REGENT COMPUTRONICS PVT. LTD.

Damodar Purshottam Thakkar Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UNITED INDIA INSURANCE CO. LTD VS SUNIL KUMAR [REFERRED TO]
RAZIYA ABDUL KADIR SHAIKH VS UNION OF INDIA [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]
UNION OF INDIA VS. PRABHAKARAN VIJAYA KUMAR [REFERRED TO]
KAMRUNNISSA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. RINA DEVI [REFERRED TO]

JUDGEMENT

(1.) This Appeal under Sec. 23 of the Railway Claims Tribunal Act 1987 ("the Act of 1987") is directed against the judgment and award dtd. 21/4/2016, passed by the Railway Claims Tribunal, Mumbai Bench, Mumbai, whereby the Claim Application No. OA (IIU)/ MCC/840/2010, preferred by the Appellants-Applicants under Sec. 124-A of the Railways Act, 1989 ("the Railways Act") for compensation on account of death of their son, Kaushik ("the deceased") in an untoward incident on 7/7/2010, came to be dismissed.

(2.) The background facts leading to this Appeal can be stated in brief as under:

(3.) Being aggrieved, the Applicants have preferred this Appeal.

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DAMODAR PURSHOTTAM THAKKAR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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