As per case facts, a private doctor died of COVID-19 after being ordered by local authorities to keep his clinic open during the lockdown. His family's insurance claim was rejected ... because he wasn't formally "hired" for COVID duties, a decision the High Court upheld, leading to this appeal. The question arose whether a legal order compelling a private doctor to work during a pandemic counts as "requisitioning" their services for insurance purposes. Finally, the Supreme Court ruled in favor of the family, stating that a mandatory order backed by the threat of criminal charges constitutes a legal requisition. The Court emphasized that welfare schemes for pandemic heroes must be interpreted broadly to honor their sacrifice rather than being blocked by technicalities.