M S YADAV Vs. HVPN

JUDGEMENT

(1.) The petitioner has claimed reimbursement of medical expenses incurred by him for availing the treatment of his heart disease from Batra Nursing Home and Heart Centre, Sonepat. He remained admitted in the Batra Nursing Home from 18.8.2003 to 22.8.2003. He has claimed that a sum of Rs. 1,06,000/- has been spent by him on account of treatment availed by him. Accordingly, he submitted a bill for reimbursement of the medical expenses. However, the respondents have approved an amount of Rs. 50,400/- by clearing the bill at AIIMS rate. A close scrutiny of the payment made to the petitioner shows that medical bill of Rs. 55,000/- for Coronary Angioplasty charged by the Batra Nursing Home was submitted whereas in the AIIMS a sum of Rs. 10,000/- is charged for the aforementioned treatment. For Coronary Angiography AIIMS rate is Rs. 6,000/- as against the bill of Rs. 9,500/- charged by the Batra Nursing Home. Accordingly a sum of Rs. 51,400/- has been sanctioned by disallowing the excessive claims. The afore-mentioned clearance of the bill at the hand of the respondents is also supported by the policy/instructions dated 5.3.2004 which provides for payment of medical bills in emergency treatment from private Nursing Homes at the AIIMS rate. There is thus no discrepancy in the reimbursement of medical expenses incurred by the petitioner nor there is violation of any of his legal rights. Accordingly, the writ petition fails and the same is dismissed.