GIRIDHAR NATTHU DESBHRATAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is against the judgment of Railway Claims Tribunal, Nagpur (for short the "Tribunal") in case no. OA(IIu)/

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

(3.) Heard Shri Wasnik, learned Advocate for the appellants. He has pointed out evidence on record and submitted that the Railway has examined one Guard. Learned Advocate has pointed out cross- examination of witness Rajkumar Rajak (Guard) and submitted that witness Rajkumar (Guard) could not stated the name of passenger who informed him that deceased jumped in the river. Learned Advocate has submitted that there was no any reason for lady to commit suicide. Finding recorded by the Tribunal that deceased was under mental shock due to death of her brother, therefore, she committed suicide. This finding is without any evidence on record. Learned Advocate has pointed out following judgments: