Smt.Ranjana Prakash Ranware v. National Insurance Co. Ltd.

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1. , 1986 12 . .. BIO NATIONAL SWASTHYA BIMA POLICY No. 270800/50/16/1000 4691 . 27/1/17 26/1/18 . 50,000/- . lower respiratory tract infection with Bronchitiss . , , . 26/9/17 2/10/17 . . .23,569/- .. . 4/12/2017 . , .83 24 . .31/3/2018 . , .. . . . 31443--1 . .. . 31/3/18 . , .23,569/- , 18 , .10,000/- . 10,000/- .. .

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3. .. .25/7/18 . .. , . . . . , .. . . . .... . .3.19 . , .. .

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6. .. BIO NATIONAL SWASTHYA BIMA POLICY No. 270800/50/16/1000 4691 . 26/1/17 26/1/18 .50,000/- . . lower respiratory tract infection with Bronchitiss . . 26/9/17 2/10/17 , . .50,000/- .. . .. . 31/3/18 . , .. ? . . 31/1/2018 . .. . 4/8/18 . . . . , , .. . . .... . . . .. . 3.19 .

7. . 3.19 - Medical Practitioner means a person who holds a valid registration from the Medical Council of any State or Medical Council of India or Council for Indian Medicine or for Homeopathy set up by the Govt. of India or a State Govt. and is, thereby entitled to practice medicine within its jurisdiction; and is acting within the scope and jurisdiction of license. - Medical council of any state Medical Council of India Council for Indian Medicine .

8. .. . 28/9/17 , ...., .. . .

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10. .28/9/2017 .... .., .... . . 31443 -1 . . Maharashra Council of Indian Medicine Constituted under M.M.P. Act 1961, Govt. of Maharashtra, Reg.No. 1-31443-A-1 Reg. Date 20/08/1997 . Council of Indian Medicines .

11. -- Ayurvedic practitioners enrolled on the State Register of Practitioners of Indian Medicine holding qualification specified in Parts A. B and A-1 of the schedule appended to the said act shall be eligible to practice the modern system of medicine which is known as allopathic system of medicines, to the extent of the training they received in that system (Circular dated 25/11/1992) (Annexure-B). .16/10/2007 , . .. .26/6/2014 , Sec. 25 Maharashtra Medical Practitioner Act, 1961 (iv) (v) amended allowing the BAMS/BUMS medical graduates to practice allopathy medicines.

12. SLP/CC/9134/2015 IMA Pune unit had approached the Mumbai High Court against Maharashtra Governments Resolution and its writ petition was set aside by the Division bench of Mumbai High Court. IMA Pune had then approached the Supreme Court filing SLP. Honble Justice A.K. Sikri disposing of the SLP/CC/9134/2015 July upheld the G.R. issued by Maharashtra Government and allowed BAMS graduates to practice the allopathy medicines. Honble Justice A.K. Sikri B.A.M.S. .

13. , , .83 , . Medical Practitioner . lower respiratory tract infection with Bronchitiss , (...., ..) . , .. Direct nexus .

14. , Council Indian Medicine , .. , . , .1 . .2 3

15. .1 .. . .. .23,569/- . . .. . .. . 23,569/- . .26/4/18 ....9 .3,000/- .2,000/- . . .4 - .. BIO NATIONAL SWASTHYA BIMA POLICY No. 270800/50/16/1000 4691 .23,569/- 26/4/18 .... 9 . .. .5,000/- ( ) .3,000/- ( ) . .. 45 . , 1986 25 27 .. . [HON'BLE MRS. Savita P. Bhosale] PRESIDENT [HON'BLE MRS. Rupali D. Ghatage] MEMBER [HON'BLE MRS. Manisha S.Kulkarni] MEMBER