D PUSHPANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner's son was employed in a private aided School as a Watchman. He died on 25.08.1998, while he was in service. THE petitioner's son got married and however he did not have issues. THE petitioner's daughter-in-law filed a suit in O.S.No.200 of 2000 before the District Munsif Court, Arakonam relating to the terminal benefits payable to her husband on his death. In the suit, the petitioner and the fourth respondent herein were shown as defendants. THE suit was referred before the Lok Adalat for an amicable settlement.

(2.) BASED on the settlement reached before the Lok Adalat, a compromise decree was passed by the District Munsif Court, Arakonam on 03.12.2004 in O.S.No.200 of 2000. The compromise decree is based on the settlement. The terms of the compromise decree area as follows:- TAMIL

(3.) NOTICE of motion was ordered on 16.04.2009.