RAJUMON T.M. Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and final order dtd. 17/1/2013 passed by the Armed Forces Tribunal, Regional Bench, Kochi in OA No.100 of 2011 by which the claim of the appellant for grant of disabilities pension was denied to the appellant.

(2.) Only the relevant facts in brief for the purpose of deciding this appeal may be adverted to.

(3.) The appellant, Rajumon T.M. No.13978552W was enrolled in the Indian Army on 17/11/1988 as a sepoy and after serving more than 9 (nine) years he was discharged from service on being diagnosed with Schizophrenia. His discharge on medical invalidation was based on the opinion of the Invalidating Medical Board held on 30/3/1998 at the Command Hospital, Western Command, Chandimandir which found that the onset of the invalidating disease was in August 1993 during which period the appellant had served in a peace station and that the disability was neither attributable to nor aggravated by military service and the said disease of the appellant was constitutional in nature and not connected with the service. The disability was assessed at 30 percent for two years. Accordingly, the appellant's claim for disability pension was rejected by the CCDA (Pension), Allahabad vide letter dtd. 4/1/1999 which was communicated to the appellant by the AMC Records vide letter dtd. 15/1/1999.