SUREKHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard. ADMIT. Taken up for final disposal forthwith by 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. 7/2/2020 passed by the Railway Claims Tribunal, Nagpur Bench Nagpur whereby the claim application filed by the claimants for compensation under Sec. 16 of the Act of 1987 was dismissed.

(3.) Background facts: