arises out of an angioplasty procedure performed on him at the Rabindranath Tagore International Institute of Cardiac Science on 16th April, 2003.

(2.) The total expenses incurred by the writ petitioner was Rs. 89,713/-. This claim was lodged by him with the respondent insurer. But it was rejected by them by their letter dated 25th June, 2004. It stated that in respect of an earlier policy valid from 12th November, 1997 to 11th November 1998, the disease hypertension was not covered. The claim of the writ petitioner was taken by them to be arising out of or directly related to hypertension. Therefore, the claim was rejected.

(3.) Hence, this writ which has been pending in the file of this Court since 2005.