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Judgment
Aradhana Johri, Member (A)
The husband of the applicant was employed as Nursing Orderly and died on 23.06.2019, while in harness. The applicant was living separately from
her husband and filed a petition under Section 125 of Cr. P.C. in which she was granted maintenance of Rs. 3,000/- per month, which was later
enhanced to Rs. 13,000/- per month on the application under Section 127 of Cr. P.C. for enhancement. This maintenance amount was paid to her till
the death of her husband, after which the sons did not pay anything to the applicant. The applicant’s husband also nominated his sons with 50%
shares each of his retiral benefits but did not add the name of his wife. This OA has been filed seeking 1/3rd share of the retiral benefits.
Heard Ms Bhawna Messy, proxy counsel appearing for Shri Praveen Kumar, learned counsel for the applicant and Shri Amit Yadav, proxy counsel
appearing for Ms Esha Mazumdar, learned counsel for the respondents and perused the record.
It is apparent that the matter is a family dispute and the remedy lies elsewhere.
In light of this, OA is dismissed. The applicant is at liberty to seek legal remedies in the appropriate forum. No order as to costs.