MUNIJA Vs. UNION OF INDIA

JUDGEMENT

(1.) Appellants are widow, sons and daughters of Liaqat Ali.

(2.) They filed claim under Sec. 16 of Railway Claims Tribunal Act, 1987 (hereinafter referred to as 'said Act") seeking compensation of Rupees Eight Lacs contending that while undertaking train journey on 19/7/2012, he met with an 'untoward incident' and succumbed to his such injuries.

(3.) Such claim petition has been dismissed by learned Railway Claims Tribunal, Principal Bench, Delhi and the above-said order has been impugned by filing present appeal under Sec. 23 of said Act.