MALESHWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) The judgment dated 30.06.2017 passed by the Railway Claims Tribunal, Chennai Bench in OA (II-U) No.96 of 2016, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The claimant is the appellant and the claim petition was filed based on the facts as narrated in the claim petition, which read as under:-

(3.) The respondent-Railway disputed the claim mainly on the ground that the deceased was not possessing a valid journey ticket and therefore, the claim petition cannot be considered.