MEERABAI Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is against the judgment of the Railway Claims Tribunal, Nagpur (for short the "Tribunal") in Case No. OA(IIu)NGP/2013/0331.

(2.) The facts of the present appeal can be summarized as under:

(3.) Heard Shri Bagul learned Advocate for the appellants. He has pointed out following judgments: