RENU DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) These two appeals raising common questions of law have been heard together and are being decided by this common order.

(3.) Civil Appeal arising out of Diary No. 37356 of 2017 -Renu Devi Vs. Union of India and Ors. has been filed challenging the order dated 25.04.2017 passed by Armed Forces Tribunal, Chandigarh Regional Bench at Chandimandir, by which O.A. No. 4313 of 2013 filed by the appellant praying for grant of Special Family Pension w.e.f. 15.09.2004 has been dismissed. M.A. No. 1075 of 2017 seeking leave to appeal has also been dismissed by Armed Forces Tribunal by order dated 10.07.2017.