NARAYAN HANNU DOYE Vs. UNION OF INDIA

JUDGEMENT

(1.) In this appeal, filed under Sec. 23 of the Railway Claims Tribunal Act, 1987 (for short, "the Act of 1987"), challenge is to the judgment and order dtd. 29/8/2018, passed by the Railway Claims Tribunal, Nagpur Bench, Nagpur, whereby the claim filed by the appellants/claimants came to be dismissed.

(2.) BACKGROUND FACTS:

(3.) The respondent-Railway filed the written statement and opposed the claim. According to the Railway, the deceased was not a bona fide passenger travelling with a valid journey ticket. The ticket was not recovered from the dead body when it was found on 28/4/2015. There was no eyewitness to the incident. The death was not in an untoward incident.