UNION OF INDIA Vs. SONU

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) The Railway Claims Tribunal, Chandigarh Bench, Chandigarh (in short the Tribunal) passed an award dated 05.04.2018 awarding compensation to the claimants on account of death of Smt. Rani Devi in an untoward railway accident.

(3.) Aggrieved over the award, the Union of India present co-applicant filed an appeal against the order bearing No. 4045 dated 2018 which stood disposed off vide judgment dated 13.01.2020. The present applicants are seeking review of these findings of this Court Annexure A-1 in terms of order 47 Rule 1 CPC.