NANDA JOSH Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) This original petition is one filed by the petitioner challenging Ext.P1 order passed by the Armed Forces Tribunal, Regional Bench, Cochin (hereinafter referred to as 'the Tribunal), in T.A.No.138/2010.

(2.) The core dispute is between the petitioner and the sixth respondent. The petitioner is aggrieved by the stoppage of family pension which she was receiving as the widow of an army personnel, viz. late Havildar Shri Wilfred Josh. By the impugned order the Tribunal directed to grant the same to the sixth respondent who is the father of the said army personnel. The sixth respondent was the petitioner in T.A.No.138/2010. The same arose from Writ Petition (C) No.36863/2008 filed before this Court.

(3.) We heard learned counsel for the petitioner Shri Lalith Kumar, Shri P.B. Suresh Kumar, learned Senior Counsel for the sixth respondent and Shri P. Parameswaran Nair, learned Asst. Solicitor General.