REGENT COMPUTRONICS PVT. LTD.

S Dhanasekar Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

S.POONKODI AND OTHERS V. THE UNION OF INDIA,SOUTHERN RAILWAY [REFERRED TO]
BIMLA DEVI AND OTHERS V. HIMACHAL ROAD TRANSPORT CORPORATION AND OTHERS [REFERRED TO]
GENERAL MANAGER,CHENNAI V. G.JAYALAKSHMI AND OTHERS [REFERRED TO]
ALEMBIC CHEMICAL WORKS COMPANY LIMITED VS. WORKMEN [REFERRED TO]
LALAPPA LINGAPPA MAHADU SITARAM VS. LAXMI VISHNU TEXTILE MILLS LIMITED :LAXMI VISHNU TEXTILE MILLS LIMITED [REFERRED TO]
JEEWANLAL LIMITED JEEWANLAL LIMITED BINNY LIMITED MADRAS JEEWANLAL LIMITED VS. AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT:N DURAISWAMY:G SURYANARAYANAN:E GOVINDAN [REFERRED TO]
HINDUSTAN LEVER LIMITED VS. ASHOK VISHNU KATE [REFERRED TO]
S M NILAJKAR VS. TELECOME DISTRICT MANAGER KARNATAKA [REFERRED TO]
UNION OF INDIA VS. PRABHAKARAN VIJAYA KUMAR [REFERRED TO]
UNION OF INDIA VS. LEELAMMA [REFERRED TO]
GENERAL MAGAER UNION OF INDIA VS. V LAXMANARAO [REFERRED TO]
UNION OF INDIA VS. LAKSHMI [REFERRED TO]
A.THANIKACHALAM VS. THE UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Challenging the order passed in OA (II-U) 359 of 2013 on the file of Railway Claims Tribunal, Chennai Bench, the claimants have filed the above Civil Miscellaneous Appeal.

(2.) The claimants filed the claim petition before the Tribunal claiming a total compensation of Rs.4 lakhs for the death of D.Santhosh.

(3.) The respondents contended that the deceased was not a bonafide passenger for the reason that the Railway ticket was not produced by the claimants. The respondent filed their reply along with DRM's report.

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S DHANASEKAR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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