Supreme Court - Daily Orders
The United India Insurance Co. Ltd. vs Jay Parkash Tayal on 27 August, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
1
ITEM NO.18 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 29590/2018
(Arising out of impugned final judgment and order dated 26-02-2018
in RFA No. 610/2016 passed by the High Court Of Delhi At New Delhi)
THE UNITED INDIA INSURANCE CO. LTD. Petitioner(s)
VERSUS
JAY PARKASH TAYAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.114805/2018-CONDONATION OF DELAY
IN FILING )
Date : 27-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. P.P. Malhotra, Sr. Adv.
Mr. Mohit Paul, AOR
Mr. Vineet Malhotra, Adv.
Mr. Anugrah Niraj Ekka, Adv.
Mr. Obhirup Ghosh, Adv.
Mr. Vishal Gohri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We direct that Insurance Regulatory and Development Authority (IRDA) be impleaded as party-respondent. Cause- title be amended accordingly.
Issue notice insofar as conclusion(s) and relief(s) Signature Not Verified Digitally signed by NEETU KHAJURIA (F.1)(i) to (v) granted by the High Court is concerned, Date: 2018.08.28 18:05:59 IST Reason: which reads as follows :
(i) Right to avail health insurance is an integral part of the Right to Healthcare and the Right to Health, as recognised in Art. 21 of the Constitution;2
(ii) Discrimination in health insurance against individuals based on their genetic disposition or genetic heritage, in the absence of appropriate genetic testing and laying down of intelligible differentia, is Unconstitutional;
(iii) The broad exclusion of genetic disorders' is thus not merely a contractual issue between the insurance company and the insured but spills into the broader canvas of Right to Health. There appears to be an urgent need to frame a proper framework to prevent against genetic discrimination as also to protect collection, preservation and confidentiality of genetic data. Insurance companies are free to structure their contracts based on reasonable and intelligible factors which should not be arbitrary and in any case cannot be 'exclusionary. Such contracts have to be based on empirical testing and data and cannot be simply on the basis of subjective or vague factors. It is for lawmakers to take the necessary steps in this regard.
(iv) The Exclusionary clause of genetic disorders', in the insurance policy, is too broad, ambiguous and discriminatory hence violative of Art. 14 of the Constitution of India;
(v) Insurance Regulatory Development Authority of India (IRDA) is directed to re-look at the Exclusionary clauses in insurance contracts and ensure that insurance companies do not reject claims on the basis of exclusions relating to genetic disorders.
Until further orders, there shall be stay of operation of the judgment of the High Court dated 26.02.2018 to the aforesaid extent.
(NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER