MEGHA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal under Section 23 of the Railway Claims Tribunal Act, 1987.

(2.) The facts giving rise to the present appeal can be summarised as under :

(3.) The respondent filed its Written Statement. Learned Claims Tribunal framed issues. Appellant no.2 Vijay Uttamrao Thakur examined himself and witness Rahul Vijayrao Nagdevte. The respondent examined Dy. S.S. Borkhedi Railway Station Shri Pradip Dewaji Borkar. The Railway Claims Tribunal rejected the claim on the ground that the deceased was not a bona fide passenger and there was no untoward incident, as claimed. Hence, this appeal.