- (1.) Leave granted.
(2.) The family pension and pensionary benefits have been withheld apparently on account of dispute between legal heirs of the deceased. It appears that during the pendency of the proceedings before the High Court the parties have entered a compromise and therefore that dispute has been given quietus.
(3.) Learned Additional Solicitor General submits that in terms of the rules the amount can be disbursed only to the nominee, who is the widow. Now that the inter se dispute between the wife and the daughter has been settled, we dispose of this appeal with the direction to the Appellant to disburse the eligible benefits to the widow nominee who shall distribute the benefits in terms of the compromise between her and her daughter. The dues shall be disbursed with interest @ 10 per cent which is the statutory rate fixed under the Payment of Gratuity Act, 1972.;