P. N. RAMALINGAM Vs. CHAIRMAN MANAGING DIRECTOR ITDC

JUDGEMENT

(1.) The petitioner's wife, Jaya Prada was working as General Manager (Admn.) with ITDC and she superannuated on 30th November, 2010. The petitioner's wife expired on 17th October, 2011.

(2.) Vide order dated 19th November, 2010 in Ex.P.13/2007 titled State Bank of India v. N.S. Mehta; the Additional Civil Judge/ARC, Karkardooma District Courts, Delhi directed ITDC not to release a sum of Rs.1,98,271/- out of the retiral benefits of late Jaya Prada.

(3.) Vide order dated 23rd May, 2014 in Ex.P.No.21/2010 titled State Bank of India v. Jaya Prada; the Additional District Judge & Wakf Tribunal, Patiala House District Courts, New Delhi attached the gratuity amount of late Jaya Prada to the tune of Rs.3,50,000/- and directed ITDC to deposit the same in Court. The order dated 23rd May, 2014 is reproduced hereunder: