- (1.) In this appeal challenge is to the judgment of the Calcutta High Court made in C. A. No. 256/78 dated 7/07/1982 wherein the appellate Bench of the High Court reversed the judgment of the High Court delivered in the trial side in Suit No. 356/73 and decreed the suit of the plaintiff.
(2.) For convenience in this appeal, we will refer to the parties by their original status in the trial Court.
(3.) Plaintiff in the suit are the assigns of the insurance policy issued by a General Insurance Company which is now merged with defendant viz. Life Insurance Corporation of India.;