ANURADHA PANTHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE claimants -appellants have assailed the judgment dated 20.4.2011 passed by learned Railway Claims Tribunal, Bhopal Bench (for short, Tribunal) dismissing the claim application of the appellants holding that deceased Rajkumar (hereinafter referred to as the deceased) was not a bona fide passenger.

(2.) NO exhaustive statements of fact are required to be narrated for the purpose of disposal of this appeal since they are narrated in the impugned judgment and the defence which has been taken by Railway Administration -respondent has also been so stated. The learned Tribunal framed necessary issues and after recording the evidence of the parties dismissed the claim application of the appellants -claimants holding that deceased was not a bona fide passenger.

(3.) THE contention of Shri Rajesh Soni, learned counsel for the appellants is that learned Tribunal has erred in law in holding that deceased was not a bona fide passenger and hence prayed that this appeal be allowed.