SUNITA CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal filed under Sec. 23 of the Railways Claims Tribunal Act, 1987 (in short 'the Act'), is directed against the order of the Railways Claims Tribunal, Chandigarh Bench (in short 'the Tribunal') dtd. 17/11/2016, whereby the claim petition filed by the appellants, who are parents of deceased Ravinder Singh Chauhan, has been rejected.

(2.) The brief facts of the case of the appellants are that deceased Ravinder Singh Chauhan was holding MST (Monthly Seasonal Ticket) and was traveling in a train No.54011 Delhi-Rewari, on 6/8/2012 and an untoward incident took place and Ravinder Singh Chauhan died in the area of Railway Station Patli.

(3.) The claim petition was contested by respondent and the Tribunal framed the following issues:-