DRAUPADABAI BABASAHEB MOTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel for the respective parties. Rule.

(2.) ON request of learned Counsel Rule is made returnable forthwith.

(3.) IT is painful to see the petitioner before us, who appears to have crossed the age of 70 years, with a begging bowl for freedom fighters pension, receivable by her husband, deceased Babasaheb Gena Mote, resident of Pargaon, Taluka Bhoom, District Osmanabad. The petitioner is pursuing her husbands application, made to the Collector, Osmanabad on 25-10-1990 for freedom fighters pension. It is the most pathetic narration of a widow of a patriot, who died on 8-3-1991 yearning for some solace for livelihood in the form of freedom fighters pension.