JAYALAKSHMI Vs. CHAIRMAN, TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) In this second appeal, challenge is made against the judgment and decree dated 18.12.2002 passed in A.S.No.46 of 2001 on the file of the Subordinate Court, Mettur confirming the judgment and decree dated 17.10.2001 passed in O.S.No.394 of 1992 on the file of the District Munsif Court, Mettur.

(2.) The second appeal has been admitted on the following substantial question of law:

(3.) Tr.Natesan employed under the Tamilnadu Electricity Board, is found that to have died in harness. Claiming that the plaintiffs alone are the legal heirs of the deceased Natesan and alleging that the fourth defendant and the defendants 5 to 8 are attempting to obtain the gratuity, Provident fund, Pension etc., and the other benefits from the Tamilnadu Electricity Board on the death of Natesan, the plaintiffs have come forwarded with the suit seeking the reliefs of permanent injunction.