YASHODHA Vs. CHELLAMMAL

JUDGEMENT

(1.) The appellant is the widow of one Jeyaraman, who was employed in Hotel Sangam at Trichy. During his service, he was contributing for the Provident Fund Scheme. Later, he died on 28.05.2001. Thereafter, the respondent filed Succession O.P.No.10 of 2004 before the Principal Subordinate Court, Trichy, seeking a Certificate in favour of the respondent empowering her to obtain the amount lying with the Provident Fund authorities. The said petition was allowed, against which, the widow preferred this appeal.

(2.) Heard the learned Counsel for the appellant and the learned Counsel for the respondent.

(3.) The contention of the learned Counsel for the appellant is that there is no bar for the appellant to remarry after the death of her husband, which she had done rightfully. The bar under Sec. 24 of the Hindu Succession Act, 1956, to inherit the properties of her husband as his legal representative has been deleted and therefore, there is no bar for the appellant to claim her share in the Provident Fund amount as a legal representative.