AMARAVATHI Vs. .THE ACCOUNTANT GENERAL

JUDGEMENT

(1.) The petitioner is the wife of the third respondent, who is employed under the second respondent. There is a matrimonial dispute between the petitioner and the third respondent.

(2.) While so, the petitioner has filed this writ petition seeking to forbear the respondent to disburse the terminal benefits to the petitioner on his retirement.

(3.) Heard the learned counsel for the petitioner.