RAMKISHORE SAHU Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal challenging the judgment dated 28 th June, 2021 passed by the Railway Claims Tribunal, Bhopal (for short "the Tribunal") in Case No.OA-IIu/BPL/214/2017, dismissing the claim of the appellants.

(2.) For the sake of convenience, the parties are referred to as they were arrived before the Tribunal.

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