JAIMALA Vs. UNION OF INDIA

JUDGEMENT

(1.) FOR the reasons stated in the application, delay is condoned. CM stands disposed of.

(2.) THIS first appeal is filed under Section 23 of the Railway Claims Tribunal Act, 1987 against the impugned judgment dated 10.7.2013 which has dismissed the claim petition filed by the appellants who are the parents of the deceased person Sh. Love Kumar.

(3.) THE Railway Claims Tribunal has dismissed the claim petition giving the following conclusions: -