SANYOKTA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant's claim for award of compensation under Sec. 16 of the Railway Claims Tribunal Act, 1987 was turned down by the Railway Claims Tribunal, Patna bench (in short: the Tribunal) vide an order dated 15102012.

(3.) The husband of the appellant, late Vijay Singh ("the deceased") purchased a valid railway ticket on 21032002 and boarded the Bhagalpur - Danapur Intercity Express at Bakhtiyarpur to go to Patna.