LAXMIBAI Vs. UNION OF INDIA
LAWS(KAR)-2022-6-590
HIGH COURT OF KARNATAKA
Decided on June 23,2022

LAXMIBAI Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

R.DEVDAS, J. - (1.)The petitioner is the mother of the deceased Sri.Kumarswami who was working in the Border Security Force and he died in harness on 18/7/2019. The dispute now brought before this court is regarding the claim for service benefits and pension payable to the family of the deceased.
(2.)The respondent-authorities have filed statement of objections and while pointing out to the provisions contained in CCS (Pension) Rules 1972 have given the details of eligibility of the widow in terms of the statute and similarly in paragraph 11, the entitlement of the mother of the deceased is also given.
(3.)The mother does not dispute the fact that she has received Rs.7,50,000.00 being 50% of the insurance amount under Golden Jubilee Seema Prahari Kalyan Kawach Insurance Claim. According to the respondent- authorities, the petitioner is also entitled for 50% of the death gratuity and 50% of financial assistance out of the BSF Benevolent fund. All other benefits are required to be given to respondent No.5-widow of the deceased.


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