TAMILSELVI Vs. ACCOUNTANT GENERAL ACCOUNTS AND ENTITLEMENTS

JUDGEMENT

(1.) THE petitioner is the wife of one Mr.Ramadoss, who was employed as a Teacher in Ayyappanaickenpet Panchayat Union Middle School, Jayakondam Taluk and died on 17.03.1991, while in service. THE first wife of the deceased Ramadoss predeceased him. THEre are two minor children to the first wife at the time of the death of Mr.Ramadoss. Dispute arose between the minor children and the petitioner herein relating to the receipt of various benefits due to the death of Mr.Ramadoss.

(2.) THE petitioner approached the District Munsif Court, Jayakondam by filing O.S.No3..45 of 2000 seeking for a declaration that the petitioner is the legally wedded wife of late Ramadoss and she is entitled to receive the entire terminal benefits.

(3.) AFTER the minor children crossed 25 years, they became ineligible to get family pension. Thereafter, the petitioner herein sought for full payment of family pension.