STATE OF PUNJAB Vs. DEVINDER KAUR

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned Counsel for the parties finally in this appeal which is being disposed of by this order.

(3.) The short question is whether the deceased respondent Kharak Singh and his surviving widow who is now the sole respondent representing his estate were entitled to get family pension on the demise of their unmarried son Daljit Singh who died in harness on 5-11 -1985 when he was in government service of the Appellant State. |