C ROSALI ALIAS TERASA MARY Vs. W USHA

JUDGEMENT

(1.) THIS appeal arises out of the order dated 07.09.2010 in A.No.882 of 2010 in O.P.No.112 of 2010 whereby the learned single Judge declined to issue pro-order, prohibiting the second respondent/Garnishee from disbursing 2/3rd of family pension for the benefit of minors.

(2.) THE brief facts are that the appellant's son Wilson married the respondent " Usha and the minors Alfred James and Mary Immaculate Christina were born on 30.03.1995 and 23.01.1997 respectively. THE appellant's son Wilson died on 27.08.2008 leaving behind his wife

(3.) UPON consideration of the rival contentions and also considering the financial status of the family of the first respondent and the paternal grandmother, the learned single Judge declined to issue the pro-order prohibiting the garnishee from disbursing 2/3rd of the family pension for the benefit of the minors and dismissed the application. Being aggrieved by the dismissal of the application in A.No.882 of 2010, the appellant/paternal grandmother has preferred this appeal.