AJAIB SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Both these appeals involving similar questions of law were heard together and are being disposed of by this common judgment.

(2.) However, the facts of the matter are being, noticed from LPA 303/2002.

(3.) The appellant is a widow of one Harbans Singh. He was recruited in the Army on 3rd March 1970. As he was invalidated out of service on 19th October 1970 on the recommendation of the medical board, he had been granted disability pension at the rate of Rs. 40/- per month for a period of two years. The said disability pension allegedly was extended from time to time. He was examined by the Resurvey Medical Board for the purpose of extension of the disability pension in the years 1972 and 1977 and the pensionary benefits were extended to him.