P RATNAMMA Vs. SARASWATHY

JUDGEMENT

(1.) These two appeals have been filed challenging a common judgment dated 31.5.2010 in O.S.240/2000 and 306/2000 of the Family Court, Kollam. Both these Suits have been filed by the plaintiffs.

(2.) O.S.240/2000 is filed by the plaintiffs seeking a declaration that the 2nd plaintiff is the daughter of late Sri.Ayyappan Achary and that she is entitled to get one-fifth share in his assets. They also sought for a mandatory injunction directing the 5th defendant to pay a share of the monthly family pension with arrears and for a further declaration that the 2nd plaintiff is entitled to get employment under dying-in-harness scheme in the 5th defendant company. They sought a further relief seeking recovery of an amount of Rs 92,000/- being half share of pensionery benefits and insurance amount due to the deceased Ayyappan Achary.

(3.) O.S.306/2000 has been filed by the plaintiffs seeking a decree for past and future maintenance from the assets of deceased Ayyappan Achary which came into the hands of the defendants.