KIRAN Vs. UOI

JUDGEMENT

(1.) I have heard the learned counsel for the appellant.

(2.) The main contention of the learned counsel for the appellant is that the Railway Claims Tribunal had erroneously dismissed the claim petition of the appellant filed u/S 16 of the Railways Claims Tribunal Act without appreciating the fact that the deceased had died in the railway accident and he had duly established this by the ticket of the deceased that he was a bonafide passenger.

(3.) I have carefully considered the submissions made by the learned counsel and gone through the impugned judgment of the Railway Claims Tribunal as well as the record.