- (1.) The petitioner in this WP under art.226 dated March 28, 2007 is seeking the following principal relief: "A) A writ in the nature of Mandamus commanding the respondents their men, agents and subordinates to show cause as to why the Mediclaim Policy inn question should not be renewed tough all the formalities for renewal has been completed within stipulated time."
(2.) The petitioner obtained a Revised Mediclaim Insurance Policy Dated October 14, 1998 of National Insurance Company Ltd., the insurer. It was to cover him and his wife, father and mother. It was renewed from time to time, and in consequence of the last renewal it was to remain valid till October 11, 2006 midnight. The insurer sent a renewal notice. The petitioner deposited the premium seeking renewal for the period from October 12, 2006 to October 11, 2007.
(3.) By a letter dated September 28, 2006 the insurer informed the petitioner that the renewal request was accepted without the medical certificate of his father and mother, that the document was essential for acceptance of the policy, and that for non-submission of the certificate it was compelled to cancel the renewal acceptance. It asked the petitioner to take steps for renewal complying with the formalities. With the letter it refunded the renewal premium by cheque.;