UNION OF INDIA Vs. RAJU

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant impugns judgment dtd. 30/7/2021 passed by the Railway Claim Tribunal, Principal Bench allowing the claim petition and awarding compensation to the claimant/injured.

(3.) Learned counsel for the appellant submits that the Tribunal has erred in allowing the petition as there was no evidence adduced to show that any train accident had taken place. He submits that reliance has been placed on the admission and discharge summary of Raksha Hospital and Trauma Centre which itself mentions that the same is not to be used for medico-legal purposes. He further submits that the DRM report has concluded that there was no information regarding any incident and no evidence to suggest that any accident had taken place.