G.SUBBA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) The unsuccessful claimant preferred present appeal under Sec. 23 of the Railway Claims Tribunal Act, 1987 (for short, "the Act"), assailing the judgment, dtd. 24/11/2017, passed in Claim Application No.OA II (U) No.75 of 2013 on the file of the Railway Claims Tribunal, Secunderabad Bench (for short, "the Tribunal"), rejecting his claim for compensation of Rs.4,00,000.00 along with interest for injuries sustained by him.

(2.) For the sake of convenience, parties herein are referred to as they were arrayed before the Tribunal.

(3.) Brief facts relating to the present appeal in a nutshell are as follows: