VINESH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard finally by consent of learned Counsel for both the parties at the stage of admission.

(2.) The present appeal is filed by the appellant being aggrieved by the judgment dtd. 17/03/2022 passed by the Member, Railway Claims Tribunal, Nagpur in Claim Application No. OA-(IIu)/NGP/70/2020 and thereby rejecting the claim of compensation of the claimant.

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