A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) Complainant filed a complaint against the opposite party claiming direction for the payment of insurance amount payable to her deceased son employed under 1st opposite party and praying for Rs.50,000/- and for costs.
(3.) Complainant?s son Alisaprin was in service on compassionate ground with opposite party and taken Life Insurance Policy from 2nd opposite party on 15.12.2003 for Rs.1,00,000/- for the payment of monthly premium of Rs.277/- which is to be recovered from the salary of the insured by the 1st opposite party as an employer and payable to the 2nd opposite party every month.;