KAVITA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the appellants and learned Counsel for the respondent.

(2.) Being aggrieved by the judgment and award dtd. 10/05/2018, passed by the Learned Railway Tribunal, Nagpur Bench, Nagpur in Claim Application No. OA(IIu)/NGP/0033/2018, whereby the learned Tribunal has pleased to dismiss the claim application of the appellants, the present Appeal is filed by the applicant.

(3.) The Brief facts of the claim petition is as under : -