BIMLA WATI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application for fixing an actual date of hearing in the present appeal on the ground that the applicant -appellant is an old lady of 86 years of age and is seriously ill.

(2.) FOR the reasons recorded in the application, the same is allowed.

(3.) THIS appeal has been filed against the judgment of the Lower Appellate Court reversing that of the Trial Court and thereby dismissing the suit of the appellant. The appellant had originally filed a suit claiming that her husband Sh. Jagdish Kumar son of Sh.Shankar Dass was a freedom fighter and she should be granted all benefits being the wife of a freedom fighter.