SWARAN KAUR Vs. DALBIR KAUR

JUDGEMENT

(1.) The only point requiring determination in this Regular Second Appeal is - whether in case of death of an Army personnel, his mother is entitled to the amount payable under the Army Group Insurance Scheme in the presence of the widow of the deceased Army personnel.

(2.) The following facts may be noticed:-

(3.) In the written statement filed by defendant-respondent Nos.1 and 2, it was pleaded that Sukhwant Singh (deceased) was married to defendant No. 1 according to Sikh rites and she is entitled to collect family pension. Group Insurance and other dues. It was further stated that Sukhwant Singh was the son of Charan Singh and his wife Swinder Kaur and the plaintiff-appellant Swaran Kaur is only the sister of Swinder Kaur.