ADIKANDHA CHOUDHURY Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Heard Ms.Mohapatra, learned counsel for the Appellant and Ms.Patra, learned CGC for the Respondent.

(3.) Present appeal by the Claimants is directed against impugned judgment dtd. 24/3/2014 of Railway Claims Tribunal, Bhubaneswar Bench in O.A. No. 67 of 2004, wherein the learned Tribunal has refused to grant any compensation by disbelieving the case of the Claimants.