SHAKUNTALA DEVI Vs. L I C OF INDIA

JUDGEMENT

(1.) IN this case, we consider that the proper remedy to be resorted to by the petitioner is to institute a suit in the ordinary Civil Court where a proper investigation can be made into the question whether the displayed lottery ticket on the basis of which the petitioner is seeking recovery of the prize money is a genuine document or not. The contention put forward by the Government of Nagaland (Respondent) is that the Examiner of Questioned Documents has opined that it is a fictitious document. We express no opinion what ever on the said question but leave it to the parties to get it adjudicated and determined by the Civil Court.

(2.) THE Original Petition is dismissed with these observations, THE parties will bear the irrespective costs. Complaint dismissed.