1. Heard Ms. Roli Kauser holding brief of Shri S.K. Singh, the learned counsel for the petitioner, and Shri A.B. Saran, the learned Senior
Advocate appearing for the respondents.
2. By means of this petition under Article 226 of the Constitution of India, the petitioner prays that this Court may issue a writ of mandamus
commanding M/s. Oriental Insurance Company, the respondent, to pay to it a sum of Rs. 2,77,643.00/, alleged to be due under the Insurance
Policy No. 46/88/00002, dated 2189.
3. In substance, petitioner wants this Court to enforce the contract of insurance.
4. In the opinion of the Court, which is fortified by the decision of the Hon''ble Supreme Court rendered in Life Insurance Corporation of India and
others v. Smt. Kiran Sinha, reported in AIR 1985 Supreme Court at page 1265, a writ petition under Article 226 of the Constitution of India is not
the appropriate remedy. The remedy of the petitioner lies elsewhere.
5. Under the circumstances, the petition is dismissed summarily.