M. USHARANI Vs. ADDITIONAL CENTRAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Heard Mr. J.Prakasam, Learned Counsel for the Petitioners, Mr. R.Vishnu, Learned Counsel for the First and Second Respondents, Mr. K.Vijaykumar, Learned Counsel for the Third Respondent and Mr. S.N.Ravichandran, Learned for the Fourth Respondent and perused the materials placed on record, apart from the pleadings of the parties.

(2.) The Writ Petition has been filed for directing the First and Second Respondents to consider the representation dtd. 13/2/2017 made by the Petitioners and consequently direct the First and Second Respondents not to sanction the death benefits of the deceased brother of the Petitioners, viz., D.Kothandan, to the Fourth Respondent till the disposal of O.P. No. 3105 of 2015 pending before the II Additional Family Court, Chennai.

(3.) It is borne out from the record that before filing of the Writ Petition on 3/5/2017, the husband of the Fourth Respondent and brother of the Petitioners, viz., D.Kothandam, died on 19/4/2016 and O.P. No. 3105 of 2015 has been subsequently dismissed as infructuous by order dtd. 7/11/2017 passed by the II Additional Family Court, Chennai.