KOPURI YALAMANDA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is preferred by the appellants aggrieved by the order, dtd. 21/4/2016, dismissing OA II (A) No.4 of 2012 by the Railway Claims Tribunal, Secunderabad Bench (for short, 'the Tribunal').

(2.) Heard Sri Venkat Mayur, learned counsel for the appellants and Ms. P. Vijaya Kumari, the learned counsel representing the respondent/ Union of India/South Central Railway, Secunderabad.

(3.) The appellants, the applicants before the Tribunal, filed an application under Sec. 16 of the Railway Claims Tribunal Act, 1987 read with Sec. 124 of the Railways Act, 1989, seeking compensation of Rs.8,00,000.00 with interest from the respondent railways on account of the death of K. Pallavi W/o Venkata Ramana (hereinafter referred to as 'the deceased') in an untoward incident occurred on 30/7/2012. The 1st appellant is the father-in-law and the 2nd appellant is the motherin-law of the deceased.