COMMR OFFICE OF R P F Vs. ARIYAMALA

JUDGEMENT

(1.) Heard.

(2.) - The appellant is the first defendant in O.S. No.876 of 1990, filed by the first respondent for a permanent injunction restraining the first defendant from stopping the family pension and recovering the pension amount by letter dated June 14, 1990.

(3.) For the purpose of convenience, the parties are arrayed as per their rank in the suit.