RAMESH ISTARI @ ISTARU KORE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard. Admit. By consent, taken up for final hearing. Kavita.

(2.) Perused Record and Proceedings.

(3.) By the present appeal, the claimant challenges the judgment and order dated 25th October, 2017 passed by the Railway Claims Tribunal, Nagpur thereby dismissing the claim application filed by the applicant. The case of the applicant in the claim application in brief is as follows: