THE CHAIRMAN, CHENNAI PORT TRUST Vs. MARIAMMAL

JUDGEMENT

(1.) THIS writ appeal is directed against an order passed by the learned Judge in a writ petition filed by the respondent, directing the appellant to pay family pension and arrears of family pension to the respondent, consequent upon the death of her son.

(2.) HEARD Mr. M.M. Shanmugam and Mr. S. Jayakumar, learned counsel appearing for the appellant and Mrs. Beulah John Selvaraj, learned counsel appearing for the respondent.

(3.) THEREFORE , consequent upon the death of her son, the respondent made a claim for payment of family pension. But, citing Chapter X of the Chennai Port Trust (Pension) Regulations, 1987, the appellant rejected the claim for payment of family pension. Aggrieved by the said order, the respondent filed a writ petition in W.P. No. 1122 of 2012 on the file of this Court. The said writ petition was allowed by a learned Judge, by an order dated 22.8.2012. As against the said order, the Chennai Port Trust has come up with the above appeal.