SUHAS Vs. UNION OF INDIA

JUDGEMENT

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

(2.) By this appeal, the applicants - original claimants have challenged the judgment and award dtd. 2/7/2019 passed by the learned Member of Railway Claims Tribunal at Nagpur (for short, "Tribunal") in Case No.OA(llu)/NGP/265/2017, whereby the Tribunal rejected the claim of the claimants.

(3.) The facts, giving rise to filing of the present appeal, can be summarized as under :