REGENT COMPUTRONICS PVT. LTD.

HAREE NARAYAN GUPTA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED VS. STATE OF KERALA [REFERRED TO]
SPRING MEADOWS HOSPITAL VS. HARJOL AHLUWALIA [REFERRED TO]
HELEN C REBELLO VS. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
MINU MAI DEVI VS. UNION OF INDIA [REFERRED TO]
MADHUMITA SHARPA VS. UNION OF INDIA [REFERRED TO]

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 8.10.2007.

(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 appellant, and Mr. S. Sarma, learned standing counsel, Railways.

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HAREE NARAYAN GUPTA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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