UNION OF INDIA Vs. RAMVATI DEVI & OTHERS

JUDGEMENT

(1.) The instant special appeal is instituted against the judgment rendered by learned Single Judge on 16.12.2015 in WPMS No. 3125 of 2015.

(2.) Key facts, necessary for adjudication of this appeal, are that the husband of the respondent was a freedom fighter, who was getting pension w.e.f. 01.04.2009 till October, 2015. Thereafter, a neighbour of the respondent filed a complaint against her that she was not legally wedded wife of Fateh Singh.

(3.) The matter was looked into by the District Magistrate who submitted the verification report on 20.04.2015. Thereafter, the pension of the respondent was stopped.