DINESH KUMAR DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal is filed by appellants, being aggrieved by the rejection of their claim application by the Railway Claims Tribunal, Bhopal Bench vide judgment dtd. 6/1/2022. The claim being filed under Sec. 16(1) read with Sec. 13(1-A) of Railways Claims Tribunal Act, 1987 and Sec. 124-A of Railways Act, 1989 sought compensation to the tune of Rs.8,00,000.00 with interest @ 12 % from the respondent-Railways on account of death of their son in an untoward incident alleged to have been occurred in the intervening night of 12/13/12/2018.

(2.) For the sake of convenience, the parties are referred to as they arrayed before the RCT.

(3.) The facts of the case, as summarized in the impugned judgment as extracted below.