GATTEM RAJYA LAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal filed under Section 23 of the Railway Claims Tribunal Act, 1987 (for short, "the RCT Act") is directed by the Appellants against order, dated 02-03-2006 passed by the Railway Claims Tribunal, Secunderabad Bench, Secunderabad (for short, 'the Tribunal') in O.A.A. No.52 of 2000 filed under Section 16 of the Tribunal Act read with Section 124-A of Railways Act, 1989 (for short, 'the Act'), claiming compensation of Rs.4,00,000/- consequent on the death of one G. Balaraju (Hereinafter referred to as 'the deceased') dismissing the claim.

(2.) THE appellants are the applicants and the respondent is the respondent in O.A.A. No.52 of 2000. For the sake of convenience, the parties hereinafter will be referred as they are arrayed in the Tribunal.

(3.) ON the strength of the pleadings, the Tribunal framed the following issues for trial and disposal :