LAWS(KER)-2009-11-41

RAKHI Vs. ACCOUNTANT GENERAL

Decided On November 10, 2009
RAKHI Appellant
V/S
ACCOUNTANT GENERAL Respondents

JUDGEMENT

(1.) The claim in this writ petition is for family pension.

(2.) Sri. V. K. Raghavan, working as Villageman in Mattoor Village Office expired on 9th October, 1995. It is stated that he had initially married Smt. K. C. Pennamma. According to the petitioner, in that wedlock there were no issues and therefore, he contracted a second marriage with Smt. Ammini. In the second wedlock, apart from the petitioner, a son was also born.

(3.) On the death of Sri. Raghavan, only 50% of the family pension was paid to Smt. K. C. Pennamma. Thereupon, Smt. Pennamma and the petitioner's mother Smt. Ammini, the 2nd wife of the deceased, together filed Original Petition No. 2273 of 2003 before this Court contending that the first wife should be given the entire family pension. This Court considered the matter and by Ext. P1 judgment held that since the second marriage was not legal, Smt. Pennamma should get full family pension. Accordingly payment was made.