SENIOR SUPERINTENDENT OF POST OFFICE Vs. VASUKI

JUDGEMENT

(1.) This Second Appeal is filed against the Decree and Judgment, dated 29.10.2014 in A.S.No.5 of 2014 passed by the learned Principal Subordinate Judge, Thanjavur, confirming the Decree and Judgment, dated 18.02.2013 in O.S.No.498 of 2010 passed by the learned District Munsif, Thanjavur.

(2.) Heard the learned counsel appearing for the appellant.

(3.) The second defendant in the Suit in O.S.No.498 of 2010 on the file of the learned District Munsif, Thanjavur, is the appellant in the Second Appeal. The first respondent in this Second Appeal filed the Suit in O.S.No.498 of 2010 for declaration declaring that she is the legally wedded wife of Late.Mr.Pitchai and to pass a Decree directing the second defendant, namely, the appellant herein, to disburse the pension benefits and other service benefits due to the death of her husband, Late.Mr.Pitchai.