VIRBHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Short issue is involved in this appeal in respect of locus standi of the appellant to get amount of compensation.

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

(3.) Heard Shri Bagul, learned Advocate for the appellant. He has submitted that appellant was not claimant before the Tribunal and, therefore, claim is wrongly rejected by the Tribunal holding that the appellant is not dependent as defined under Section 123(b) of the Act. He has pointed out judgment of Punjab and Haryana High Court in the case of Union of India (UOI) Through General Manager, Northern Railway Vs. Phoolsaye and anr. decided on 20.05.2010. He has submitted that in view of the judgment of Punjab and Hariyan High Court, the appellant is entitled for the claim.