VINESH KUMAR SAINI Vs. DISTRICT MAGISTRATE, HARIDWAR

JUDGEMENT

(1.) Petitioner took two housing loans from Punjab National Bank, Housing Loan Branch, Jwalapur, District Haridwar. According to him, due to serious illness and also due to lockdown imposed in view of the COVID-19 pandemic, he could not repay the loan in time, therefore, respondent Bank has initiated proceedings for recovery of the outstanding amount from the petitioner.

(2.) It is the contention of learned counsel for the petitioner that respondent Bank had insured the loan amount with ICICI Lombard General Insurance Company, however, the Insurance Company has repudiated petitioner's claim for reimbursement of the amount spent on petitioner's treatment on the ground that ailment, suffered by the petitioner, is not covered by the policy.

(3.) By means of this writ petition, petitioner has sought following relief:-