SUBHADRA Vs. STATE OF KERALA

JUDGEMENT

(1.) IN these two writ petitions, the widow and siblings of late Sri. K. Kumaran contest each other for the retirement benefits of Sri. K. Kumaran. It appears that earlier the parties had approached the civil court in respect thereof and decided to compromise the matter among themselves. Consequent thereto, Ext. P1 compromise decree was passed by the Munsiff's Court, Kollam, as per which the retirement benefits are to be shared between the widow on the one hand and the brothers and sisters on the other. Now, the parties submit that they are ready to share the balance retirement benefits due to late Sri.K. Kumaran in accordance with Ext. P1 decree. Accordingly, these writ petitions are disposed of with a direction to respondents 1 and 2 in W.P(C) No. 36013/2009 to disburse the balance retirement benefits due to late Sri. K. Kumaran in the proportion fixed in Ext. P1 compromise decree as expeditiously as possible, at any rate, within one month from the date of receipt of a copy of this judgment.