M SURYAKALA, M VINODHINI, M DIWAKAR AND V NAGOMI Vs. SPECIAL THASILDAR ADI DRAVIDA AND TRIBAL WELFARE DEPARTMENT

JUDGEMENT

(1.) Mr. V. Martinshanthi was a Government Employee. Both the first Petitioner as well as the 6th Respondent claimed that they got married to the said V. Martinshanthi. The first Petitioner instituted a suit for declaration in O.S. No. 3 of 2006 before the District Munsif Court, Chengalpattu, to declare that the Petitioners herein are the legal-heirs of Mr. V. Martinshanthi. The 6th Respondent herein was shown as first Defendant in the suit. Ultimately, the suit was decreed based on the compromise arrived at between the parties. As per the compromise decree dated 08.09.2006, the sixth Respondent has agreed that all the terminal benefits including pension may be paid to the first Petitioner

(2.) The learned Counsel for the Petitioners as well as learned Counsel for the sixth Respondent submits that the terminal benefits are not yet settled and the terminal benefits are retained by the Respondents.

(3.) In these circumstances, the fifth Respondent is directed to settle the terminal benefits, in terms of the compromise decree dated 08.09.2006 passed in O.S. No. 3 of 2006 by the District Munsif, Chengalpattu, by paying a sum of Rs. 2,00,000/-from the terminal benefits, to the sixth Respondent herein, and further directed to pay the other terminal benefits including pension to the first Petitioner, after adjusting the aforesaid amount of Rs. 2,00,000/-paid to the sixth Respondent. The fifth Respondent is directed to complete the aforesaid exercise within a period of six weeks from the date of receipt of a copy of this order.