R.LACHIMI Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Heard Ms.Mohapatra, learned counsel for the Appellant and Mr.Gochhayat, learned Central Government Counsel for the Respondent.

(3.) Present appeal by the claimants is directed against the judgment dtd. 14/10/2019 passed by the Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar in O.A.No.160 of 2015, wherein the Tribunal has refused to grant any compensation by disbelieving the death of the deceased, namely, R.Chennya in an untoward incident.