REGIONAL PROVIDENT FUND COMMISSIONER Vs. SHARDA

JUDGEMENT

(1.) The dispute in this second appeal pertains to the benefits to which the plaintiff and the defendant No. 4, the second Amendment as per Court order dated 05.12.2009 wife of Asaram the deceased, were entitled to. Asaram had two wives (i) Meerabai and (ii) Malanbai the defendant No. 4 in the suit. The plaintiff Nos. 1 and 2 both were the daughters of Asaram and they claimed all the dues payable upon the death of Asaram. The appellant-Regional Provident Fund Commissioner was joined as defendant No. 2 in the suit, whereas the Forest Development Corporation of Maharashtra, the employer was joined as defendant No. 1.

(2.) The operative portion of the decree passed by the Trial Court is reproduced below:

(3.) The appellant preferred Regular Civil Appeal No. 128 of 2004 and the lower Appellate Court modified the decree passed by the Trial Court, operative part of which is reproduced below: