ASHOK 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"), the challenge is to the judgment and order dtd. 9/9/2019, passed by the Railway Claims Tribunal, Nagpur Bench, Nagpur, whereby the claim filed by the appellants came to be dismissed.

(2.) BACKGROUND FACTS:

(3.) The respondent-Railway filed the written statement and opposed the claim. It is contended that the deceased was not a bona fide passenger. The death was not in an untoward incident.