M.THANIKACHALAM J. - (1.) This appeal targeted against the order of the District Forum in O.P.4/2004, on the file of the District Forum, Trichy, wherein, a direction has been given against the first and second opposite parties alone, to pay compensation, finding fault that they have committed deficiency of service.
(2.) Thiru.K.Velu, husband of the complainant, was working in the third opposite party from the year 1964, having Provident Fund Account No.TN/2839/B139 from 1965 to 1972, for which, a new number was given in 1972 as Account No.TN 2839/J/51, which was later modified as TN 2839/1708, clubbing the old numbers.
(3.) The husband of the complainant expired during his service, on 22.04.2001. After his death, the LR namely the wife, is entitled to the retiral benefits, including Provident Fund contribution, for which, the complainant approached the opposite parties by submitting necessary applications. In the month of February 2002, the Provident Fund settlement was made only, paying a sum of Rs.3,02,200/-, settling the account from the year 1988, not taking into account the prior account, as well as the accumulation. Despite repeated requests, issuance of lawyer notice, Provident Fund Account of the complainants husband was not settled, thereby compelling the complainant to file the case, to settle the Provident Fund Account from 1965 to 2001, in addition to, pay a sum of Rs.1 lakh as compensation.;