RANJANA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is under Section 23 of the Railway Claims Tribunal Act, 1987 against the judgment of the Railway Claims Tribunal, Nagpur in Claim Application No. OA(llu)/NGP/187/2016 dated 31-12-2018.

(2.) The case of the appellants in short is as under :-

(3.) Heard learned Advocate Shri Bambal for the appellants. He has submitted that the claim cannot be denied only on the ground that deceased was not having journey ticket. In support of his submission, he has pointed out decision in the case of Union of India Vs. Rina Devi [2018 ACJ 1441]. Learned Advocate has submitted that evidence adduced by respondent is after thought. It is contradictory evidence and, therefore, it cannot be relied on.