KIRTY AGARWAL Vs. CHIEF OPERATING OFFICER

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is concerned with the disbursal of the proceeds of a life insurance policy taken out by her husband, who is no more. The 6th respondent is her father-in-law who was recorded as the nominee in the policy. The High Court directed the money to be disbursed to the father-in-law who was the writ petitioner, on the trite principle that a nominee holds the money in trust for the persons entitled to succeed to the estate of the deceased.

(3.) Admittedly, there are two succession cases bearing Succession Case No.686 of 2025 titled as "Kirty Agarwal v. Raj Kumari Mishra" and Succession Case No.567 of 2025 titled as "Raj Kumari Mishra v. Kirty Agarwal" filed before the jurisdictional Court, one by the wife and the other by the mother; the wife of the 6th respondent.