J VICTORIAL RANI Vs. CHAIRMAN-CUM-MANAGING DIRECTOR

JUDGEMENT

(1.) THE petitioner in W.P.No.11641 of 2011 has approached this Court with a prayer for issuance of a writ in the nature of Certiorari, to quash the order dated 01.04.2011 of the Indian Overseas Bank, rejecting the request of petitioner for release of pensionary benefits. The reason for issuance of impugned order is, that Mrs.J.Victoria Rani / petitioner in W.P.No.12314 of 2011, is claiming to be the wife of deceased E.Joseph Raj.

(2.) THE facts are not in dispute, that E.Joseph Raj was employed with the Indian Overseas Bank and while in service died on 23.11.2010. The petitioner in W.P.No.11641 of 2011 submits that E.Joseph Raj died as bachelor. Whereas respondent no.5 / petitioner in W.P.No.12314 of 2011 claims herself to be wife of the deceased employee.

(3.) IT is not for this Court to go into this question, as the dispute regarding relationship is required to be proved in civil Court by leading evidence as provided under the Evidence Act.