ALPANA ROY Vs. UNION OF INDIA

JUDGEMENT

(1.) In this appeal, the Appellants assail the judgment and order dtd. 15/11/2017 passed by the Railway Claims Tribunal, Bhubaneswar (hereinafter referred to as "the Tribunal") in O.A. (IIU) No. 77 of 2012.

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

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