UNION OF INDIA Vs. TRILOKINADH PANDEY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal filed under Section 23 of the Railway Claims Tribunal Act, 1987 (for short, "the Tribunal Act") by the Railways against order, dated 06-03-2006, passed in O.A.A. No. 226 of 2002 filed under Section 16 of the Tribunal Act read with Section 124-A and 125 of the Railways Act, 1989 (for short, 'the Act'), on the file of the Railway Claims Tribunal, Secunderabad Bench, Secunderabad (for short, 'the Tribunal'), claiming compensation of Rs. 4,00,000/- consequent on the death of one Sanjay Kumar Pandey (Hereinafter called as 'the deceased') allowing the claim.

(2.) The Appellant is the Respondent and the Respondents are the Applicants in O.A.A. No. 226 of 2002. For the sake of convenience, the parties hereinafter will be referred as they are arrayed in the Tribunal.

(3.) The facts of the case as set out by the Applicants are as follows: