KRISHNA SHIVRAM BHOIR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel appearing for the Appellants and learned counsel appearing for the Respondent Railways.

(2.) THIS Court passed an order directing disposal of the Appeal at the admission stage. Learned counsel appearing for the Appellants has placed on record a compilation containing true copies pleadings, notes of evidence and the relevant documents which are filed on record of the Railway Claims Tribunal.

(3.) LEARNED Member of the Railway Claims Tribunal dismissed the claim application by holding that the Appellants have failed to prove that the deceased was a bona fide passenger. Learned Member of the Tribunal held that no evidence was adduced by the Appellants to show that the deceased was a bona fide passenger. The learned Member has observed that a cell phone was found on the person of the deceased and, therefore, the case that the ticket was lost cannot be accepted. The learned Member also observed that the old season ticket has not been produced by the Appellants.