BALIKA PRASAD 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 Central Government Counsel for the Respondent-Union of India.

(3.) Present appeal by the claimant is directed against the impugned judgment dtd. 31/10/2019 passed by the learned Railway Claims Tribunal, Bhubaneswar Bench, in Case No.OA/IIU/229/2015, wherein the Tribunal has refused to grant any compensation on the ground that the deceased was not a bona fide passenger of the train and he died due to his own negligence.