KARANAM RAGHAVA RAO Vs. KARANAM SIRISHA

JUDGEMENT

(1.) The present set of Writ Appeals, under Clause 15 of the Letters Patent, have been preferred against the judgment and order, dtd. 22/11/2022, passed by the learned single Judge in W.P.No.26730 of 2021.

(2.) However, for purposes of convenience, facts mentioned in W.A.No.1072 of 2022 are being referred to.

(3.) The Petitioner - Karanam Sirisha, respondent no.1 in the present writ appeal, is the wife of late Karanam Rahul, who had insured himself heavily and obtained as many as six insurance policies from the Life Insurance Corporation of India, HDFC Life Insurance Company Limited and Max Life Insurance Axis Bank Limited.