KASHMIR KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) I have heard learned counsel for the parties and perused the records of this case.

(2.) This appeal filed by the appellant/claimant-Kashmir Kaur, is directed against the judgment dtd. 27/2/2012 passed by the Railway Claims Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as "the Tribunal"), by which the claim of the applicant that the deceased died in untoward incident and, thus, she is entitled for the compensation, has been rejected and the claim petition has been dismissed.

(3.) Short facts which would be necessary for consideration of the lis stand enumerated as under:-