LAVANYA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is filed challenging the rejection of claim made by the Railway Claims Tribunal, Bengaluru Bench, Secunderabad.

(2.) Heard the learned counsel appearing for the respective parties.

(3.) The factual matrix of the case of the claimants before the Railway Tribunal that the wife, minor son and the parents of the deceased Pradeep K C have filed the claim petition under Sec. 16 of Railway Claims Tribunal Act, 1987 read with Sec. 124A and 125 of Indian Railways Act, 1989 claiming compensation of Rs.10.00 lakh on account of the death of the passenger who traveled in the train and an untoward incident that occurred on 18/2/2018.