The benefit which was available to him under CPF scheme was received by the plaintiff, he cannot be allowed to another benefit flowing from the pension scheme which he never opted.
2017(1) Law Herald (SC) 110 : 2017 LawHerald.Org 508 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.A. Bobde The Hon’ble Mr, Justice Ashok Bhushan Civil Appeal…