NARESH KUMAR AND ANOTHER Vs. UNION OF INDIA

JUDGEMENT

(1.) Present revision petition is directed against the impugned order dated 14.10.2014 (Annexure P-7) passed by the learned Railway Claims Tribunal, Chandigarh Bench, Chandigarh (for short 'Tribunal'), whereby the petitioners were directed to furnish the succession certificate for receiving the amount of compensation.

(2.) Notice of motion was issued.

(3.) Heard learned counsel for the parties.