MANHARAN SAHU 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 have assailed judgment dtd. 21/2/2018 passed by the Railway Claims Tribunal in O.A. (IIu) No.195/2017, whereby the claim application filed by them was dismissed.

(2.) Learned counsel for the appellants contended that the Tribunal erred in denying the claim of the appellants only on the ground that there was some delay in the recovery of the journey ticket.

(3.) Learned counsel for the respondent, on the other hand, supported the impugned judgment by submitting that nobody had witnessed the falling of the deceased from any train, as the body was found lying in an injured condition. It was further contended that on the first page of the panchanama, no recovery of the journey ticket was shown.