B. SUBATRA Vs. DIRECTOR PRIMARY EDUCATIONAL DEPARTMENT CHENNAI

JUDGEMENT

(1.) The plaintiff B.Subatra in O.S.No. 226 of 1997 on the file of the District Munsif Court at Tirupur is the appellant herein.

(2.) The said suit had been filed by the plaintiff B.Subatra, seeking a declaration that she is the only legally wedded wife of Balasubramanian and for a permanent injunction restraining anybody else from receiving the death benefits of the said Balasubramanian from the office of the 1st to 5th defendants/Education Department. The said suit was dismissed by Judgement dtd. 21/3/2000.

(3.) The plaintiff then filed the First Appeal in A.S.No. 17 of 2000 before the Sub Court at Tirupur. The said Appeal suit was also dismissed by Judgment dtd. 30/10/2000. She then preferred the present Second Appeal.