PARAMJEET KAUR @ ANJU Vs. UNION OF INDIA

JUDGEMENT

(1.) CM -8853 -CII -2013

(2.) APPLICATION stands disposed of.

(3.) UNSUCCESSFUL applicants -appellants have filed the present appeal against the judgment dated 30.08.2012 passed by the Railway Claims Tribunal, Chandigarh Bench, Chandigarh, (in short 'the Tribunal') vide which the application of the applicants -appellants for grant of compensation was dismissed. Applicant -appellant No.1 is the wife of deceased Sham Sunder and applicant -appellant Nos.2 to 4 are minor daughters of the deceased.