YAMUNA DHEVI Vs. D NALINI

JUDGEMENT

(1.) 1.COMMON ORDERO.P.193 of 2005 was filed by the petitioner, who was the mother of the deceased L.R.Paranthaman for the grant of Succession Certificate in her name alone in respect of the Employees Provident Fund and LIC amount. In that OP, the respondent is the wife of the deceased. She had filed O.P.No.892 of 2005, is seeking for the grant of Succession Certificate in respect of her half share alone due to the death benefits, fixed deposits and savings deposits, EPF and LIC. In that OP, she had made the mother and father of the deceased L.R.Paranthaman as well as Mylapore Hindu Permanent Fund Ltd., Life Insurance Corporation of India and Regional Provident Fund Commissioner, Chennai as party respondents.

(2.) IN view of the interconnectivity between the two Original Petitions, they were tried together and common evidence was let in.

(3.) A petition for divorce by mutual consent was filed by the wife Nalini in O.P.No.2104 of 1999 for declaring her marriage with Paranthaman as nullity. While O.P.No.2104 of 1999 was pending, the said Paranthaman died on 11.03.2002. After the death of the Paranthaman, the respondent Nalini again got married to one Ravishankar on 10.11.2002.