UNION OF INDIA Vs. GANESH NIVRUTTI HIWADE

JUDGEMENT

(1.) Heard learned Advocate for the appellant.

(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. 1/4/2010, passed by the Railway Claims Tribunal, Nagpur Bench, Nagpur (for short 'the Tribunal'), whereby the claim filed by the respondents/claimants for compensation under Sec. 16 of the Act of 1987 was allowed.

(3.) Background facts: