MALLAPPA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE appellants before this Court are the children of late Basappa, who is alleged to have been involved in an untoward incident and their claim has been rejected by the Railway Claims Tribunal, Bangalore Bench by its judgment dated 14.08.2008, rendered in O.A. No.5/2005.

(2.) THE accident pertains to the year 2004. The appellants are the original claimants 2 and 3 and the 1st claimant was one Kalamma, wife of deceased Basappa. The said Kalamma is stated to have died during the proceedings and that the appellants are the only surviving heirs of the said Basappa. The above appeal is preferred under the provisions of Section 23(1) of the Railways Act, 1988.

(3.) HEARD learned counsel for the parties.