UNITED INDIA INSURANCE CO LTD Vs. RAJESH KATIYAR

JUDGEMENT

(1.) That, you have submitted a mediclaim on dated 12.08.99 against your mediclaim insurance policy alongwith treatment papers.

(2.) That, as per the discharge summary which is produced by you of Suyash Hospital Jehangirabad Bhopal you were hospitalized from 10.7.99 to 17.99 for the treatment of Jaundice off and on but according to hospitalization records of the Suyash Hospital and statement of Dr. Manish Jain, you were taking treatment under the supervision of Dr. Manish Jain.On 10.7.99 you were a day-care patient in the said hospital and not be admitted as regular patient in Suyash Hospital Jehangirabad, Bhopal from 10.7.99 to 17.99.And as per the mediclaim insurance policy terms and conditions "insurance should be hospitalized for a minimum period of 24 hours.

(3.) That, as per the statements of Dr. Manish Jain, Suyash Hospital having total no. of beds is only 13 but as per the terms and conditions of the mediclaim insurance policy the hospital should have at least 15 in-patient beds.