Supreme Court: Breach of Contract is Not Cheating Unless Fraud Existed From the Outset  ||  Supreme Court: Specific Performance of an Agreement to Sell May be Denied After a Long Delay  ||  Supreme Court: Section 498A IPC Applies to Live-In Relationships in Nature of Marriage  ||  Supreme Court Awards Rs.83.38 Lakh to Child Left Paralysed, Stressing Impact on the Victim’s Future  ||  J&K and Ladakh High Court: Private Trust Cannot Oppose Wakf Takeover Without Legal Authority  ||  P&H HC: Courts Cannot Grant Protection to a Minor’s Live-In Relationship Prohibited By Law  ||  Chhattisgarh High Court: NEET OMR Tampering Allegations Cannot Rest on Mere Suspicion  ||  Allahabad High Court Upholds Conviction, Says a Reliable Dying Declaration Alone Can Sustain Guilt  ||  Bombay HC Criticises ITAT for Delays in Pronouncing Orders Beyond 90-Day Limit  ||  P&H High Court Criticises Punjab For Spending on Freebies and Ads While Delaying Employee Dues    

Supreme Court Orders Relief to Widow of ‘Schizophrenic’ Army Personnel - (27 Feb 2017)

Supreme Court, while giving relief to widow of a ‘schizophrenic’ Army personnel, has ordered to pay disability pension to her and other substituted legal heirs of Ex. Gnr. Laxmanram Poonia who was suffering from ‘acute schizophrenia-like psychotic disorder’.

Tags : SUPREME COURT   SCHIZOPHRENIC   ARMY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved