KRISHNAVENI Vs. MEERA ALIAS DEVAKI

JUDGEMENT

(1.) Who is the legally wedded wife of the deceased-Sairam whether it is the first plaintiff or the first defendant is the main issue to be decided. Who are entitled to receive the pensionary benefits of the deceased Sairam i.e., whether the plaintiffs 1 to 3 (the wife and the children) or the defendants 1 and 3 (the second wife and the children) is the hot issue being tried from 1996.

(2.) The plaintiff filed the suit in O.S.No.8 of 1996 praying for a declaration that she is the legally wedded wife of the deceased and that the second and third plaintiffs are the legitimate sons of the deceased-Sairam and for a consequential order of injunction restraining the defendants from claiming any right whatsoever over the estate of the deceased-Sairam.

(3.) The brief facts of the case: