UNION OF INDIA Vs. M I SOLKAR

JUDGEMENT

(1.) HEARD Mr. Karnik for the petitioner and Mr. Walia for the respondent.

(2.) THIS petition by Union of India through the Commissioner of Customs seeks to challenge the orders dated 16th October, 2002 and 29th July, 2003 passed by the Central Administrative Tribunal, Mumbai granting family pension to the respondent who is a widow of an invalidated employee of the central Government.

(3.) THE facts leading to this petition are as follows