GUKHANA @ GUNA Vs. UNION OF INDIA OWNING

JUDGEMENT

(1.) The appellant is aggrieved by the impugned order dated 13.07.2010 passed by the Railway Claims Tribunal, Chennai Bench in O.A.No.12 of 2010.

(2.) By the impugned order, the Railway Claims Tribunal has dismissed O.A.No.12 of 2010 filed by the appellant.

(3.) The appellant had boarded train No.2624 (Trivandrum Express) on 23.09.2008 from Trichur at about 20.00 hours under a wrong impression that the said train would stop at Jolarpet Railway Station on the following morning when it reaches the aforesaid station. The appellant held a valid train ticket for the aforesaid journey.