UNION OF INDIA Vs. DAVID NARZARY

JUDGEMENT

(1.) Heard Mr. B. Sarma, learned counsel for the appellant. Also heard Mr. R.K. Agarwal, learned counsel appearing for the sole respondent.

(2.) This appeal under Section 23 of the Railway Claims Tribunal Act, 1987 is filed against the judgment and order dated 4.4.2006 passed by the learned Member, Railway Claims Tribunal, Guwahati Bench, Guwahati in Application No.295/2002.

(3.) The aforesaid Application No.295/2002 was registered on the basis of an application made by the respondent, who is the father of Rinku Narzary @ Basumatary, praying for compensation on the ground that Rinku Narzary succumbed to the injuries he had sustained while travelling from Bangalore to New Bongaigaon by 5625 Up Bangalore Express by ticket No.97187881.