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Supreme Court - Daily Orders

Ex Sgt, 716603K Uttam Chand Yadav vs Union Of India on 29 April, 2019

Bench: D.Y. Chandrachud, Hemant Gupta

                                            IN THE SUPREME COURT OF INDIA

                                              CIVIL APPELLATE JURISDICTION

                                           Civil Appeal No(s).         of 2019
                                                  Diary No. 10268 of 2019


                      EX SGT, 716603-K Uttam Chand Yadav                               Appellant(s)


                                                            Versus

                      Union of India & Ors.                                            Respondent(s)



                                                           ORDER

Leave to appeal is granted.

Having perused the judgment of the Armed Forces Tribunal, we see no reason to differ from the finding that the physical ailments which the appellant was suffering from were neither attributable to, nor aggravated by military service. The findings are based on the evidence and material on record.

Accordingly, the Civil Appeals are dismissed. Pending application(s), if any, shall also stand disposed of.

…...……………………................................J. (Dr. Dhananjaya Y. Chandrachud) ….…………………………............................J. (Hemant Gupta) New Delhi April 29, 2019 Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.04.30 18:19:07 IST Reason: ITEM NO.8 COURT NO.9 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL Diary No(s). 10268/2019 (Arising out of impugned final judgment and order dated 15-01-2019 in OA No. 291/2018 04-02-2019 in RA No. 11/2019 passed by the Armed Forces Tribunal) EX SGT, 716603K UTTAM CHAND YADAV Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (FOR ADMISSION and IA No.66868/2019-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 29-04-2019 This appeal was called on for hearing today. CORAM :

HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Mr. T. Parshad, Adv.
Ms. Shilpi Satyapriya Satyam, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to appeal is granted.
The Civil Appeals are dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)