D.S.Sinha, I.M.Quddusi, JJ. - (1.) Heard Ms. Roll Kauscr holding brief of Shrl S. K. Slngh. the learned counsel of the petitioner, and Shri A. B. Saran, the learned Senior Advocate appearing for the respondents.
(2.) By means of this petition under Article 226 of the Constitution of India, the petitioner prays that this Court may issue a writ of mandamus commanding M/s. Oriental Insurance Company, the respondent, to pay to it a sum of Rs. 2,77,643.90. alleged to be due under the Insurance Policy No, 46/88/00002, dated 2.1.89.
(3.) In substance, petitioner wants this Court to enforce the contract of insurance.;