GANGAMMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondent. This appeal is listed for admission, with the consent of both the parties, this appeal is heard and disposed of finally.

(2.) This appeal is preferred by the appellants/applicants against the order dated 30.05.2013 passed by the Railway Claims Tribunal, Bangalore Bench at Bangalore in O.A.II U 27/2010 dismissing the claim application.

(3.) An application under Section 16 of the Railway Claims Tribunal Act, 1987 read with Section 124-A of Railways Act, 1989 was filed by the applicants seeking compensation of Rs.10,00,000/- from the respondent railways for the death of one Thopaiah who is said to have died on account of untoward incident that occurred on 22.07.2009.