MENAKA PALEI Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Heard Ms. D. Mohapatra, learned counsel for the claimant - Appellants and Ms. S. Patra, learned Central Government Counsel for Respondent - Union of India.

(3.) Present appeal by the claimants is directed against impugned judgment dtd. 12/2/2020 of the Member (Judicial), Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar passed in OA (IIU)/102/2017, wherein the tribunal has refused to grant any compensation by disbelieving the case of the claimants.