DILIP BABURAO KARAPE Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is filed against the order dtd. 31/1/2019 passed by the Railway Claims Tribunal, Mumbai (Tribunal).

(2.) The Tribunal has dismissed the original application for compensation on account of injury on the ground that the injured was not a bona fide passenger since ticket was not found, and secondly, untoward incident was on account of negligence of the injured person.

(3.) I have heard learned counsel for the appellant and the respondent.