PRAHALAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Appellants are husband and children of the deceased Sarojwati.

(2.) They had filed a claim petition under Sec. 16 of Railway Claims Tribunal Act, 1987 (hereinafter referred to as ,,said Act) seeking compensation of Rs.4,00,000.00 (Rupees Four Lacs) contending that while undertaking train journey on 22/1/2016, deceased Sarojwati met with an "untoward incident".

(3.) Such claim petition has been dismissed by learned Railway Claims Tribunal vide judgment dtd. 18/12/2019, which has been impugned before this Court by filing present appeal under Sec. 23 of said Act.