UNION OF INDIA Vs. WILSON D.

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India by the respondents in O.A.No.236 of 2019 before the Armed Forces Tribunal, Regional Bench, Kochi ('the Tribunal' for short), challenging the order dtd. 17/1/2023 passed by the Tribunal, whereby the claim set up by the respondent for disability pension was allowed, by rounding it off to 50% for life.

(2.) The facts in brief which led to the filing of this writ petition are as follows:

(3.) Though, before the Tribunal, the writ petitioners/respondents raised various contentions to justify the denial of the disability pension on the ground that the disabilities 'Diabetics Mellitus and Hypertension were neither attributable to nor aggravated by military service, the Tribunal after a detailed analysis of the contentions of both sides, by relying on the relevant provisions and regulations binding the field and also the judgments of the Apex Court ruled in favour of the respondent.