SMT. SHAMAL MAHADEO TATE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) By the present petition, the Petitioner has prayed for the following reliefs:

(2.) . Petitioner claims to be the second wife of one Shri. Mahadeo Narayan Tate (hereinafter referred to as "the deceased "), who was working as a peon in the office of the District Collector, Solapur. The deceased had married Smt. Parvatibai (hereinafter referred to as "the first wife ") on 13/6/1962. The Petitioner claims that since the deceased had no children with his first wife, the deceased married the Petitioner on 17/5/1974. Admittedly, the deceased and the Petitioner lived together from April 1974 onwards till the deceased 's death and were known to the public at large in the society as husband and wife. The Petitioner gave birth to a son on 24/8/1976 and two daughters on 12/4/1978 and 6/10/1980 respectively. The deceased died on 9/12/1996, while in service.

(3.) . Before we advert to the submissions made by the learned counsel appearing for the respective parties, it would be apposite to briefly refer to the facts relevant to the present case.