SOM RAJ Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The appellant was refused disability pension by the Respondents. The appellant was enrolled in the year 1983 and after serving for more than 17 years, he was discharged in the year 2001 on the basis of an opinion from the Medical Board that he was unfit for service. The summary opinion of the Medical Board shows that the disability surfaced on 28.10.1999 when he was admitted in the Military Hospital after severe vomiting. Medical history of the appellant also reveals heavy use of alcohol on a daily basis.

(2.) After hearing the learned counsel for the parties and carefully examining the material placed on record, we are not inclined to interfere in the impugned judgment and order passed by the Armed Forces Tribunal, Chandigarh Bench at Chandimandir.

(3.) The appeal is, accordingly, dismissed.