BIJENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Subject matter of both the civil appeals is the same. Therefore, both the appeals are being disposed of by this common judgment and order. However, for the sake of convenience, we refer to the facts mentioned in Civil Appeal No. 4458 of 2024.

(3.) Be it stated that appellant as the applicant had filed O.A. No. 3977 of 2013 before the Armed Forces Tribunal, Chandigarh Regional Bench ('Tribunal' for short) under Sec. 14 of the Armed Forces Tribunal Act, 2007 (briefly 'the 2007 Act' hereinafter) contending that he was entitled to the disability element of disability pension on account of his disability attributable to military service, rounding off of his disability to 50%. By the order dtd. 26/2/2016, Tribunal held that disability of the appellant was less than 20%. Therefore, no relief could be granted to the appellant. Resultantly, O.A. No. 3977 of 2013 was dismissed.