UNION OF INDIA Vs. SUKANI DEVI & ORS

JUDGEMENT

(1.) This is an appeal filed by the Union of India via General Manager, Northern Railway, New Delhi, which is directed against the judgment dated 08.05.2015, passed by the Railway Claims Tribunal (in short the Tribunal).

(2.) There are two findings of fact which the tribunal has recorded in the impugned judgment.

(3.) The learned counsel for the appellant, however, assails the impugned judgment on two grounds. First that, the tribunal failed to take into account the report of the Divisional Safety Commissioner; and second, that the evidence filed by way of affidavit of the Loco Pilot Shunter of the Railways, was ignored.