ARUMUGAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The judgment dated 18.07.2017 passed by the Railway Claims Tribunal, Chennai Bench in OA (II-U) No.138 of 2016 is under challenge in the present Civil Miscellaneous Appeal.

(2.) The claimants are the appellants.

(3.) The claim petition was filed based on the facts as narrated in the application, which read as under:-