Madras High Court
D.Anandan vs United India Insurance Company on 24 February, 2021
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.(MD)No.4329 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:24.02.2021
CORAM:
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.(MD)No.4329 of 2016
D.Anandan ... Petitioner
Vs.
1.United India Insurance Company, Ltd.,
Divisional Office: 010700,
1st Floor, Silingi Building,
134, Greams Road,
Chennai- 6.
2.MD India Healthcare Services (TPA) Pvt. Ltd.,
(Third Party Administrator For New Health Scheme, 2012
for Employees of Government Department and Organisatins
covered under this Scheme)
Head Project Office,
No.27, Laxmi Tower,
3rd Floor, Dr.Radhakrishnan Salai,
Mylapore,
Chennai 600 004.
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W.P.(MD)No.4329 of 2016
3.The Special Commissioner,
Treasures & Accounts Department,
Chennai- 600 015.
4.Apollo Speciality Hospital,
K.K Nagar,
Madurai- 20. ... Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus directing the first respondent to allow
cashless hospitalisation for pace maker replacement surgery based on
expected estimate of M/s. Apollo Speciality Hospital, Madurai which are
of the approved hospital of the first respondent within a stipulated time
of two weeks, considering the gravity of disease.
For Petitioner : Mr.A.Prasanna Rajadurai
For R1 : No appearance
For R3 : Mr.A.Karthik
Government Advocate
For R4 : Mr.K.Guhan
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W.P.(MD)No.4329 of 2016
ORDER
This writ petition has been filed for issuance of a Writ of Mandamus directing the first respondent to allow cashless hospitalisation for pace maker replacement surgery.
2. The case of the petitioner is that the petitioner is the retired Government employee and regular subscriber of the New Health Insurance Scheme, 2012, implemented by the United India Insurance Company Limited. On 02.11.2014, he was admitted in Appolo Speciality Hospital, on the critical ailment of complete Heart Block and thereafter, surgery was performed by the leading Doctor Madhavan, Cardiologist, on 04.11.2004. Thereafter, Dr.Vivek Bose an eminent Cardiologist of Appollo Speciality Hospital, after examining the petitioner, advised him to have a surgery to replace the pace maker. Hence, the petitioner has approached the Apollo Hospital and submitted the Insurance Card issued by the United India Insurance Company Limited to avail cashless treatment for Government Employees. But, the Insurance Company has rejected the same. Hence, the petitioner has filed the present writ petition.
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3. The learned counsel appearing for the petitioner would submit that due to financial crisis, the petitioner has filed the present writ petition for a Mandamus directing the first respondent to allow cashless hospitalisation. However, subsequently, a surgery to replace the pace maker was performed by the leading Doctor and thereafter, the medical bills were forwarded by the United India Insurance Company to the Special Commissioner, Treasures and Accounts Department, Chennai, for payment of amount.
4. In view of the above progress, the prayer sought for in the writ petition is no longer existence. Accordingly, this Writ Petition is dismissed with liberty to the petitioner to work out the remedy, in the manner known to law. No costs.
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1.United India Insurance Company, Ltd., Divisional Office: 010700, 1st Floor, Silingi Building, 134, Greams Road, Chennai- 6.
2.MD India Healthcare Services (TPA) Pvt. Ltd., (Third Party Administrator For New Health Scheme, 2012 for Employees of Government Department and Organisatins covered under this Scheme) Head Project Office, No.27, Laxmi Tower, 3rd Floor, Dr.Radhakrishnan Salai, Mylapore, Chennai 600 004.
3.The Special Commissioner, Treasures & Accounts Department, Chennai- 600 015.
4.Apollo Speciality Hospital, K.K Nagar, Madurai- 20.
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