Uday Umesh Lalit, J. - (1.) Delay condoned.
(2.) These appeals under Section 30 read with Section 31(2) of the Armed Forces Tribunal Act, 2007 ("The Act", for short) are directed against (i) judgment and order dated 24.02.2015 in O.A. No.420/2013 and (ii) judgment and order dated 03.07.2015 in Review Application No.19/2015 in O.A. No.420/2013; passed by the Tribunal (Armed Forces Tribunal, Principal Bench, New Delhi.).
(3.) In aforesaid O.A. No.420/2013, the appellant had challenged the order invalidating him from service on medical grounds and had prayed for directions that he be promoted to the post of Wing Commander and that the names of his family members (wife and daughter) be recorded in the service record and allow all benefits due to them. However, while issuing notice on 08.01.2016 the matter was limited by this Court to the question whether "marriage of the petitioner with Meenu Sangha can be recognized for purposes of grant of post-retirement benefits, medical facilities and family pension etc." Accordingly leave to appeal is granted under Section 31(2) of the Act in respect of the issue in question.;