- (1.) Heard learned counsel for the parties and perused the record of original case.
(2.) It is admitted case between the parties that Sri Laturi Singh was son of Smt. Javitri Devi and Late Jagan Singh. Laturi Singh was employed in Border Security Force. At the time of joining service he was not married and in service record he nominated his mother Javitri Devi (defendant-appellant) as nominee of his service emoluments etc. to be earned during service period. It is also admitted that after about two years of joining of his services, Laturi Singh died on 18.02.1987.
(3.) After the death of Laturi Singh, Original Suit No. 236/1997 was filed by plaintiff Meera Devi, alleging herself to be wife of Laturi Singh. In beginning the sole defendant of the case was Smt. Javitri Devi, mother of the Laturi Singh. Later on Union of India and officers of Border Security Force were also impleaded as parties. In original suit it was pleaded that since plaintiff Meera Devi is wife of Laturi Singh, therefore, she is entitled for service emoluments, pension and other amenities, entitled to the wife of deceased from the employer/ department. For declaration of such retiral benefits, she had filed original suit.;