RANI MANGATHA Vs. PICHAIAMMAL ALIAS SHENBAGAVALLI

JUDGEMENT

(1.) The suit is filed to declare the plaintiffs as legal heirs of late V.D.Ramanathan and to declare their rights to the Family Benefit amount of Rs.4,000/-, General Provident Fund amount, Gratuity and other Family Pension, which are provided under Government and Departmental Rules.

(2.) The first defendant is the father of deceased late V.D.Ramanathan and the second defendant is the mother of the deceased. The suit was contested by the defendants stating that the marriage of the first plaintiff and V.D.Ramanathan was solemnized in Neyveli. The first plaintiff's husband was employed as a Filed Officer in the Agricultural Department and he died on 24.07.1989. Prior to his death, there was divorce in between the first plaintiff and the deceased.

(3.) The Lower Court decreed the suit as the first plaintiff is entitled to get the maintenance arrears of Rs.8100/- from 01.12.1987 to 01.12.1990 for a period of three years and the balance amount should be divided into two shares between the second plaintiff (daughter) and the second defendant (mother). Aggrieved by the said order, the plaintiffs filed appeal before the Lower Appellate Court.