Before :- L. Nageswara Rao and Ajay Rastogi, JJ.
Civil Appeal No. 5896 of 2015. D/d. 4.12.2019.
Union of India & Ors. - Appellants
Versus
Smt. Navindra Devi - Respondents
For the Appellants :- R. Balasubramaniam, Sr. Adv., Ms. Sunita Sharma, Santosh Kr. Vishwakarma, Ms. Kirti Dua, Ms. Tanisha Samanta, B. V. Balaram Das, Advocates.
For the Respondents :- Ms. Aishwarya Bhati, Sr. Adv., Ms. Chitrangda Rastravara, Ms. Kirti Khangarot, Dinesh Bhati, Ms. Archana Pathak Dave, Advocates.
ORDER
Delay condoned.
2. After hearing the learned counsel for the parties, we are not inclined to interfere with the order of the Armed Forces Tribunal, Regional Bench, Chandigarh. The appeal is, accordingly, dismissed. Pending application, if any, stand disposed of.
3. However, the finding recorded by the Tribunal that the Unit/appellants were directly responsible for the death of the husband of the respondent, is directed to be expunged from the record.
4. The appellants are directed to release the amount of L 10,00,000/- granted by the Armed Forces Tribunal to the respondent, within a period of eight weeks.
