S.RANGANAYAKULU Vs. UNION OF INDIA

JUDGEMENT

(1.) The unsuccessful claimants filed present appeal under Sec. 23 of the Railway Claims Tribunal Act, 1987 (for short, "the Act"), assailing the order, dtd. 8/6/2017, passed in Claim Application No.OAA No.192 of 2010 on the file of the Railway Claims Tribunal, Secunderabad Bench (for short, "the Tribunal"), rejecting their claim for compensation of Rs.4,00,000.00 along with interest for a case of death.

(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: