ORIENTAL INSURANCE COMPANY LTD Vs. VIJAY KUMAR GUPTA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner- Insurance Company challenging the order dt. 27 th September, 2019, passed by the Permanent Lok Adalat, Alwar.

(2.) Counsel for the petitioner submitted that the petitioner- Company had issued a Mediclaim insurance policy for the period 5th May, 2016 to 4th May, 2017 covering a risk of Rs. 5 Lakhs and the said policy was subsequently renewed for a further period commencing from 5th May, 2017 to 4th May, 2018.

(3.) Counsel submitted that the wife of claimant is said to have suffered severe pain in stomach and initially she was taken to Solanki Hospital at Alwar and later on she was said to be admitted in Metromass Hospital, Jaipur and some ailment in her kidney was said to be detected and as per the averment made by the claimant, later his wife was taken to Santokba Durlabji Hospital, Jaipur and after admission, she was operated on 28 th March, 2018, however, no stone was detected in the kidney of the claimant.