Madras High Court
V.Chandra Sekaran vs Hinduja Housing Finance Limited on 3 December, 2024
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P (MD).No.28912 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03.12.2024
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P (MD).No.28912 of 2024
and
W.M.P(MD)No.24495 of 2024
V.Chandra Sekaran ...Petitioner
Vs.
1.Hinduja Housing Finance Limited,
No.2/3, GV Highets, 2nd Floor,
Theni Main Road,
Opp.TVS Industries,
Madurai.
2.ICICI Prodential Life Insurance Company Limited,
Unit No.1A & 2A Raheja Tipco Plaza,
Rani Sati Marg, Malad (East),
Mumbai-400 097. ...Respondents
Prayer: Petition filed under Article 226 of the Constitution of India praying to
issue a Writ of Certiorarified Mandamus, to call for the entire records in
connection with the impugned proceedings issued by the first respondent/ICICI
Prudential Life Insurance Company Limited dated 30.06.2024 and quash the
same and consequently direct the second respondent to disburse the insurance
coverage amount bearing policey No.97067006 to petitioner.
For Petitioner : Mr.Niranjan S.Kumar
https://www.mhc.tn.gov.in/judis
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W.P (MD).No.28912 of 2024
ORDER
This writ petition has been filed challenging the order passed by the first respondent thereby rejected the claim of the petitioner under ICICI Prudential Life Insurance policy by an order, dated 30.06.2024.
2. Heard the learned counsel appearing for the petitioner and perused the materials placed before this Court.
3. On a perusal of the impugned order revealed that the petitioner can go before the Insurance Company Grievance Redressal Committee within 30 days from the date of receipt of the letter. The petitioner without exhausting the appeal remedy before the Grievance Redressal Committee, the present writ petition has been filed. Therefore, the writ petition cannot be entertained.
4. In view of the above, the writ petition is dismissed with liberty to the petitioner to approach the Grievance Redressal Committee within a period of two weeks from today. It is made clear that the Grievance Redressal Committee is directed to entertain the appeal to be filed by the petitioner, if it is filed within two weeks from the date of receipt of a copy of this order. No costs. Consequently, connected miscellaneous petition is also closed.
https://www.mhc.tn.gov.in/judis 2/4 W.P (MD).No.28912 of 2024 Internet : Yes Index : Yes/No 03.12.2024 Speaking/Non Speaking order am To
1.Hinduja Housing Finance Limited, No.2/3, GV Highets, 2nd Floor, Theni Main Road, Opp.TVS Industries, Madurai.
2.ICICI Prodential Life Insurance Company Limited, Unit No.1A & 2A Raheja Tipco Plaza, Rani Sati Marg, Malad (East), Mumbai-400 097.
https://www.mhc.tn.gov.in/judis 3/4 W.P (MD).No.28912 of 2024 G.K.ILANTHIRAIYAN, J.
am W.P (MD).No.28912 of 2024 03.12.2024 https://www.mhc.tn.gov.in/judis 4/4