DHARAMBIRI DEVI Vs. MINISTRY OF RAILWAY

JUDGEMENT

(1.) LEARNED Counsel for the parties state that the appeal can be disposed of without summoning the record but with reference to the annexures filed along with the instant appeal because the annexures are true copies of the relevant record of the Railway Claim Tribunal.

(2.) VIDE impugned order dated 4.6.2007 the Railway Claim Tribunal has dismissed a claim petition filed by the appellants holding that the evidence on record establishes that the deceased Yogender Kumar, son of appellant No.1 and brother of appellants 2 and 3 did not die in an untoward incident.

(3.) THE Tribunal has observed that the procedure prescribed under the Railway Act is a summary procedure and strict Rules of Evidence are not applicable.