A GAYATHRI Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) Heard Mr.N.L.Rajah, learned counsel for the petitioner and Mr.Raghunath, learned counsel for M/s.T.S.Gopalan & Co., appearing for the respondent.

(2.) The petitioner has filed this writ petition for a direction to the respondent to release 50% of the terminal benefits of late Dr.S.Ashok Kumar amounting to Rs.20,05,493.96 (Rupees Twenty Lakhs Five Thousand Four Hundred Ninety Three and Ninety Six Paise only) due and payable to the petitioner along with interest @ 9% p.a. from the date of receipt of the said amount into their account till date of deposit of the amount to her account without insisting on production of an order under Section 10 of Guardians and Wards Act, 1890.

(3.) The case of the petitioner in a nut-shell is as follows:-