PRAMOD KATHAR Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Heard Ms. D. Mohapatra, learned counsel for the Appellants and Mr. G. Mohanty, learned Central Government Counsel.

(3.) Present appeal by the claimants is directed against the award dtd. 7/9/2021 passed by the Railway Claims Tribunal, Bhubaneswar Bench in OA(IIU)/169/2017, wherein the tribunal has refused to grant compensation on the ground that the claimants have failed to prove their case.