KIRAN BALA Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of present appeal filed under Sec. 23 of the Railway Claims Tribunal Act, 1987 (hereinafter, referred to as 'the Act'), the appellants/claimants have assailed the order dtd. 26/10/2021 passed by the Railway Claims Tribunal, Principal Bench, Delhi in Case No. O.A./II(u)/DLI/290/2020 whereby the claim petition filed on their behalf was dismissed.

(2.) The appellants contend that the Tribunal while dismissing the claim petition erred in not appreciating that the deceased Ashok Kumar Sharma was a holder of Monthly Season Ticket (MST) which entitled him to travel from Yamuna Nagar Jagadhari to Sarsawa and back.

(3.) Learned CGSC for the respondent while contesting the appeal has defended the impugned judgment. She submits that the body of the deceased was found on the opposite track which comes from Sarsawa to Yamuna Nagar Jagadhari.