RAM KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Through the present petition, the petitioner seeks reimbursement of medical expenses incurred by him in respect of the follow-up treatment of his son, which were incurred in continuation of indoor treatment.

(2.) The uncontroverted facts, in brief, are that the son of the petitioner, who was suffering from life-threatening disease in his lungs, from 27.06.2013 to 29.06.2013 was admitted in Max Super Specialty Hospital, Phase-VI, Mohali (Punjab). After discharge, as per advice of the doctors, he was put on medication, which was necessary before he could be operated. After the petitioner's son had taken the medicines, as prescribed, he, on 17.11.2013, was again admitted to the aforesaid hospital for undergoing operation, which was conducted upon him on 27.11.2013. After the operation, he was discharged on 30.11.2013.

(3.) The expenses incurred by him on medication in respect of follow-up treatment of his son between 29.06.2013 and 17.11.2013 are being claimed through the present petition.