REGENT COMPUTRONICS PVT. LTD.

Malabai Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UNION OF INDIA VS. PRABHAKARAN VIJAYA KUMAR [REFERRED TO]
KAVITA WD/O SANJAY AWACHARE VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. RINA DEVI [REFERRED TO]
SAVILA KHATUN VS. UNION OF INDIA [REFERRED TO]
REKHA W/O PRADEEP SURYVANSHI VS. UNION OF INDIA [REFERRED TO]
GOPAL S/O WAMAN CHANDEKAR VS. UNION OF INDIA [REFERRED TO]
GURCHARAN SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

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

(2.) The judgment and award passed by the Railway Claims Tribunal, Nagpur (for short, "Tribunal") in case No.OA(IIu)/NGP/249/2017 dtd. 4/6/2019 is under challenge in this appeal by the claimants as the Tribunal dismissed the claim of the claimants.

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

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MALABAI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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