NARASAMMA Vs. CORPORATION OF CHENNAI

JUDGEMENT

(1.) THE above Writ Appeal is directed against the order of the learned single Judge dated 23. 01. 1998 made in W. P. No. 1438 of 1996, in and by which, the learned Judge dismissed the petition filed for disbursing family pension from 11. 11. 1988.

(2.) HEARD the learned counsel appearing for the appellant as well as the learned counsel appearing for the respondents.

(3.) CONSIDERING the limited issue, we are of the view that there is no need to traverse all the factual details furnished in the affidavit. However, it is relevant to note that the husband of the petitioner, by name, G. Ramaiah was appointed as R. C. Driver 'a'deport on 01. 07. 1976 and he was made permanent on 01. 10. 1987. It is further seen that on 11. 11. 1988, he died. The petitioner is none else than his wife, viz. , G. Narasamma. All these particulars are available in the Service Roll and death certificate of the deceased G. Ramaiah issued by the Corporation of Madras, which are available at pages 8 and 9 of the typed set filed by the appellant.