REGENT COMPUTRONICS PVT. LTD.

Vandana Gautam Patil Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UNION OF INDIA VS. PRABHAKARAN VIJAYA KUMAR AND OTHERS [REFERRED TO]
ALEMBIC CHEMICAL WORKS COMPANY LIMITED VS. WORKMEN [REFERRED TO]
LALAPPA LINGAPPA MAHADU SITARAM VS. LAXMI VISHNU TEXTILE MILLS LIMITED :LAXMI VISHNU TEXTILE MILLS LIMITED [REFERRED TO]
JEEWANLAL LIMITED JEEWANLAL LIMITED BINNY LIMITED MADRAS JEEWANLAL LIMITED VS. AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT:N DURAISWAMY:G SURYANARAYANAN:E GOVINDAN [REFERRED TO]
TRANSPORT CORPORATION OF INDIA VS. EMPLOYEES STATE INSURANCE CORPN [REFERRED TO]
B D SHETTY VS. CEAT LIMITED [REFERRED TO]
KUNAL SINGH VS. UNION OF INDIA [REFERRED TO]
S M NILAJKAR VS. TELECOME DISTRICT MANAGER KARNATAKA [REFERRED TO]
UNITED INDIA INSURANCE CO. LTD. VS. SUNIL KUMAR & ANR. [REFERRED TO]
UNION OF INDIA VS. RINA DEVI [REFERRED TO]
UNION OF INDIA VS. RADHA YADAV [REFERRED TO]

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. 30/3/2016 passed by the Railway Claims Tribunal, Nagpur Bench, Nagpur, whereby the claim for compensation filed by the appellants came to be dismissed.

(2.) Background facts :-

(3.) The respondent-Railway filed written statement and opposed the claim. In sum and substance, the respondent-Railway denied the material facts pleaded in the claim petition. It was contended that the death was due to the negligence of the deceased and as such the death was not in an untoward incident. It was further contended that the deceased was negligent and responsible for the accident.

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VANDANA GAUTAM PATIL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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