MANDEEP KAUR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Terminal benefit of late Kashmir Singh was the bone of contention between two wives namely, the Writ Petitioner and the 4th respondent herein. Heard the submissions made by learned Senior Counsel appearing for the Writ Petitioner.

(2.) We find that there is a serious dispute as regards the validity of marriage of the petitioner with late Kashmir Singh, in the face of contention raised by the 4th respondent Smt. Sukhwinder Kaur, the alleged 1st wife of Kashmir Singh.

(3.) Against the background of such a dispute between the parties as regards their right to succeed to the terminal benefit of late Kashmir Singh, the learned Tribunal has rightly directed the petitioner to approach the Civil Court to obtain a Succession Certificate in order to make a lawful claim before the Authorities for receiving terminal benefits.