UNION OF INDIA Vs. VISHWANATHRAO S/O NARAYANRAO

JUDGEMENT

(1.) This appeal was listed for admission. On 20-10-2007, this Court passed the order permitting the appellant to file the paper book, and directed that the appeal would be heard for final disposal at the stage of admission hearing. Accordingly, the paper book has been filed, and by consent of parties, appeal is taken up for final hearing.

(2.) The respondents filed claim under Section 16 of the Railway Claims Tribunal Act, 1987. The respondents claimed under Section 124-A of the Railways Act, 1989, compensation towards the untoward incident in which claimants' son died at Satona Railway Station at 18.05 hours on 29-8-1997.

(3.) The claim was opposed by the appellant herein by filing written statement on the following grounds namely :