HUSSEN BEE Vs. UNION OF INDIA

JUDGEMENT

(1.) The claimants being aggrieved by the judgment dtd. 22/3/2019 passed in claim application No.O.A II U No.64/2017 by the Railway Claims Tribunal, Bangalore Bench, Bangalore, thereby the claim petition filed by the claimants was dismissed.

(2.) The Tribunal has dismissed the application filed by the claimants for seeking compensation on the reason that the deceased was not the bonafide passenger and the deceased had not fallen down from the train. On these two reasons, the Tribunal dismissed the claim petition.

(3.) Heard the argument from both sides and perused the records.