ATUL S/O. RAMDAS TANDEKAR Vs. UNIONOF INDIA

JUDGEMENT

(1.) In this appeal, filed under Sec. 23 of the Railway Claims Tribunal Act, 1987 (hereinafter referred to as "the Act of 1987" for short), challenge is to the judgment and order dtd. 10/1/2020 passed by the Railway Claims Tribunal, Nagpur Bench, Nagpur, whereby the claim filed by the appellant-claimant for compensation on account of injury sustained by him came to be dismissed.

(2.) Background facts :-

(3.) The respondent-Railway filed written statement and opposed the claim. It was contended by the Railway that the injured was not a bona fide passenger. The journey ticket was not recovered either from the spot or from the injured. The injuries were not sustained in an untoward incident. The injured was negligent.