D.SIVAMMA Vs. LIC OF INDIA, REP. BY ITS BRANCH MANAGER

JUDGEMENT

(1.)

(2.) This is an appeal filed by the unsuccessful complainant before the District Forum assailing the order of the District Forum that dismissed its complaint. The facts of the case stated briefly are as follows:

(3.) The complainants husband during his life time took five polices and nominated his wife as nominee, the details of which are as follows: