FARIDA IKBAL Vs. UNION OF INDIA AND 3 ORS
LAWS(ALL)-2018-1-508
HIGH COURT OF ALLAHABAD
Decided on January 25,2018

Farida Ikbal Appellant
VERSUS
Union Of India And 3 Ors Respondents

JUDGEMENT

- (1.) Sri Prem Shankar Prasad, Advocate has filed his appearance slip on behalf of the respondent nos. 1 to 4 today, which is taken on record.
(2.) The petitioner's husband had taken a MIS policy account in which he had made Kamal Ahmad and Shabana Parveen as nominee. The petitioner alleges that her husband had died but before his death her husband had moved an application for changing the names of the nominee, which application has remained pending.
(3.) In our opinion, the remedy available to the petitioner is to obtain a succession certificate.;


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