PREETHY GEORGE P Vs. NIL

JUDGEMENT

(1.) The issue in question in this appeal pirouettes around certain sums eligible to the minor child of the first appellant, standing in the Gratuity Pension Fund (GPF) of deceased Sri.K.F.Bert, who was working as a Sub Inspector of Police under the Department of Kerala Police, who unfortunately died intestate on 25/2/2023.

(2.) The appellants are the wife and major daughter of the deceased; while, the controversy in question is confined to the share of the GPF entitled to the minor child of the first among them.

(3.) When late Sri.K.F.Bert died, a claim was made by the appellants on their own behalf and on behalf of the minor child on the amounts due under the GPF and we understand - as expressly admitted - that the appellants were given their dues without any objection. However, when it came to the share of the minor child, the Authorities are stated to have directed the appellants to obtain a declaration of guardianship in favour of the first among them; and that they, thereupon, filed GOP No.308/2023 before the Court of the Additional District Judge, Irinjalakuda.