KAMLABAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) At the request and by consent of parties matter heard finally at the stage of admission.

(3.) Being aggrieved by the Judgment and Order passed by the Member (Judicial) and Member (Technical) Railway Claims Tribunal, Nagpur Bench, Nagpur in Claim Application No. OA (IIu)/ NGP/2015/0325 dtd. 21/11/2017 dismissing the claim, hence present appeal is filed by appellant/claimant.