BHIKARI CHARAN SAHOO Vs. UNION OF INDIA

JUDGEMENT

(1.) The Appellants in this appeal challenge the order dtd. 6/1/2020 of the Railway Claims Tribunal, Bhubaneswar Bench in O.A. No. II/245/2016, by which their claim application was rejected.

(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: