AIR 2005 SUPREME COURT 3330 ::2005 AIR SCW 4094 ::(2005) 3 GCD 2601 (SC) ::2005 (6) SLT 550 ::2005 (2) UJ (SC) 1431 ::2005 UJ(SC) 2 1431 ::2005 (7) SCC 605 ::(2005) 6 Scale 625 ::(2005) 4 AllMR 988 (SC) ::2005 (4) All MR 988 ::2006 (1) Bom CR 770 ::2005 (4) All WC 3460 ::205 (4) ESC 542 ::(2005) 4 ESC 542 ::2006 (1) MadLW 232 ::2005 (4) SCT 251 ::(2005) 6 SCJ 638 ::2005 (5) ServLR 595 ::2005 (5) Supreme 836 ::2005 (8) SRJ 334 ::(2005) 7 JT 530 (SC)

Supreme Court Of India

(From : Bombay)*

Hon'ble Judge(s): Arijit Pasayat, B. N. Srikrishna , JJ

(A) Freedom Fighters Pension Scheme (1972) , Cl.1— Pensionary benefit - Making false claims of participation in freedom struggle - Is a dishonourable venture - Required to be dealt with sternness to send out message that claimants are not freedom fighters but traitors. (Para 2) (B) Constitution of India , Art.226— Freedom Fighters Pension Scheme (1972) , Cl.1— Petition challenging grant of freedom fighters pension - Allegations that benefit has been granted to many phantoms masquerading to be freedom fighters - Disposal of petition by High Court by considering five sample cases - Not proper - Allegations were of practicing fraud - Sampling cannot be method for determining truth or otherwise of allegations made - Each case was required to be individually examined. @page-SC3331W. P. Nos. 430, 431, 1551 of 2004, 2619 of 2002, 5498 and 5587 of 2003, D/- 19-3-2004 (Bom), Reversed. (Para 9) (C) Contract Act (9 of 1872) , S.17— Fraud - Meaning and ingredients - 'Fraud' and collusion vitiate even most solemn proceedings in any civilized system of jurisprudence. (Para 13) .....