NIRMALA PRAVINCHANDRA SONI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the appellant. None for the respondent, though duly served.

(2.) This Court by order dated 28.06.2010 issued notice before admission to the respondent indicating that the Court may endeavor to decide the appeal finally at the stage of admission itself.

(3.) This appeal is preferred by the Appellant original claimant challenging the Judgment and Award dated 21.01.2009 passed by the Railway Claims Tribunal, Mumbai Bench, Mumbai in Case No. OA 109 of 2006 holding that the appellant failed to prove her case and hence, the application under Section 16 of the Railway Claims Tribunal Act was dismissed.