PAVITRABAI Vs. ARUN KUMAR

JUDGEMENT

(1.) Notice has been sent and served on the opponents but they are absent. None is present for them, Mr Verma is heard.

(2.) Learned Judge has pointed out that an application has been moved by the petitioner Pavitrabai making a prayer to the Court that her husband deceased Arun Kumar Verma had left (1) Rs. 41.367/- as amount of GPF, (2) Rs. 30,000/- as amount of G.I.S , (3) Saving Bank credit balance ofRs. 23,755 /- in the saving account of State Bank of India The total amount is Rs 95.122/- The petitioner has prayed for a relief from the Court in view of provisions of Order 21 Rule 46, C P C

(3.) Mr. Verma submitted that the wife Pavitrabai had obtained the decree of divorce against Arun Kumar Verma s/o Onkarnath Verma on the ground of impotency and there has been order passed by the Matrimonial Court in her favour granting her a permanent alimony to the tune of Rs 700/- per month Mr. Verma submitted that during the execution proceedings in context with the said amount of permanent alimony, Arun Kumar the husband of Pavitrabai died leaving behind him his parents Onkarnath and Laxmibai