JUDGEMENT
Bhaskar Bhattacharya, J. -
(1.)Instead of disposal of the stay application, we propose to dispose of the mandamus-appeal itself by treating it as on day's list.
(2.)A nominee has come up with the writ application alleging that although the insured person, namely, one Smt. Dholi Pipali, died by snake-bite on 31st July, 2002 and the writ petitioner was made nominee by the deceased, the Insurance Company was not releasing the amount of Rs. 3 lakh payable to the heirs and legal representatives of the deceased through the said nominee.
(3.)There is no dispute that the insured person died leaving her husband, namely, Sudan Pipali and three minor children, namely, Papi Pipali (daughter), Papia Pipali (daughter) and Netai Pipali (son).
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