SATI DASS Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS case was passed over twice as no one had appeared for the respondent. It is 12.20 P.M. I have therefore heard the counsel for the appellant and after perusing the record I am proceeding to decide this appeal.

(2.) THIS first appeal is filed under Section 23 of the Railway Claims Tribunal Act, 1987 impugning the judgment of the Tribunal dated 30.9.2011 by which the Tribunal has dismissed the claim petition filed by the appellant/applicant. The claim petition was filed on account of injuries caused to the appellant in an 'untoward incident' on 28.1.2010.

(3.) THE Tribunal has dismissed the claim petition by making the following observations: -