PARVATI MANIKRAO BOMBLE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for both the parties.

(2.) The present appeal is filed by the appellant being aggrieved by the judgment dtd. 14/02/2018 passed by the Member, Railway Claims Tribunal, Nagpur in Claim Application No. OA(IIu)/NGP/2015/0322, thereby dismissed the claim of the claimants.

(3.) The facts of the present case are as under: