REGENT COMPUTRONICS PVT. LTD.

Rahnuma Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UNITED INDIA INSURANCE CO. LTD. V. SUNIL KUMAR [REFERRED TO]
ALEMBIC CHEMICAL WORKS COMPANY LIMITED VS. WORKMEN [REFERRED TO]
LALAPPA LINGAPPA MAHADU SITARAM VS. LAXMI VISHNU TEXTILE MILLS LIMITED :LAXMI VISHNU TEXTILE MILLS LIMITED [REFERRED TO]
JEEWANLAL LIMITED JEEWANLAL LIMITED BINNY LIMITED MADRAS JEEWANLAL LIMITED VS. AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT:N DURAISWAMY:G SURYANARAYANAN:E GOVINDAN [REFERRED TO]
TRANSPORT CORPORATION OF INDIA VS. EMPLOYEES STATE INSURANCE CORPN [REFERRED TO]
B D SHETTY VS. CEAT LIMITED [REFERRED TO]
KUNAL SINGH VS. UNION OF INDIA [REFERRED TO]
S M NILAJKAR VS. TELECOME DISTRICT MANAGER KARNATAKA [REFERRED TO]
UNION OF INDIA VS. RINA DEVI [REFERRED TO]

JUDGEMENT

(1.) Appellants take exception to the judgment dtd. 29/4/2024 passed by learned Railway Claims Tribunal, Delhi whereby their claim petition has been dismissed. As per learned Tribunal, the deceased was not passenger of the train with which he had collided.

(2.) Let me narrate the facts, germane to the present appeal.

(3.) The unfortunate passenger in question is Mr. Vasim @ Waseem.

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RAHNUMA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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