SHARDA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard finally with the consent of the parties.

(2.) This miscellaneous appeal has been filed under Sec. 23 of the Railway Claims Tribunal Act, 1987 by the appellants arising out of the judgment dtd. 8/9/2016, passed in Claim Case No.OA/IIU/2012/0033 by the Member, Technical Railway Claims Tribunal Bhopal, whereby, the claim submitted by the appellants on account of death of Sanjay Sangitra (deceased), has been rejected.

(3.) In brief, facts of the case are that the appellants are the wife and minor children of Sanjay Sangitra (deceased), who was resident of Nagda Road, Khachrod, District Ujjain, and was a daily commuter from Khachrod to Ujjain for which he had also made a monthly season Ticket which is proved as Ex-A-9.