SHARIFA BIBI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking direction to the respondents for making payment of full family pension to her along with arrears and interest @ 12% per annum from the date it became due.

(2.) It is, inter alia, indicated that husband of the petitioner Late Abdul Hafiz took voluntary retirement from service on 06.05.1998 and died on 16.03.2001. As the petitioner was indicated as nominee by Late Abdul Hafiz, the petitioner started receiving family pension being widow of Abdul Hafiz.

(3.) The respondent No. 4-Naseem Bano filed a suit for declaration & perpetual injunction before the court of Additional Civil Judge (Jr. Division) No. 2, Jodhpur ('the trial court'), claiming herself to be the legally wedded wife of Late Abdul Hafiz and seeking benefit of family pension.