DIVISIONAL RAILWAY MANAGER Vs. JOGINDER KAUR

JUDGEMENT

(1.) DIVISIONAL Railway Manager, Northern Railways, has filed this appeal to challenge that part of impugned order passed by the first Appellate Court, whereby the mother-in-law was held entitled to 1/4th share on account of insurance policy, GPF, PPF and fixed deposit and the appellant is restrained from releasing the share of the respondent-plaintiff mother-in-law out of the above noted benefits to respondent No.6, the wife of the employee. Neither the wife nor the plaintiff-mother-in-law, has come forward to challenge the decision of the first appellate Court, which had held the wife entitled to family pension, gratuity, leave encashment and bonus etc.

(2.) THE grievance of the appellant is that the pensionary benefits are required to be released as per the nomination, which is in the name of defendant No.6 (wife). THE appellant accordingly has prayed that a direction not to release the amount to the wife would be beyond the jurisdiction of the Court in terms of the Rule position.

(3.) NOTICE of motion was issued in this case. The respondents in the appeal, including the mother and wife, who are alone the contesting respondents, were duly served but no one has appeared before the Court.