KASHIBEN CHHOTUBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the judgment of the Railway Claims Tribunal, Ahmedabad Bench dated 13.11.2003 in Claim Application No. OA 0100133. By the impugned judgment, the Tribunal has rejected the claims of the appellant.

(2.) This being the First Appeal, the point(s) for determination needs to be formulated by this Court. The point for determination, in the present Appeal is, as to whether the finding recorded by the Tribunal qua the issue No.1 is that 'the deceased was not travelling on a valid Pass', is sustainable or not. If the same is to be interfered with, what will the consequential effect on the issue No.3 framed by the Tribunal, pertaining to the amount of compensation to be paid to the claimant.

(3.) Heard learned advocates.