SMT. SINOKHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The late husband of the petitioner came to be enrolled in Army in the Corps ASC (MT) on February 2, 1942 and was invalided out of service with effect from August 10, 1945, after rendering 3 and a half years satisfactory service, the disease called 'Pielirisy Effusion', by which the late husband of the petitioner was suffering was accepted as attributable to Military Service and he was granted disability pension by the Chief Controller of Defence Accounts (Pension), Allahabad vide order No. 2 PPO No. 8030/64. The Officer Incharge, ASC Records (MT), Bangalore vide letter dated June 20, 1990 revised the service and disability element of the late husband of the petitioner to the tune of Rs. 375/- and Rs. 90/-. This fact was affirmed by the Treasury Officer, Churu vide order dated July 9, 1990.

(2.) Resurvey Medical Board of the late husband of the petitioner was arranged by the Officer Incharge, ASC Records (MT), Bangalore at Military Hospital, Jaipur to consider grant of disability pension beyond November 5, 1990. Vide order dated February 6, 1991 the Medical Board Proceedings were submitted in regard to late husband of the petitioner stating therein that composite percentage of all IDs accepted 20% and 6.10%. The husband of the petitioner died on October 9, 1991.

(3.) The petitioner submitted a claim for grant of family on the death of husband. The claim of petitioner was granted and she was paid Rs. 2,056/- vide order dated February 4, 1992.