HARI LAL SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a statutory appeal under Section 23 of the Railway Claims Tribunal Act, 1987 filed by the claimant who was a victim of train accident that took place on 8th October, 2007.

(2.) THE relevant facts which are not in dispute for the purpose of disposal of this appeal, are as follows:

(3.) HEARD Mr. I.A. Talukdar, learned Advocate for the appellant and Mr. S. Sarma, learned Standing Counsel, Railways.