SUBASH CHAND BALIYAN Vs. UOI & ORS

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) It is not in dispute that during a morning walk on April 19, 1995, petitioner had a road accident, which obviously is not attributable to the service, and thus the injury suffered by the petitioner cannot be held attributable to service.

(3.) Petitioner desires disability pension to be paid to him or in the alternative compensation to be paid for the injury in question and for which petitioner places reliance upon Pension Regulation No.153 of the Pension Regulations for Air Force: 1961.