BATASIYA MARAVI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition is filed assailing the order dtd. 13/2/2023 passed by the Superintendent of Police Mandla rejecting claim of the present petitioner to get family pension on account of death of Uttam singh Maravi on 7/9/2021.

(2.) Rejection order makes a mention of the fact that Shri Uttam Singh Maravi had first marriage with Smt. Rain Kumari and in his service book name of Smt. Rain Kumari is mentioned. Even in the pension case joint photographs of Late Shri Uttam Singh Maravi and Smt. Rain Kumari have been affixed.

(3.) Petitioner's contention is that late Shri Uttam Singh had divorced his first wife Smt. Rain Kumari and Rain Kumari had sworn an affidavit before the notary public on 7/10/2014 to the affect that she had taken divorce in 1998-99 as per tribal customs and traditions which has legal sanctity. She further deposed that they were staying separately for last 15 years and she has no claim on the body and property of Shri Uttam Singh and both are living separately.