MALLIGA Vs. SUBRAMANI

JUDGEMENT

(1.) The plaintiff is the appellant in the present Second Appeal.

(2.) The case of the plaintiff is that she was married to the 3rd defendant and there was one son born out of the said wedlock and he was named as Ramesh. The said Ramesh had taken policies in the 1st and 2nd defendants Insurance Companies. In these policies, he appointed the 3rd defendant as the nominee.

(3.) The further case of the plaintiff is that her son Ramesh died in an accident on 6/9/2010. In the mean time, there was a serious misunderstanding between the plaintiff and the 3rd defendant and their marriage was dissolved in HMOP No.94 of 1991 by an order dtd. 14/1/1992.