BISWAJIT PRADHAN Vs. UNION OF INDIA, REPRESENTED

JUDGEMENT

(1.) In the present appeal, the Appellant challenges the judgment and order dtd. 24/8/2020 passed by the Railway Claims Tribunal, Bhubaneswar in case No. O.A.(IIU)/94/2007, which dismissed the claim application for compensation arising out of the injury alleged to have occurred in an 'untoward incident within the meaning of Sec. 124A of the Railways Act, 1989.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Appellant earnestly made the following submissions in support of his contentions: