UNION OF INDIA Vs. DNYANDEO NAMDEO SAWANT

JUDGEMENT

(1.) This is an appeal challenging Judgment and Award dated 28/10/2009 delivered by Railway Accident Claims Tribunal, Nagpur, Bench at Nagpur in Claim Application No. 102/OAII/RCT/NGP/2006.

(2.) Facts are as under :

(3.) Railway administration by the present appeal challenged the validity and legality of the Award on the ground that Suvarna was not bona fide passenger and she was traveling without ticket. Appellant also denied that it was an untoward incident.