Mary Benjamin vs Insurance Ombudsman
2024 Latest Caselaw 30546 Ker

Kerala High Court

Mary Benjamin vs Insurance Ombudsman on 25 October, 2024

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W.P.(C) No.34428 of 2015
                                                      2024:KER:79732

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

          THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

    FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                           WP(C) NO. 34428 OF 2015

PETITIONER:

               MARY BENJAMIN
               AGED 58 YEARS, POTAS HOUSE,
               EROOR PO, KOCHI 682036

               BY ADV.
               SMT.K.GEETHA PONKUNNAM

RESPONDENTS:

1              INSURANCE OMBUDSMAN
               REPRESENTED BY THE ASSISTANT SECRETARY,
               OFFICE OF THE INSURANCE OMBUDSMAN,
               2ND FLOOR, PULINAT BUILDING, OPP. COCHIN
               SHIPYARD, MG ROAD, ERNAKULAM 682015
2              UNITED INDIA INSURANCE COMPANY LTD.
               CITY BRANCH OFFICE, REPRESENTED BY ITS
               BRANCH MANAGER, NO.1, JOSE TRUST BUILDING,
               OPP. YMCA, CHITTOOR ROAD, KOCHI 682035
3              RENOY CHAZHOOR
               ASSISTANT MANAGER, HEALTH INDIA TPA/SERVICES
               PVT. LTD., 1ST FLOOR DOOR NO.41/1834 CI,
               VEEKAY TOWERS, 2ND FLOOR, BEERANKUNJU ROAD,
               COCHIN 682018

               BY ADV
               SRI.P.K.MANOJKUMAR, SC
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W.P.(C) No.34428 of 2015
                                                              2024:KER:79732

       THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
25.10.2024,         THE    COURT   ON   THE   SAME   DAY   DELIVERED    THE
FOLLOWING:
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W.P.(C) No.34428 of 2015
                                                       2024:KER:79732

                   HARISANKAR V. MENON, J.
            ------------------------------
                    W.P.(C) No.34428 of 2015
            ------------------------------
             Dated this the 25th day of October, 2024

                            JUDGMENT

The learned counsel for the 2nd respondent points out that

the amounts sought for by the petitioner in this writ petition

through prayer number (a) have already been disbursed to the

petitioner.

2. In the light of the above, nothing survives for

consideration in this writ petition.

Resultantly, this writ petition is disposed of, recording the

afore submission.

Sd/-

HARISANKAR V. MENON JUDGE anm

2024:KER:79732

APPENDIX OF WP(C) 34428/2015

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE DISCHARGE SUMMARY OF THE PETITIONER EXHIBIT P2 TRUE COPY OF THE DISCHARGE SUMMARY OF THE PETITIONER EXHIBIT P3 TRUE COPY OF THE POLYSUMNOGRAPHY REPORT OF THE PETITIONER EXHIBIT P4 COPY OF THE WRITTEN COMPLAINT TO THE CUSTOMER CARE CENTRE OF THE 2ND RESPONDENT EXHIBIT P5 TRUE COPY OF THE COMMUNICATION DATED 13.09.2012 RECEIVED FROM THE 2ND RESPONDENT EXHIBIT P6 TRUE COPY OF LETTER DATED 26.09.2012 ISSUED TO THE 2ND RESPONDENT EXHIBIT P7 TRUE COPY OF THE COMMUNICATION DATED 16.04.2013 RECEIVED FROM THE 2ND RESPONDENT EXHIBIT P8 TRUE COPY OF THE REPLY DATED 22.05.2013 SUBMITTED BY THE PETITIONER EXHIBIT P9 TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P10 TRUE COPY OF THE WRITTEN STATEMENT DATED NIL MAY 2015 FILED BY THE 2ND RESPONDENT EXHIBIT P11 COPY OF THE ADDITIONAL WRITTEN STATEMENT DATED 15TH JUNE 2015 FILED BY THE 2ND RESPONDENT EXHIBIT P12 TRUE COPY OF THE AWARD DATED 21.07.2015 PASSED BY THE 1ST RESPONDENT