ANU Vs. UNION OF INDIA

JUDGEMENT

(1.) APPEAL under Section 23 of the Railway Claims Tribunal Act 1987.

(2.) THE appellant filed a claim petition for compensation before the Railway Claims Tribunal, Ernakulam,(shortly stated, the Tribunal) which was dismissed by the Tribunal after considering the rival contentions. Brief facts, relevant for our purpose, are as follows:

(3.) THE Tribunal raised the following issues for consideration;