KAMLESH SHARMA Vs. MEENA SHARMA

JUDGEMENT

(1.) In view of the judgments 1991 2 RLR 77 and 1991 Labour Industrial Cases, 1143, the mother is apparently not entitled to pension, gratuity and the insurance amount under the General Insurance Scheme. Apart from this all the arrears of amounts due to the heirs of Naresh Kumar deceased have already been disbursed to his widow Meena Sharma. In this view of the matter, no injunction can be granted against the widow to recover these amounts, especially the family pension. The learned Additional District Judge has already made clear in the order under revision that if at a later stage, the petitioner is found entitled to gratuity and pension etc., the defendant i.e. the wife will be found to return the same.