P. VENKATESH MURTHY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal is preferred by the applicants against the judgment dated 24.04.2014 passed by the Railway Claims Tribunal (for short 'the Tribunal'), Bengaluru Bench, Bengaluru, dismissing the claim application.

(2.) Facts of the case are as under:

(3.) On 06.03.2010, the brother of Smt.Bhagyalakshmi, the deceased - Dr.K.Ramachandra Rao informed the husband of the deceased that her dead body was located near Doddaballapura and as the husband of the deceased was a cardiac patient, he did not go to the spot. The post mortem was conducted on the deceased at Government Hospital, Doddaballapura and thereafter, the applicants who are the husband and children of the deceased filed the claim application before the Tribunal seeking for compensation due to the death of the deceased in an untoward incident.