KABI PRADHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) These appeals are filed by the claimants under Sec. 23 of the Railway Claims Tribunal Act, 1987 (for short 'the Act, 1987') being aggrieved by the judgments and awards passed by the Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar (for short 'Tribunal') assailing the mode of payment of compensation amount to the respective claimants therein.

(3.) FAO No. 262 of 2020 has been filed by the parents of the deceased, namely, Kailash Pradhan, assailing the judgment and award dtd. 7/11/2019 passed by learned Tribunal in O.A. No. 203 of 2015.