SAROJINI Vs. DEVASUNDARI

JUDGEMENT

(1.) This Appeal has been filed to set aside the Order dated 14.08.2018 passed in S.O.P.No.52 of 2011 by the Principal District Court, Pondicherry, holding that Appellants, 2nd and 6th respondents herein are entitled to death benefits of the deceased Sivakumar and declaring that they are the legal heirs of the deceased Sivakumar.

(2.) Heard the learned counsel for the Appellants, learned Government Pleader (Pondy) for R3 & R4 and the learned counsel for R5. There is no representation on behalf of R1, R2 and R6, despite their names being printed in the cause list. For the sake of brevity, the parties are referred to by their nomenclature as found mentioned in this appeal.

(3.) The deceased Sivakumar had worked in the Electricity Department of Puducherry Government as Record Clerk. According to the 1st respondent, she was married to the deceased Sivakumar on 06.05.1978 and out of the wedlock, the 2nd respondent was born to them. However, the 1st Appellant had stated that the marriage between her and the deceased Sivakumar had taken place as early as on 08.12.1975 and also filed supporting documents in proof of her marriage.