BHIKARI KANHAR Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Heard Mr. K.K.Mohanty, learned counsel for the Appellants and Ms. Sahoo, learned Central Government Counsel for the Respondent.

(3.) Present appeal by the claimants is directed against the judgment dtd. 18/10/2019 passed by Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar in O.A.No.197 of 2015, wherein the Tribunal has refused to grant any compensation by disbelieving the case of claimants.