Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE petitioner preferred this writ petition for issuing a direction to the respondents for payment of amount of Insurance Policies No. 192236905 and 192315954 to her along -with interest thereon at the rate of 15% per annum. The petitioner contended that she got married with late Dr. Shiv Dayal Yogi on 1st May, 1985 and since then she was living with him. Dr. Shiv Dayal Yogi died on 23.03.1997 and the petitioner was shown as his nominee, therefore, she is entitled to receive the amount of the aforesaid insurance policies after the death of Dr. Shiv Dayal Yogi.
(3.) A notice to show -cause was given to the respondents and in response thereto they have filed reply to the writ petition.;