TREASA Vs. EXECUTIVE ENGINEER K S E B

JUDGEMENT

(1.) THE petitioner claims to be the legally wedded wife of late Sebastian, who was an employee of the Kerala State Electricity Board. On the death of Sebastian, family pension was paid to the 2nd respondent, who, according to the petitioner, is not the legally wedded wife of late Sebastian. THE petitioner claims that she is the legally wedded wife, on the basis of Ext.P1 certificate of marriage issued by a church. THE claim in this regard was considered by the 1st respondent and rejected by Ext.P3, which reads thus;

(2.) THE petitioner seeks the following reliefs;