URMILA W/O. PURAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard finally with the consent of learned Advocates for the parties.

(2.) In this appeal, filed under Sec. 23 of the Railway Claims Tribunal Act, 1987 (for short, 'the Act of 1987'), the challenge is to the judgment and order dtd. 1/3/2018, passed by the Railway Claims Tribunal, Nagpur Bench, Nagpur (for short 'the Tribunal'), whereby the claim filed by the appellants/claimants for compensation under Sec. 16 of the Act of 1987 was dismissed.

(3.) Background facts: