UNION OF INDIA Vs. KHURSHEEDBI

JUDGEMENT

(1.) Heard.

(2.) In this appeal, filed under Sec. 23 of the Railway Claims Tribunal Act, 1987 (For short 'the Act of 1987') challenge is to the judgment and order dtd. 17/2/2009 passed by the Railway Claims Tribunal, Nagpur Bench, at Nagpur whereby the learned Member of the Tribunal allowed the claim filed by the respondent under Sec. 16 of the Act of 1987 and awarded the compensation.

(3.) Background facts: