UNION OF INDIA Vs. NANDABAI AND ORS.

JUDGEMENT

(1.) Heard Mr.N.P.Lambat, learned Counsel for the appellant and Mr.A.B.Bambal, learned Counsel for respondent nos. 1 to 5.

(2.) This appeal is preferred against the Judgment and Award passed by the Railway Claims Tribunal, Nagpur Bench in Claim Application No.OA(IIu)/NGP/2009/0020, dt.2.6.2010 whereby compensation in the sum of Rs.4,00,000/ was awarded to the respondent.

(3.) Briefly stated the facts are as under :