JAHANGIR KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) As common questions of law and fact are involved in both these appeals and as they arise of the same cause of action, they are being decided by this common judgment. For the sake of convenience, the pleadings and documents available in the record of M.A. No. 128/2013 are being referred to in this order.

(2.) Challenging a common order-dated 12.12.2012 passed by Member Technical, Railways Claims Tribunal, Bhopal in O.A. Nos. IIU/133/08 and IIU/134/2008, both these appeals have been filed under section 23 of the Railway Claims Tribunal Act, 1987. By the order impugned, claim made by the appellants have been dismissed.

(3.) Appellant Jehangir Khan, in both the cases, and his son Amir Khan boarded Train No.2174 Udyog Nagri Express on 5.10.2007, for going from Sagar to Bhusaval, and they were to go upto Khandwa.