UNION OF INDIA Vs. RAVI@RAVINDRA PRAKASH

JUDGEMENT

(1.) NO one was present for the appellant on the first call. Even on the second call no one is present although it is 2.25 P.M. I have therefore perused the record and 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 20.11.2013 which has allowed the claim petition filed by the respondent for the injuries sustained by him in an untoward incident on 29.9.2011.

(3.) APPELLANT contested the claim petition and pleaded that the respondent was not a bona fide passenger. It was also pleaded that there was no untoward incident as alleged by the respondent.