Harish Tandon, J. - (1.) The order of reversal is challenged in this revisional application.
(2.) In a suit for declaration that the plaintiff/opposite party is entitled to family pension and pensionary benefits of the deceased employee, an application for temporary injunction was filed for an order restraining the defendant no. 1 from withdrawing the family pension and pensionary benefits from the office of the defendant no. 3.
(3.) The dispute appears to have arisen between the plaintiff and the defendant no. 1 relating to their status as legally wedded wife. Prior to the institution of the instant suit, a title suit relating to declaration of status was filed by the plaintiff during the lifetime of the deceased employee, which was ultimately dismissed for default. The deceased employee initially contested the suit by filing the written statement denying the status of the plaintiff/opposite party in such capacity.;